Section 16 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
16. Eligibility.
- (i) An applicant who retires on invalid pension under Rule 39 of Orissa Civil Services (Pension) Rules, 1992; or(ii)of absorption in or under a Corporation or Company or body corporate or incorporate elects the alternative of receiving the retirement gratuity and a lump sum in lieu of pension in terms of Rule 43 of the Orissa Civil Services (Pension) Rules, 1992; or(iii)is compulsorily retired from service as penalty and is granted pension under Rule 45 of Orissa Civil Services (Pension) Rules, 1992; or(iv)is in receipt of compassionate allowance under Rule 46 of Orissa Civil Services (Pension) Rules, 1992; or(v)has retired from service from one of the services referred to in Rule 11 but his application for commutation has not been received by the Head of Office within one year of his retirement, shall be eligible to commute a fraction of his pension subject to the limit specified in Rule 5 after he has been declared fit by the appropriate medical authority.
