Section 16 in The Revised Orissa Old Age Pension Rules, 1989
16. Change of address.
- Any change of pensioner's address which comes to the notice of the Block Development Officer/Executive Officer in course of annual verification or otherwise, shall forthwith be entered in the register of pensioners. In case a pensioner has moved outside the State, the payment of pension should be stopped forthwith. Pension is admissible in case of temporary change of residence not exceeding three months within the State.
