Section 39(2) in The Orissa Municipal Employees' Pension Rules, 1989
(2)If such service has not been satisfactory, the authority sanctioning the pension may make such reduction of amount of pension, or gratuity or both as that authority may think proper :Provided that this rule cannot be used directly to effect penal recovery but the competent authorities are justified in marking proof of specific instance of fraud or negligence by an employee as the ground for finding that his service has not been satisfactory within the meaning of the rule for the purpose of reducing pension :Provided further that the amount of pension shall not be reduced below the minimum limit :Provided also that where pension has already been reduced under Rule 6 further reduction may not be made under this rule.
