Section 94(2) in The Orissa Municipal Employees' Pension Rules, 1989
(2)For this purpose he should (save in cases of exemptions from personal appearance granted by the Collector of the district) require the personal attendance and due indentification of all male pensioners who are not incapacitated by bodily illness or infirmity from so attending and in all cases where such inability may be alleged, he should require proof thereof in addition to the proof submitted about the pensioner's existence.Note. - The Disbursing Officer is personally responsible for any payment wrongly made. In case of doubt he should consult the Director.
