Section 101 in The Orissa Municipal Employees' Pension Rules, 1989
101.
(1)On the death of a pensioner payment of any arrears actually due may be made to his heirs, provided that they apply within one year of his death. It cannot be paid thereafter without the sanction of the authority by whom the pension was sanctioned to be obtained.(2)If the arrears do not exceed rupees one hundred and the case presents no peculiar features, the Director is empowered to pass the arrears on his own authority.(3)After payment of the arrears of the pension, the pension payment order should be returned to the Administrator of the Central Pension Fund with a report of the date of the death of the pensioner.
