Section 25 in The Orissa Municipal Employees' Pension Rules, 1989
25.
Upon any condition which it may think fit to impose, the Director may condone deficiency of six months in his qualifying service for pension.Note. - (1) The following principles shall be observed while considering cases of condonation of deficiencies :(a)condonations of short period of deficiency may ordinarily be allowed where an employee is compelled to retire on invalid or compensation pension;(b)condonation of a short period may also ordinarily be allowed where there has been a fairly long period of continuous non-qualifying service;(c)condonation shall not ordinarily be allowed in any case to an employee retiring after being retained in service beyond the age of compulsory retirement;(d)condonation in case of an employee whose pension may without such condonations, be rupees eighty or upwards will require strong justification.Note. - (2) The word "deficiency" includes not merely the period by which an employee's qualifying service fall short of the minimum length of qualifying service which would entitle him to a pension, but should be read as including the difference between the total amount of service qualifying for pension and the total length of service necessary to earn the maximum amount of pension admissible under the rules.Note. - (3) This rule is not intended to be used to allow an employee to retire voluntarily a little sooner than he otherwise could with an increased pension.Note. - (4) Grant of compassionate allowance being an act of grace the grant of any further concession in the shape of a condonation of deficiency shall not be justified and it is undesirable to sanction condonation in such cases.Chapter-V Conditions of grant of pension
