Section 15(2) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(2)(a)On receipt of Form 1 under Sub-rule (1), pension sanctioning authority shall take immediate action to sanction provisional commuted value of pension in Form 6 and arrange its payment to the pensioner by drawal in an establishment pay bill.(b)Complete Part III of Form I and transmit to the Accounts Officer, after retaining one copy for his record, alongwith duly completed pension papers referred to in Rule 62 of Orissa Civil Services (Pension) Rules, 1992;(c)request the Accounts Officer to verify the correctness of the amount of provisional pension, action of which was taken under Sub-rule (6) of Rule 65 of Orissa Civil Services (Pension) Rules, 1992 and the amount of the commuted value of the fraction of the provisional pension as determined in Part III of Form 1.
