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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(4)(b) in The Orissa Municipal Employees' Pension Rules, 1989

(b)He may be allowed special pay over and above the pay fixed under these rules, if he was not in receipt of a special pay immediately prior to retirement or was drawing a special pay which has not been treated as preretirement pay, for the purpose of fixation of pay under this rule. In other cases, the special pay may not be granted except on special grounds. In all cases where a special pay is sanctioned to a re-employed pensioner the re-employment pay plus gross pensions and/or pension equivalent of other retirement benefits, if any, plus the special pay taken together shall not exceed the limits specified in Sub-rule (2). Where, a special pay is sanctioned as a percentage of the basic pay, the percentage will be calculated on the basis of the pay as fixed on re-employment.