State of Odisha - Act
The Revised Orissa Old Age Pension Rules, 1989
ODISHA
India
India
The Revised Orissa Old Age Pension Rules, 1989
Rule THE-REVISED-ORISSA-OLD-AGE-PENSION-RULES-1989 of 1989
- Published on 25 March 1975
- Commenced on 25 March 1975
- [This is the version of this document from 25 March 1975.]
- [Note: The original publication document is not available and this content could not be verified.]
2. After careful consideration, Government have further been pleased to decide that the Old Age Pension Rules shall be further revised with a view to ensuring expeditious payment of pension to old age pensioners by administering the scheme through the Panchayat Samitis in lieu of the Tahsils. This would ensure greater involvement of the Panchayati Raj institutions with the social welfare programme of Government.
3. The provisions of the Orissa Old Age Pension Rules are accordingly further amended as follows :
Part-I General rules1.
These rules may by called "The Revised Orissa Old Age Pension Rules, 1989".2.
They shall be applicable throughout the State of Orissa.3.
The scheme had come into force on the 1st day of April, 1975. The revised rules shall come into force from the date they are notified in the Gazette.4.
The rules apply to all eligible persons defined as such under Rule 5.5. Eligibility criteria.
- [A person shall be eligible for pension under these rules, if he or she-6. Rate of pension.
- The amount of pension payable to each pensioner under the scheme shall be of such amount as may be notified by Government from time to time, the present rate of pension being [Rs. 100 per month.] [Substituted vide Orissa Gazette Extraordinary No. 1342/19.10.1990.]7. Application forms.
- (i) Application form may be obtained free of cost from the office of the Block Development Officer or the Executive Officer of Municipality/N.A.C. concerned.8. Scrutiny of applications and recommendations and receipt of sanction OAP-II.
- After the applications are received from Executive Officers/Extension Officers, the Block Development Officer shall personally scrutinise the applications at his end and recommend them to the Sub-Collector within a period of 30 days in order of priority for sanction, indicating the full address of the applicants and the names of the Grama Panchayats/N.A.Cs./Municipalities to which they belong. The applications thus recommended by the Block Development Officer shall be entered in the Register in Form No. OAP-II.9. Sanction of applications in OAP-IV.
- The Sub-Collector shall maintain a list of all applications received by him from the Block Development Officers, Grama Panchayat-wise/Block-wise/N.A.C.-wise/Municipality-wise in form No. OAP-IV.10. Sanction of pension in OAP-IV and rejection in OAP-III by Sub-Collector.
- The Sub-Collector on receipt of applications shall get them examined as soon as possible but not exceeding a period of one month. He may either sanction payment of pension or reject the applications. The Sub-divisional Social Welfare Officer shall assist the Sub Collector in maintenance of the prescribed registers and timely disposal of the applications. Applications sanctioned should be entered in OAP-IV and applications rejected in OAP-III.11. B.D.O. to maintain registers in OAP-III and OAP-IV.
- Applications sanctioned/rejected by the Sub-Collector shall be returnee to the Block-Development Officer concerned who in turn shall also maintain registers in Form No. OAP-III and OAP-IV respectively.Sanction of pension in Form No. OAP-VIII-The sanction order in Form No. OAP-VIII shall be maintained by Sub-Collector alongwith full particulars of the pensioner. The sanction orders are to be issued from the prescribed register of which the original is to be sent to B. D. O. concerned and the counterfoil to be kept for verification.12.
The Block Development Officer shall sent a copy of the sanction or rejection order to the applicant within a week of the receipt of such order under Certificate of Posting under intimation to Executive Officer where necessary. Payment of pension in full shall commence from the first of the month following the month of sanction.OAP-II Column 7 - The B.D.O. shall prepare an Identity Card for the pensioner which should contain the following information :| Block/Town/Municipality/N.A.C. | Grama PanchayatWard No. |
| Signature/Thumb impressionof the Pensioner | Signature of the B.D.O. |
13.
Once an application has been rejected by the Sub-Collector further review or consideration of the same shall lie with the Collector either on his own information or through an application. An order thus passed after review by the Collector shall be final and there shall be no appeal against the same.14. Remittance of pension.
- [The amount of Old Age Pension sanctioned by the Sub-collector shall be disbursed every month to the pensioner by the Block Development Officer himself directly or through officers subordinate to him at such place, as may be decided by Government. The Government may also decide any other Agency or mode of disbursement from time to time.] [Substituted vide Orissa Gazette Extraordinary No. 418/17.3.1993-Notification No. 2294-I-SD-18/93-P.R./2.3.1993.]15. Annual verification.
- The Block Development Officer/Executive Officer shall by himself or through a nominee conduct an annual verification of pensioners to ascertain that the pensioner is living and continues to fulfil all the conditions of eligibility. The verification shall ordinarily be conducted in the first week of April each year. If either as a result of this enquiry or otherwise the Block Development Officer/Executive Officer is satisfied that the pensioner is no longer alive or has ceased to fulfil any of the conditions of eligibility, he shall immediately cancel the pension and make an entry to that effect in the register of pensioners in red ink and forthwith communicate the same to Sub-Collector for approval. For the purpose of cancellation, the Sub-Collector shall be the final authority.16. Change of address.
- Any change of pensioner's address which comes to the notice of the Block Development Officer/Executive Officer in course of annual verification or otherwise, shall forthwith be entered in the register of pensioners. In case a pensioner has moved outside the State, the payment of pension should be stopped forthwith. Pension is admissible in case of temporary change of residence not exceeding three months within the State.17.
The pension under the Scheme shall not be commutable.18. Cessation of pension.
- The pension shall cease to be payable from the date following the date of death of the pensioner.19. Collector as final authority.
- The Collector shall be the supervisory authority in the District. He shall have powers to direct stoppage of payment of Old Age Pension if in any case, it was sanctioned on mistaken ground or if the conditions for grant of pension no longer exist.20. Withholding of pension.
- Further good conduct is an implied condition for the grant of pension under the Scheme. The Sub-Collector shall have the right of withholding or withdrawing a pension if the pensioner is convicted of any criminal offence.21.
In case of death of pensioner, the outstanding amount, if any, cannot be claimed by the legal heir of the deceased.22.
All Old Age Pensions are a matter of absolute discretion of the Government and may be refused or discontinued without giving any reason and shall not be subject to any question in the Court of law or otherwise.Part-II Accounting Procedure23.
These rules shall regulate the accounting procedure relating to the Revised Orissa Old Age Pension Scheme, 1989.24. Allotment register in Form OAP-VI.
- The Block Development Officer shall account for allotments received from the Sub-Collector and maintained in the register OAP-VI.25.
The Sub-Collector shall also maintain a register in Form OAP-VI for the allotments received from Government and distribute allotments, Block-wise within 5 days from the date of receipt of allotment. He shall review monthly progress of expenditure regarding payment of pension to the pensioner in his Sub-divisions.26.
The allotment in respect of each Block is to be communicated by Government in the C.D. and R.R. Department to the Sub-Collector under intimation to Collector.27.
[The amount of pension sanctioned by the Sub-Collector shall be paid by B.D.O. without any authority of A.G., Orissa to the Pensioner in every month subject to the provision of Rule 14.] [Substituted vide Orissa Gazette Extraordinary No. 418/17.3.1993-Notification No. 2294-I-S.D.-18/93-P. R.12.3.1993.]28.
[* * *] [Deleted vide Orissa Gazette Extraordinary No. 418/17.3.1993-Notification No. 2294-I-S.D.-18/93-P. R.12.3.1993.]29. Register for return of money orders.
- [Proper watch and maintenance of accounts of the pensions which are returned to the office of the Block Development Officer as undisbursed shall be entered in the Register OAP-VII. It should be seen that after making necessary entries, returned/undisbursed pensions are refunded to Treasury/Sub-Treasury. In no case shall the amount be kept in the P.L. Account.] [Substituted vide Orissa Gazette Extraordinary No. 418/17.3.1993-Notification No. 2294-I-S.D.-18/93-P. R.12.3.1993.]30. Recovery of pension and fixation of responsibility.
- If it is proved that any individual has been irregularly sanctioned with Old Age Pension, action shall be taken not only to recover the amount, if possible, but also action shall be taken against the officer concerned in case there is any evidence of mala fide or gross negligence on the part of the officer.31.
The expenditure shall be debited to the appropriate units under "Demand No. 18-2235-Social Security and Welfare-60-Other Social Security and Welfare Programme-102-Pension under Social Security Scheme-(A) Old Age and Widow Pension for destitutes, voted".32.
B.D.Os. are declared as drawing and disbursing officers in respect of Old Age Pension/Widow Pension and Pension to leprosy affected.Supervision of the Scheme33.
The Community Development and Rural Reconstruction Department (Social Welfare) shall be in-charge of administration of the Scheme.34.
The Collector may review the implementation of the scheme in any area of the district. The Collector shall further be competent to cause an inspection/periodical test check in any area of the district on any matter connected with the administration of the scheme by himself or an officer nominated by him. The District Social Welfare Officer at the district level, Sub-divisional Welfare Officer at the Sub-division level and the Social Education Organiser at the Block level should remain in charge of proper execution of the scheme and maintenance of records.35.
The Sub-Collector shall in respect of the Sub-division has the powers of the Collector.36.
The Sub-Collector should furnish reports as prescribed to Collector/Government on the date fixed in order to ensure proper implementation of the Scheme.Clarification and Instruction by the Government37.
Any difficulty in interpretation of any provision of these rules or in administering the same, it shall be referred to Government in the Community Development and Rural Reconstruction Department (Social Welfare) for issue of appropriate instructions or clarifications.O. A. P.-I| Sl. No. | Name of the applicant | Full address | Date of application and Diary No. | Name of the Grama Panchayat | Name of the Extension Officer allotted with date | Date of submission of the enquiry report | Remarks |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) |
| Sl. No. | Name of the applicant | Full address | Date of recommendation to Sub-Collector | Date of receipt of sanction | Number allotted to Pensioner by Sub-Collector | Date of commencement of pension as ordered bySub-collector (Identity Card No.) | Date of death | Remarks Signature of B.D.O. |
| Letter No. | Date | Letter No. | Date | |||||
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) |
| Sl. No. | Name of the applicant | Full address | Date of receipt of application from B.D.O. | Letter No. and date of communication of rejection | Reasons of rejection | Signature of Block Development Officer/Sub-Collector | Remarks |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) |
| Sl. No. | Name of the applicant | Full address | Name of the block | Name of the Grama Panchayat | Letter No. and date of sanction of pension bySub-Collector | Account Number allotted to the pensioner | Letter No. and date of communication to B.D.O. | Remarks Attested Pass Port size photographs to beaffixed (allot space for photograph) |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) |
| Sub-Division/Block | (Payment) | ||
| 1. | Number allotted to the Pensioner | ||
| 2. | Name of payee with full address | ||
| 3. | Monthly amount and date of commencement | ||
| 4. | Letter No. and date of sanction order | } | April |
| 5. | No. and date of M.O. Receipt | ||
| 6. | Date of actual payment as per acknowledgement | ||
| 7. | Number and date of M.O. Receipt | } | May |
| 8. | Date of actual payment as per acknowledgement | ||
| 9. | Dated initial of B.D.O. in token of verification | ||
| 10. | Number and date of M.O. Receipt | } | June |
| 11. | Date of actual payment as per acknowledgement | ||
| 12. | Dated initial of B.D.O. in token of verification | ||
| 13. | No. and date of M.O. Receipt | } | July |
| 14. | Date of actual payment as per acknowledgement | ||
| 15. | Dated initial of B.D.O. in token of verification | ||
| 16. | No. and date of M.O. Receipt | } | August |
| 17. | Date of actual payment as per acknowledgement | ||
| 18. | Dated initial of B.D.O. in token of verification | ||
| 19. | No. and date of M.O. Receipt | } | September |
| 20. | Date of actual payment as per acknowledgement | ||
| 21. | Dated initial of B.D.O. in token of verification | ||
| 22. | No. and date of M.O. Receipt | } | October |
| 23. | Date of actual payment as per acknowledgement | ||
| 24. | Dated initial of B.D.O. in token of verification | ||
| 25. | No. and date of M.O. Receipt | } | November |
| 26. | Date of actual payment as per acknowledgement | ||
| 27. | Dated initial of B.D.O. in token of verification | ||
| 28. | No. and date of M.O. Receipt | } | December |
| 29. | Date of actual payment as per acknowledgement | ||
| 30. | Dated initial of B.D.O. in token of verification | ||
| 31. | No. and date of M.O. Receipt | } | January |
| 32. | Date of actual payment as per acknowledgement | ||
| 33. | Dated initial of B.D.O. in token of verification | ||
| 34. | No. and date of M.O. Receipt | } | February |
| 35. | Date of actual payment as per acknowledgement | ||
| 36. | Dated initial of B.D.O. in token of verification | ||
| 37. | No. and date of M.O. Receipt | } | March |
| 38. | Date of actual payment as per acknowledgement | ||
| 39. | Dated initial of B.D.O. in token of verification | ||
| 40. | Date of death of termination of pension to be attested by theB.D.O. |
| Pension M.O.C. Total | Month........... |
| Total allotment | Year............. |
| Year.......... |
| Letter No. and date of allotment | Amount sanctioned | Expenditure incurred | Balance | Remarks | ||||||
| Pension | M.O.C. | Total | Pension | M.O.C. | Total | Pension | M.O.C. | Total | ||
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) | (10) | (11) |
| Sl. No. | Number allotted | Full address of payee | Month to which payment relates | Date and number of money order | Amount of pension | Date of return of money order if not paid | Date of refund of unpaid amount to the Treasury/Sub-Treasury | Remarks | ||
| Pension | M.O.C. | Total | ||||||||
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) | (9) | (10) | (11) |
1. Sanction is accorded to the grant of an Old Age Pension of Rs......per month to Shri/Smt..........................payable at........with effect from.................. till life/or until cancelled or until cessation or destitution whichever is earlier.
2. The charge is debatable to "Demand No. 18-2235-Social Security and Welfare-60-Other Social Security and Welfare Programme 102-Pension under Social Security Schemes-(A)-Old Age and Widow Pension for destitute-Voted".
3. Form of sanctioned order :
| Sl. No. | Name of the pension | Full address, Village, P.O., G.P. Block, District | Account number allotted | Case Record number | To be paid from | Remarks |
| (1) | (2) | (3) | (4) | (5) | (6) | (7) |
| Sl. No. | Form Number | To be maintained by | Reference to Rules | Purposes |
| (1) | (2) | (3) | (4) | (5) |
| 1. | OAP-I | B.D.O. | 7 (iii) | Register of receipt of application |
| 2. | OAP-II | B.D.O. | 8, 12 | Register of Sanction Order, issue of Identity Card, fulladdress of pensioner |
| 3. | OAP-III | Sub-Collector/ B.D.O. | 10, 11 | Register of rejection of application |
| 4. | OAP-IV | Sub-Collector/ B.D.O. | 9,10,11,12 | Register of sanctioned order |
| 5. | OAP-V | B.D.O. | 28 | Register of payment of pension |
| 6. | OAP-VI | Sub-Collector/ B.D.O. | 24, 25 | Register of allotment |
| 7. | OAP-VII | B.D.O. | 29 | Register of undisbursed money order |
| 8. | OAP-VIII | Sub-Collector | 11 (a) | Form of sanction order |
| 9. | Application form in Oriya | Available with B.D.Os./E.Os. | 7 (i) | For sanction of OAP and widow pension |