Section 92 in The Orissa Municipal Employees' Pension Rules, 1989
92.
(1)As a rule, a pensioner shall take payment in person after identification by comparison with the pension payment order.Note. - The Chairman of the concerned Council should at the time of completing pension application forms and transmitting the pension papers to the Director forward therewith two certified copies of such pensioners photograph in passport size. The Director will have one copy of the photograph pasted on the Executive Officer's half of the pension payment order and the concerned Executive Officer will then be in a position to make payment on the strength of the resemblance between the pensioner and his photograph pending the final reconciliation of any question which may arise about identification marks. This means of identification of pensioners will be in addition to the existing system of recording the thumb and finger impression, which will remain as a permanent and reliable record of pensioner's identity.(2)Payment of pension up to Rs. 250 may be made by post at money order at the option and expense of the pensioner.(3)When a pensioner is a minor, or is for any other reason incapable of managing his own affairs and has no regularly appointed a manager or guardian, the Collector of the district may, on application by or on behalf to the pensioner and subject to such conditions as he may impose declare any suitable person to be the manager or guardian for the purpose of receiving on behalf of the pensioner, the pension due to him and payments of pension may be made to such manager or guardian in the same ways as to the original holder :Provided that sufficient proof is forthcoming at the time of each payment of the original holder being alive and eligible to receive th6 pension for the period covered by the payment. Such declaration may, at any time, be revoked or altered at the discretion of the Collector of the district.(4)Pension of a person who is certified by a Magistrate to be a lunatic should be paid in accordance with provisions of Sub-section (1) of Section 95 of the Indian Lunacy Act.
