Section 7 in The Orissa Pension to Indigent Artists Rules, 1976
7. Procedure to be followed in the Directorate of Tourism, Sports and Culture.
(1)The pension shall be paid without any authority from the Accounts Officer by remittance to the pensioner by money order every month, the money order commission being borne by Government.(2)No payment will be made for a month unless the money order acknowledgement has been obtained in respect of the payment for the previous month and a note to that effect recorded in the Register in Form P.I.A.-C., or till satisfactory proof is available that the pension for the previous month has been paid to the correct person.(3)The Accounts Officer shall check the Register in Form P.I.A.-C. at least once every month and sign the Register in token of his verification. He should bring to the notice of the Director cases in which the pension has remained unpaid for two months or more. Payment of pension in such cases shall remain suspended till the pensioner informs in writing the change in his address or the Director, after necessary enquiries, orders resumption of payment, it, as a result of enquiries, it appears that the pensioner's address is different from that indicated in the sanction order, the Director shall amend the Register in Form P.I.A.-C. suitably. He should also inform the Secretary of the Department of the charge who shall make suitable corrections in the Register in Form P.I.A.-A.
