Section 3(1) in The Orissa Civil Services (Commutation of Pension) Rules, 1992
(1)In these rules, unless the context otherwise requires-(a)"Accountant-General" means the Head of the Office of Audit and Accounts subordinate to the Comptroller and Auditor General of India, who keeps the account of the State and exercises audit functions relating to those accounts on behalf of the Comptroller and Auditor-General of India and includes an Audit Officer and Accounts Officer;(b)"Applicant" means a Government servant, including a retired Government servant who applies for commutation of a fraction in the prescribed form;(c)"Disbursing Authority" means-(i)branch of a nationalised bank, or(ii)treasury including sub-treasury and special treasury from where the applicant is receiving pension authorised under the Pension Rules;(d)"Form" means a Form appended to these rules;(e)"Government" means Government of Orissa;(f)"Head of office" means a Gazetted Officer whom the competent authority may, by order, specify as Head of Office;(g)"Medical Authority" means medical authority referred to in Rule 20;(h)"Pension" means any class of pension including compassionate allowance as specified in Chapter IV of Orissa Civil Services (Pension) Rules, 1992 but does not include extra pension and the amount, by whatever name called, granted by the Government to a pensioner as a compensation for higher cost of living;(i)"Pension Rules" means the Orissa Civil Services (Pension) Rules, 1992;(j)"Provisional Pension" means the pension referred to in Rule 6.5 of Orissa Civil Services (Pension) Rules, 1992;(k)"Table" means a table showing commutation values appended to these rules.
