Section 27 in The Orissa Civil Services (Commutation of Pension) Rules, 1992
27. Authorisation of payment of commuted value by the Accounts Officer.
(1)The Accounts Officer on receipt of the documents referred to in Sub-rule (4) of Rule 22 from the appointing authority, shall without delay issue an order to the disbursing authority concerned furnish to it the following particulars and documents, namely :(i)the amount of pension commuted, the amount of commuted value of pension and the date on which the commutation became absolute;(ii)the amount of residuary pension;(iii)Form 4 in original;(iv)copy of the applicant's photograph attested by the medical authority.(2)The Accounts Officer shall also -(a)bring to the notice of disbursing authority the provisions of proviso to Sub-rule (1) of Rule 6 regarding the date on which the amount of original pension should be reduced;(b)endorse to the applicant a copy of the order issued under Sub-rule (1) with the remarks that he should collect the commuted value from the disbursing authority; and(c)bring to the notice of the applicant the provisions of the proviso to Sub-rule (1) of Rule 6.
