Section 29(3) in The Orissa Municipal Employees' Pension Rules, 1989
(3)If the incapacity is directly due to irregular or intemperate habits, no invalid pension can be granted. If it has not been directly caused by such habits, but has been accelerated or aggravated by them it will be for the authority competent to sanction pension to decide what reduction should be made on this account.Explanation. - For the purpose of this sub-rule "irregular or intemperate habits" means incapacity on account of drug habits or on account of diseases resulting from immoral habits.
