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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Odisha - Subsection

Section 39(4) in The Orissa Municipal Employees' Pension Rules, 1989

(4)The measure of reduction in the amount of pension shall be to the extent by which the employees service as a whole fail to reach a satisfactory standard and no attempt shall be made to equate the amount of reduction with the amount of loss caused to the Council.Note. - The service of an employee may be presumed to be not satisfactory on account of his failure to satisfactorily account for the possession of pecuniary resources or property disproportionate to his known sources of income.