Section 10 in The Revised Orissa Old Age Pension Rules, 1989
10. Sanction of pension in OAP-IV and rejection in OAP-III by Sub-Collector.
- The Sub-Collector on receipt of applications shall get them examined as soon as possible but not exceeding a period of one month. He may either sanction payment of pension or reject the applications. The Sub-divisional Social Welfare Officer shall assist the Sub Collector in maintenance of the prescribed registers and timely disposal of the applications. Applications sanctioned should be entered in OAP-IV and applications rejected in OAP-III.
