Section 75 in The Orissa Local Fund Service (Pension) Rules, 1980
75.
(1)Save as provided in Sub-rule (2) an employee who having been discharged with a pension, if subsequently re-employed may not count his new service for a separate pension.(2)(a)If an employee who has obtained a compensation or invalid pension is re-employed in pensionable service and retains the pension, the pension admissible for his subsequent service is subject to limitation that the capitalised value of the pension shall not be greater than the difference between the value of the pension that would be admissible at the time of his final retirement, if the two periods of service were combined and the value of the pension already granted for the previous service.(b)If a gratuity received for the earlier service has not been refunded gratuity or pension, as the case may be, may be allowed for the subsequent service on condition that the amount of such gratuity of the capitalised value of such pension plus the amount of the previous gratuity shall not exceed the amount of gratuity or the capitalised value of the pension that would have been admissible had the gratuity received for the earlier service been refunded.(c)If the amount of such gratuity or the capitalised value of such pension plus the amount of the previous gratuity exceeds the amount of gratuity or the capitalised value of the pension that would have been admissible it the gratuity received for the earlier service had been refunded the excess shall be disallowed.Chapter-XI Commutation of pension
