Section 66 in The Orissa Municipal Employees' Pension Rules, 1989
66.
Subject to the provisions hereinafter contained and to such conditions as it may think fit to impose, the Director may sanction the, commutation for a lump payment of a portion not exceeding one-third of any pension which has been or is about to be granted under Chapters-V and VI :Provided that the uncommuted residue of pension shall not be less than rupees twenty per month :Provided further that in calculating the amount of the uncommuted residue, there may be added to it the uncommuted portion of any other permanent pension or pensions payable to the applicant from the Central Pension Fund :Provided also that an employee against whom a judicial or departmental proceeding has been instituted or a pensioner against whom any such proceeding has been instituted or continued under Rule 6 shall not be permitted to commute any part of his pension during the pendency of such proceeding.Note. - No portion of the temporary increase on pension shall be commuted for a lump payment.
