Section 100 in The Orissa Municipal Employees' Pension Rules, 1989
100.
If the pensioner afterwards appears or a claim is presented on his behalf, the Executive Officer may make the payment but the arrears cannot be paid if the pension in arrears is to be paid for the first time or if the amount of arrears exceeds rupees two thousand and five hundred without the previous sanction of the authority by whom the pension was sanctioned to be obtained :Provided that in any case the pension remains unpaid for three years it cannot be paid without the approval of the Administrator of the Central Pension Fund.
