The Orissa Disability Pension Rules, 1985
Published vide Notification Orissa Gazette Supplement No. 14/5.4.1985
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Community Development and Rural Reconstruction Department Resolution. No. 225, C.D., dated 15th January, 1985. - A large number of physically disabled persons are utterly destitute. The double burden of physical deformity or defect and economic destitution which they bear makes them an especially disadvantaged category. The disadvantage can be substantially corrected by creation of opportunities for gainful employment and by enlightened community concern for their well-being. Development of these correctives, however, takes time. Moreover, there will always be the need for special assistance to some who would, for a variety of reasons, not be able to avail of institutional benefits. The State Government accordingly, have decided that, both with a view to providing relief to those disabled persons who are utterly destitute and initiating a programme of social commitment towards this category of disadvantaged persons, a modest scheme of granting disability pensions has been launched with effect from the 2nd October, 1984 (The birthday of Mahatma Gandhi). The scheme shall be administered in accordance with the provisions of the Orissa Disability Pension Rules, 1985 which are set forth below :
- Short title and commencement.- (1) These rules may be called the Orissa Disability Pension Rules, 1985.
(2) They shall come into force on October 2, 1984.
- Condition of eligibility.- A person shall be eligible for disability pension if he/she-
[(a) is totally blind or orthopaedically handicapped or has visible signs of deformity or loss of limbs due to leprosy, thereby rendering him incapable of normal work;]
(b) is of 5 years age and above;
(c) is a destitute;
(d) is elected by a committee constituted for the purpose comprising of the local Block Development Officer, the Tahasildar and the Medical Officer;
(e) has not been convicted of any criminal offence involving moral turpitude;
(f) is a permanent resident/domicile of Orissa; and
(g) is not in receipt of any financial help under any other scheme of the Central or State Government or of any Organisation assisted by the Central or State Government.
- Amount of pension and mode of disbursement.- (1) [The amount of pension shall be rupees one hundred per month w.e.f. 2.10.1990.
(2) The Pension, after sanction, shall be paid without any authority from the Accountant General, Orissa by the Block Development Officer. The Pension shall except in case of the first payment for which the pensioner shall appear personally before the Block Development Officer/Executive Officer of the Municipality or Notified Area Council for identification, be disbursed every month to the pensioner by the Block Development Officer himself directly or through Officers subordinate to him at such place as may be decided by the Government. The Government may also decide any other Agency or mode of disbursement from time to time. Where the pensioner is unable to appear personally for identification, the Block Development Officer/Executive Officer of the Municipality or Notified Area Council shall, by himself or through a nominee conduct the verification at the pensioner's place of residence.]
- Procedure for sanction of pension.- (1) The number of persons to be granted pension under these rules shall be [thirty thousand]for the whole of the State. The number of beneficiaries allotted to each district and subdivision every year shall be determined on the basis of the number of eligible disabled persons in that district or Subdivision as reported in the latest Census report. The formula or distribution shall be as follows :
(i) District allotment - Total number of blind and orthopaedically disabled persons in the district total number of blind and orthopaedically disabled persons in the State- [30,000 (thirty thousand)].
(ii) Sub-divisional allotment - Total number of blind and orthopaedically disabled persons in the sub-division/total number of blind and orthopaedically disabled persons in the district total number of beneficiaries allotted for the district.
(iii) Allotment of Blocks and Urban Local Bodies - The Sub-divisional Officer shall distribute the number of beneficiaries among the Blocks/Urban Local Bodies in his subdivision on the total population as per the latest Census Report as follows :
Total population of the Block/Urban Local Body/total general population of the Sub-division/the beneficiaries allotted for the Subdivision.
The beneficiaries at the Block and Urban Local Bodies level shall be selected by a committee constituted for the purpose, comprising of the local Block Development Officer, the Tahasildar and the Medical Officer in respect of the Panchayat Samiti, whereas for Municipalities/Notified Area Council, the Executive Officers shall substitute the Block Development Officer. The Committee shall select deserving persons in order of priority. The applications for grant of pension should be in Form O.D.P.I., duly supported by proper Medical certificate subject to verification of the Local Block Development Officer/Tahasildar.
(2) On receipt of recommendations, the Sub-divisional Officer shall sanction the pension to person/persons keeping in view the number allotted to the Block/Municipalities/Notified Area Council. He shall ordinarily follow the priority indicated by the Committee constituted for the purpose, but shall be competent in the event he has reasons to believe that the person/ persons recommended is/are not the most deserving, to-
(a) enquire into the information furnished in Form O.D.P.I. ; or
(b) refer the recommendation to the Chief District Medical Officer or his nominee (who shall be a Medical Officer).
(3) Where the Chief District Medical Officer or his nominee is of the view that the disability in any case is not of a type referred to in Rule 2 (a) or where the Sub-divisional Officer, on the basis of enquiry, referred to in Clauses (a) and (c) of Sub-rule (2) is of the opinion that the person recommended does not fulfil all the conditions laid down in Rule 2 he may sanction the pension to the person assigned the second priority in the list submitted to him or, if he is satisfied that such person too is ineligible, sanction the pension to another person in the list. The decision of the Sub-divisional Officer/Collector shall be final.
(4) On receipt of the approval from the Sub-divisional Officer (approval shall be communicated in form O. D. P. II) the Block Development Officer/ the Executive Officer shall make necessary entries in the Register of Pensioners (to be maintained in Form O.D.P.III) and after verification in the manner referred to in Sub-rule (2) of Rule 3, make the first payment of the pension.
- Verification of pensioners and cancellation of pension.- (1) The Block Development Officer/Executive Officer shall by himself or through a nominee, conduct an annual verification of pensioners to ascertain that the pensioner is living and continues to fulfil, all the conditions of eligibility. The verification shall ordinarily be conducted in the first week of April of each year. If, either as result of this enquiry or otherwise, the Block Development Officer/Executive Officer is satisfied that the pensioner is no longer alive or has ceased to fulfil any of the conditions of eligibility, he shall immediately cancel the pension and make an entry to the affect in the Register of pensioners. He shall forthwith take steps to substitute such pensioner in accordance with the procedure laid down in Rule 4.
(2) Any change in the Pensioner's address which comes to the notice of the Block Development Officer/Executive Officer in course of annual verification or otherwise shall forthwith be entered in the Register of Pensioners.
- Accounts of allotments and disbursements.- (1) The Sub-divisional Officer shall account for allotments received from Government in a Register maintained in Form O.D.P. IV. The Register shall also indicate allotment of funds in Block/Municipalities/Notified Area Councils.
(2) [* * *]
(3) [The Register referred to above shall be the Annual Register]. If the same value is used for maintenance of accounts for a subsequent year, the year shall be written in red ink in a separate column before other entries are made.
- [* * *]
- Supervision of the Scheme.- (1) The Community Development and Rural Reconstruction Department shall be in charge of administration of the scheme.
(2) The Collector may review the implementation of the scheme in any area of the district. The Collector shall further be competent to cause an inspection of any matter connected with the administration of the scheme through an officer nominated by him.
(3) The Sub-divisional Officer shall in respect of the Subdivision, have the power of the Collector referred to in Sub-rule (2).
(4) The District Social Welfare Officer shall assist the Collector in proper administration of the Scheme.
- Clarifications and instructions by Government.- If there is any difficulty in interpretation of any provisions of these rules or in administering the same, it shall be referred to Government in the Community Development and Rural Reconstruction Department for issue of appropriate instructions or clarification.
Form - O.D.P. II
Order Sanctioning Disability Pension
No ................ Dated the..............
Sanction is hereby accorded for the grant of disability pension to the following personal(s) with effect from........ until otherwise cancelled or demise of the pensioner, whichever is earlier, at the rate of Rs. 40/- (Rupees forty only) per month.
| Serial No. | Name of the pensioner(s) | Grama Panchayat and Block | Type of Disability | Remarks |
| Ward of Municipality/ Notified Area Council | ||||
| 1 | 2 | 3 | 4 | 5 |
The Block Development Officer............../Executive Officer........... is hereby authorised to disburse the pension in accordance with the provisions of the Orissa Disability Pension Rules, 1985.
(Signature and Seal) Sub-divisional Officer, ...................... ......................
Date :
To
The Block Development Officer.................. The Executive Officer.............
Form O.D.P. III
Register of Pensioners
| Sl. No. | Name of the Grama Panchayat / Ward | Name of the pensioner and his/her address | Type of disability | No. and date of the order sanctioning the pension | Date(s) of verification | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 |
Form O.D.P. IV
Register of Allotments under Disability Pension Scheme
| Name of the Sub-Division.......................... | Year.................. |
| Sl. No. | No. and date of the Sanction order of funds received | Amount of pension | Amount of M.O.C. | Total | No. and date of allotment order issued | To whom issued | Amount of pension | Amount of M.O.C. | Total | Remarks |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 | 10 | 11 |
Block/Municipality/N.A.C................................ District...............................
| Sl. No. in Register of Pension | Order of sanctioning authority | Name of payee with full address | Monthly amount and date of commencement | April | May | ||
| No. and date of M.O. receipt | Date of actual payment as per acknowledgment | No. and date of M.O. receipt | Date of actual payment as per acknowledgment | ||||
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| June | July | August | September | ||||
| No. and date of M.O. receipt | Date of actual payment as per acknowledgment | No. and date of M.O. receipt | Date of actual payment as per acknowledgment | No. and date of M.O. receipt | Date of actual payment as per acknowledgment | No. and date of M.O. receipt | Date of actual payment as per acknowledgment |
| 9 | 10 | 11 | 12 | 13 | 14 | 15 | 16 |
| October | November | December | January | ||||
| No. and date of M.O. receipt | Date of actual payment as per acknowledgment | No. and date of M.O. receipt | Date of actual payment as per acknowledgment | No. and date of M.O. receipt | Date of actual payment as per acknowledgment | No. and date of M.O. receipt | Date of actual payment as per acknowledgment |
| 17 | 18 | 19 | 20 | 21 | 22 | 23 | 24 |
| February | March | ||
| No. and date of M.O. receipt | Date of actual payment as per acknowledgment | No. and date of M.O. receipt | Date of actual payment as per acknowledgment |
| 25 | 26 | 27 | 28 |
Serial Number Number and date of order of allotment of funds Amount of pension received Amount of M.O. Commission Total amount received