Uttarakhand act 017 of 2018 : The Uttarakhand Retirement Benefits Act, 2018

dze l[a ;k& 55 iathd`r l[a ;k&;w0,0@Mh0vks0@Mh0Mh0,u0@30@2018&20 ljdkjh xtV] mRrjk[k.M

mRrjk[k.M ljdkj }kjk izdkf"kr

vlk/kkj.k

fo/kk;h ifjf"k'V

Hkkx&1] [k.M ¼d½

¼mRrjk[k.M vf/kfu;e½

ngs jknuw ] "kqdzokj 13 viSzy] 2018 bZ0

pS=] 23] 1940 "kd lEor~

mRrjk[k.M "kklu

fo/kk;h ,oa lalnh; dk;Z foHkkx

la[;k 193@fo/kk;h ,oa lalnh; dk;Z@2018

ngs jknuw ] 13 viSzy] 2018

vf/klwpuk

fofo/k

**Hkkjr dk lafo/kku** ds vuqPNsn 200 ds v/khu jkT;iky egkns ; us mRrjk[k.M fo/kku lHkk }kjk ikfjr mRrjk[k.M los kfuo`fRr ykHk fo/ks;d] 2018 dks fnukda 12 viSzy] 2018 dks vuqefr iznku dh vkSj og mRrjk[k.M vf/kfu;e la[;k 17 o'k Z 2018 ds :i esa loZ&lk/kkj.k dh lwpukFkZ bl vf/klwpuk }kjk izdkf"kr fd;k tkrk gSA

1

mÙkjk[k.M lsokfuof̀Ùk ykHk vf/kfu;e] 2018 ¼mÙkjk[k.M vf/kfu;e la[;k 17 o"kZ 2018½ jkT;k/khu lsokvk sa d s v/khu ekSfyd :Ik ls fu;qDr dkfedZ ksa dh lsokof/k d s mijkUr lsokfuof̀Ùk ykHk fn;s tkus gsrq

vf/kfu;e

Hkkjr x.kjkT; d s mugÙkjos aa o"kZ esa mÙkjk[k.M fo/kkulHkk }kjk vf/kfu;fer% Hkkx&,d

Lkaf{kIr uke vkSj 1- ¼1½ bl vf/kfu;e dk laf{kIr uke mÙkjk[k.M lsokfuof̀Ùk izkjEHk rFkk ykxw gksuk ykHk vf/kfu;e] 2018 gSA

¼2½ ;g vf/kfu;e fnukad 01] vDVwcj] 2005 ls iwoZ

jkT;k/khu lsokvka s ds v/khu EkkSfyd :i ls fu;qDr

dkfedZ ks a ij muds vf/kof'kZrk vk; q iw.kZ djus]

LoSfPNd lsokfuof̀Ùk ,oa vfuok;Z lsokfuof̀Ùk dh n"kk

eas ykxw gksxk rFkk dkfedZ dh eR̀;q dh n"kk eas ,sls

dkfedZ ds vkfJrkas ij ykxw gkxs k(

ijUrq ;g fd fnukad 01-10-2005 ls ekSfyd

:Ik ls fu;qDr dkfedZ ubZ va"knku isa"ku ;kts uk ls

"kkflr gksxa s( ijUrq ;g vkSj fd ,sl s dkfedZ dh los k tks& ¼d½ iw.kZdkfyd fu;kstu dh u gks; ¼[k½ lafonk] dk;Z&izHkkfjr] va"kdkfyd] nSfud osru] rnFkZ o fu;r osru eas dh xbZ lsok;

¼x½ vf/ko'kZrk vk;q iw.kZ djus d s Ik"pkr lsokfoLrkj@iqufuZ;ksftr@l=kUr ykHk d s :Ik eas dh xbZ lsok;

¼?k½ ,d lsok ls nwljh lsok d s e/; lsok O;o/kkuA ¼M+½ ,d in ls nwljs in ij gq;s LFkkukUrj.k ds QyLo:Ik dk;ZHkkj xzg.k dky@ck/; izrh{kk dky ds vfrfjDr xSj vuqeU; vuqifLFkfr dh vof/k; ¼p½ fcuk LohÑr miHkksx fd;s x;s vodk"k vof/k;

2

¼N½ lsok eas fdlh Hkh izdkj dh ,slh vuqifLFkfr ftldh LohÑfr gsrq vodk'k "ks'k u gks; mijksDr [k.M ¼d½ ls ¼N½ rd mfYyf[kr lsokvka s ds fy;s isa'ku vuqeU; ugha gksxhA v/;kjksgh izHkko 2 ;g vf/kfu;e blls iwoZ cukbZ xbZ fdlh fof/k es a fdlh vU; ckr d s gkrs s gq, Hkh izHkkoh gkxs kA ifjHkk'kk,a 3- Tkc rd fd fo'k; ;k lanHkZ eas dksbZ ckr izfrdwy u gks] bl vf/kfu;e eas%&

¼d½*lafo/kku* l s *Hkkjr dk lfa o/kku* vfHkizrs gS( ¼[k½*ljdkj* ls mÙkjk[k.M jkT; dh ljdkj

vfHkizrs gS(

¼x½*jkT;iky* ls mÙkjk[k.M ds jkT;iky vfHkizsr gS( ¼?k½*ias"ku LohdrkZ vf/kdkjh* ls le;≤ ij

ljdkj }kjk bl :Ik es a vf/kÑr vf/kdkjh

vfHkizrs gS(

¼M-½*ias"ku* es a minku lfEefyr gS] flok; mLk fLFkfr eas tc ek= lsok minku ns; gks] og isa"ku dk

Hkkx ugha gksxkA

¼p-½*ifjyfC/k* ls ,slk osru vfHkizrs gS] tks foÙkh; gLr iqfLrdk [k.M&nk]s Hkkx&nk s ls pkj es a

ifjHkkf'kr gSA

¼N-½*ekSfyd fu;qfDr* ls lsok ds laoxZ eas fdlh in ij ,slh fu;qfDr gS tks lafonk] dk;Z&izHkkfjr]

va"kdkfyd] nSfud osru Hkksxh] rnFkZ o fu;r

osru es a fu;qDr u gks] vkSj ftldk p;u lsok

lacaf/kr lsokfu;eks a d s vuqlkj fd;k x;k gks] vfHkizrs gS(

¼t-½*LFkk;h ,oa vLFkk;h lsok* ls ,slh lsok vfHkizsr gS] tks jktdh; foHkkx eas LFkkbZ o vLFkkbZ in

3

ij ekSfyd :Ik ls fu;qfDr d s Ik"pkr dh xbZ gks(

¼>-½*ljdkjh lsod* ls ,sl s ljdkjh lsod ¼pkgs og fdlh Js.kh d s gks½a vfHkizsr gS] tks ljdkj ds v/khu isa"ku vgZrk in ij ekSfyd :Ik ls fu;qDr gksA

¼´½*vgZdkjh lsok* ls ,slh lsok vfHkizrs gS] tks jkT;k/khu lsokvkas d s v/khu ekSfyd@fu;fer :Ik l s dh xbZ dh los kof/k gSA

¼V½*lsokfuof̀Ùk* ls vf/kof'kZrk] LoSfPNd lsokfuof̀Ùk] vfuok;Z lsokfuoÙ̀k ij ljdkjh lsok ls ineDq r vfHkizrs gS(

¼B½ *fofgr* ls fu;eksa esa fofgr vfHkizssr gSA Hkkx&nks

isa"ku

isa"ku gsrq vg Zrk isa"ku d s fy;s lsok fuEu "krkZas ds v/khu vgZdkjh 4-

gksxh&

¼d½ lsok jkT; ljdkj ds v/khu ekSfyd rFkk

fu;fer :Ik ls dh xbZ gksA

¼[k½ lsok dks lsokfuof̀Ùkd ykHkks a gsr q rc vgZdkjh lsok le>k tk;sxk tc lEcfU/kr dkfedZ

fdlh vf/k'Bku eas LFkk;h@vLFkk;h :Ik ls

lf̀tr fdlh in ij ekSfyd :Ik ls fu;qDr

gksA

isa"ku dh /kujkf"k 5- isa"ku dh /kujkf"k lsok ds vfUre fnol dks vkgfjr eyw osru vFkok lsokfuof̀Ùk frfFk ls iwoZ d s 10 ekg dh vkSlr osru] tks Hkh dkfedZ gsrq ykHkdkjh gks] ds 50 izfr"kr d s lerqY; gksxh]

ijUrq mDr jkf"k fdlh Hkh n"kk esa jkT;

ljdkj }kjk fofgr U;uw re is"a ku dh /kujkf"k ls

de ugha gksxh vkSj u gh vf/kd gksxhA

4

isa"ku vuqeU;rk gsrq 6- ¼d½ 10 o'kZ ls U;wu vgZdkjh lsok gksu s ij isa"ku lsok vof/k dk vuqeU; ugha gksxhA ¼N% ekg vkSj N% ekg ls fu/kkZj.k

vf/kd vof/k dk ,d o'kZ ekuk tk;sxk rFkk N%

ekg ls de dh vof/k dks x.kuk eas ugha fy;k

tk;sxkA½

¼[k½ 20 o'kZ dh los k ij iw.k Z is"a ku vuqeU; gksxhA ¼x½ ;fn vgZdkjh lsok 10 o'kZ ls vf/kd fdUrq 20

o'kZ ls de gks rk]s isa"ku dh jkf"k vkuiq kfrd

:Ik l s de gks tk;sxh;

ijUrq mDr jkf"k fdlh Hkh n"kk eas jkT; ljdkj

}kjk fofgr U;wure isa"ku dh /kujkf"k ls de ugha

gksxhA

Hkkx&rhu

lsokfuof̀Ùk@eR̀;q minku

lsokfuof̀Ùk 7- ¼1½ lsokfuof̀Ùk minku dh nj vgZdkjh lsok dh izR;sd minku@eR̀;q

iw.kZ Nekgh vof/k d s fy;s ekfld ifjyfC/k;kas ds

minku

vk/ks ds cjkcj gksxh ftldh vf/kdre lhek vfUre

vkgfjr ekfld ifjyfC/k;kas ds rSarhl xqus d s cjkcj

vFkok jkT; ljdkj }kjk fu;r vf/kdre lhek rd

tks Hkh de gkas] ls vf/kd ugha gksxhA

ekSfyd :Ik ls fu;qDr fdlh ljdkjh lsod dh

¼2½

eR̀;q gksu s ij eR̀;q miknku dh jkf"k fuEuor gkxs h& vgZdkjh lsok dh eR̀;q minku dh jkf"k

vof/k

01 o'kZ l s de ekfld ifjyfC/k;kas dk 02

xquk

01 o'kZ ls vf/kd ekfld ifjyfC/k;kas dk 06

fdUrq 05 o'kZ l s de xquk

5

05 o'kZ ;k vf/kd ekfld ifjyfC/k;kas dk 12 fdUrq 11 o'kZ l s de xquk

11 o'kZ ;k vf/kd ekfld ifjyfC/k;kas dk 20 fdUrq 20 o'kZ l s de xquk

20 o'kZ ;k mLkls vgZdkjh lsok dh izR;sd iw.kZ vf/kd Nekgh vof/k d s fy;s

ifjyfC/k;kas d s vk/ks d s cjkcj gksxh ftldh vf/kdre lhek

vfUre vkgfjr ifjyfC/k;ks a

d s rSarhl xqus ds cjkcj

vFkok jkT; ljdkj }kjk

fu;r vf/kdre lhek rd]

tks de gks]a ls vf/kd ugha

gksxhA

Hkkx&pkj

ikfjokfjd is"a ku

¼1½

ikfjokfjd i"sa ku 8- ikfjokfjd isa"ku dh x.kuk vfUre vkgfjr ekfld osru ds 30 izfr"kr dh nj lk/kkj.kr;k dh tk;sxh; ijUrq ;g fd ikfjokfjd isa"ku dh U;wure ,oa

vf/kdre /kujkf"k jkT; ljdkj }kjk fu;r dh xbZ

/kujkf"k l s vf/kd u gksA

ljdkjh lsod@isa"kuj dh e`R;q dh n"kk esa

¼2½

ifjokj dks eR̀;q dh frfFk ls 10 o'kZ dh vof/k rd vFkok fnoaxr ljdkjh lsod@isa"kuj dh vk;q 67 o'kZ gksu]s tks Hkh igy s gks] rd c<+h gqbZ njks a ij ikfjokfjd isa"ku vuqeU; gksxhA

ikfjokfjd i"sa ku dh 9- ikfjokfjd isa"ku dh vuqeU;rk gsr q **ifjokj** ds vuqeU;rk gsrq ik=rk fuEu lnL; ik= gkxs s%a &

¼1½ iRuh@ifrA

¼2½ e`R;q ds fnu 25 o'kZ dh vk;q ls de d s iq= dks

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bl izfrcU/k d s lkFk fd og thfodkis ktuZ djus yxs rk s thfodkis ktZu dh frfFk vFkok 25 o'kZ dh vk;q rd] tks Hkh igy s gkAs

¼3½ eR̀;q d s fnu 25 o'kZ dh vk;q ls de dh vfookfgr iq=h dks bl izfrcU/k ds lkFk fd ;fn og thfodksiktuZ djus yxs ;k mldk fookg gk s tk;s vFkok 25 o'kZ dh vk;q iw.k Z djus rd] tks Hkh igy s gksA mi/kkjk ¼2½ ,oa ¼3½ eas mfYyf[kr lUrkuks a eas lkSrsyh rFkk lsokfuof̀Ùk ds iwoZ fof/kor xksn yh xbZ lUrkus a Hkh lfEefyr gSaA

¼4½ fnO;kax rFkk ekufld :Ik ls fof{kIr lUrkuks a ij vk; q dk cU/ku ugha gksxk] tks bl vf/kfu;e ds micU/kksa d s v/;/khu ikfjokfjd isa"ku ikus d s ik= gksaxsA fo/kok ,oa rykd"kqnk iq=h dks Hkh ifjokj eas lfEefyr ekuk tk;sxkA ;fn er̀ ljdkjh lsod d s ifjokj eas mldh iRuh@ifr rFkk mi;qZDr of.krZ Js.kh dh ik= lUrku ugha gS] rk s mlds ekrk@firk tks ml ij iw.kZ :Ik ls vkfJr Fks] dks mlds ifjokj eas lfEefyr le>k tk;sxkA

¼5½ jktdh; deZpkfj;ska@ias"ku Hkksfx;kas dh vfookfgr iqf=;kas dks 25 o'kZ dh vk; q izkIr dj yus s ds ckn Hkh ikfjokfjd isa"ku d s fy, ik= cuk;s tkus gsr q fuEufyf[kr "krsaZ gksaxh& ¼d½ vfookfgr iqf=;kas dks ikfjokfjd isa"ku dh Lohdf̀r mudh tUe frfFk d s Øekuqlkj nh tk;sxh vkSj mues a ls NksVh iq=h rc rd ikfjokfjd isa"ku d s fy, ik= ugha gksxh tc rd fd mlls vxyh cM+h iq=h ikfjokfjd

Iks"a ku d s fy, vik= ugha BgjkbZ tkrh A

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¼[k½ 25 o'kZ ls vf/kd vk; q dh vfookfgr iqf=;kW dos y rHkh ikfjokfjd isa"ku dh ik= gksxa h] tc fd 25 o'kZ ls de vk; q d s vU; ik= cPps] ikfjokfjd isa"ku xzg.k djus ds fy;s ik= ugha jgs a gks a vkSj ;g fd ifjokj eas ikfjokfjd isa"ku xzg.k djus d s fy, dksb Z fu"kDr larku ugha gSA

isa"ku d s ,d Hkkx 10- ¼d½ dqy vkxf.kr isa"ku dk vf/kdre 40 izfr"kr dk jkf"kdj.k dh /kujkf"k dk jkf"kdj.k jkT; ljdkj }kjk fu;r lw= d s vuqlkj vuqeU; gksxkA isa"kuj

dks ;g lqfo/kk mldh lgefr d s vk/kkj ij

ns; gkxs hA

¼[k½ jkf"kÑr Hkkx dk iquLFkkZiu ih0ih0vks0 fuxZr gksu s d s rhu ekg ckn vFkok Hkqxrku dh frfFk]

tks Hkh igys gks] ls 15 o'kZ dh vof/k iw.kZ gksu s dh frfFk ds Bhd vxyh frfFk l s gksxkA

isa"ku es a o`f) 11- 80 o'kZ ;k mlls vf/kd vk; q d s jktdh; Iksa"kulZ @ikfjokfjd isa"kulZ dks vuqeU; isas"ku ij

fuEukuqlkj vfrfjDr is"a ku vuqeU; gksxh%&

isa'kulZ@ikfjokfjd Iks"a ku eas o`f)

isa"kulZ dh vk;q

80 o'kZ ls vf/kd fdUrq eyw isa"ku@ikfjokfjd

85 o'kZ ls vuf/kd isa"ku dk 20 izfr"kr

85 o'kZ ls vf/kd fdUrq eyw isa"ku@ikfjokfjd

90 o'kZ ls vuf/kd isa"ku dk 30 izfr"kr

90 o'kZ ls vf/kd fdUrq eyw isa"ku@ikfjokfjd

95 o'kZ ls vuf/kd isa"ku dk 40 izfr"kr

95 o'kZ ls vf/kd fdUrq

eyw isa"ku@ikfjokfjd

100 o'kZ ls vuf/kd

isa"ku dk 50 izfr"kr

8

100 o'kZ ;k mlls eyw isa'ku@ikfjokfjd isa'ku vf/kd

dk "kr&izfr'kr

Hkkx&ikpa

izdh.kZ

¼1½ lsok fuoÙ̀k gksu s okys ,sl s jkT; deZpkfj;kas dks izdh.kZ 12

ftud s fo:) lsokfuo`fÙk d s le; foHkkxh;] U;kf;d dk;Zokgh vFkok iz'kklukf/kdj.k eas tkap py jgh gks vFkok fd;k tkuk visf{kr gks eas vufUre isa'ku ,oa miknku ,sls vuqeU; gkxs h tSls fofgr dh tk;A ¼2½ lsok ls inP;qr O;fDr dks isa"ku] ikfjokfjd isa"ku vuqeU; ugha gksxhA

fu;e cukus dh 13 ¼1½ bl vf/kfu;e d s fØ;kUo;u d s fy;s jkT; ljdkj

"kfDr fu;e cuk ldsxhA ¼2½ bl vf/kfu;e ds v/khu cuk;s x;s fu;e fo/kku e.My d s le{k j[ks tk;sxa sA

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The Uttarakhand Retirement Benefits Act, 2018 [Uttarakhand Act No. 17 of 2018] An

Act

for providing retirement benefits after the term of substantively appointed personnel under the State Government services.

Enacted by the Uttarakhand Legislative Assembly in the 69^thYear of the Republic of India;

Part-I Short title, ^1. (1) This Act may be called the Uttarakhand Retirement Benefits

commencement Act, 2018.

and application of the Act (2) This Act shall be applicable on the personnel substantively appointed before the date of 1^stOctober, 2005 under the services of State Government in the case of completion of superannuation age, voluntary retirement and compulsory retirement and in the case of death of any personnel, shall be applicable on the dependents of such personnel;

Provided that the personnel appointed substantively from the date of 1^stOctober, 2005 shall be governed by new contributory pension plan;

Provided further that such service of personnel which is-

(a) Not full time employment;

(b) Service done on contract, work charged, part time, daily wages, adhoc and fixed salary;

(c) Service done as extension of service/ re-appointment/ end of session benefit after completing superannuation age.

(d) Service break between a service to another service;

(e) Duration of non permissible absence except the period of assuming charge/ bound waiting period in consequence of the transfer from a post to another post;

(f) Period of consuming leave without sanctioning;

(g) Any kind of absence in service, where the leave is not

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remain to sanction; Pension shall not permissible for mentioned services in the clause (a) to (g).

Overriding effect ^2. Notwithstanding anything contained in any others law made before its commencement, this Act shall prevail.

Definitions ^3. Unless anything is repugnant to the subject and context, in this Act-:

(a) 'Constitution' means the Constitution of India.

(b) 'Government' means the State Government of Uttarakhand;

(c) 'Governor' means the Governor of Uttarakhand.

(d) 'Pension Sanction Officer' means officer as authorised in this form by the Government from time to time;

(e) Pension includes gratuity, except in such conditions when only service gratuity is payable, it is not part of pension.

(f) 'Emolument' means such salary which is defined under financial hand book volume-II part II to IV;

(g) 'Substantive appointment' means such appointment on any post in cadre of service which are not appointed on contract, work charged, part time, daily wages, Adhoc and fixed salary and whose selection has been done according to service related service rules;

(h) 'Permanent and Temporary service' means such service which has been done after substantive appointment on permanent and temporary post in Government department.

(i) 'Government Servant' means such Government servant (whether he is in any category) who is substantively appointed on pension eligibility post under the Government;

(j) 'Qualifying service' means such service which has been done as substantive/ regular term of service under the State service;

(k) 'Retirement' means to relinquish office from Government service on superannuation, voluntary retirement and compulsory retirement;

(l) 'Prescribe' means prescribed in rules.

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Part II Pension Eligibility for ⁴The service for pension shall be qualifying under following

pension conditions-

(a) The service has been done substantively and regularly under the State Government;

(b) The service shall be deemed as qualifying service for retirement benefits when the concerned personnel is substantively appointed on any post created in permanent/ temporary form in any establishment.

Amount of ⁵Amount of pension shall be equivalent to the 50% of drawn basic

Pension pay on last day of the service or average salary of 10 months before the retirement date, whichever is beneficiary for the pensioner; Provided that the said amount shall not be less than the amount of minimum pension prescribed and shall not be more than the amount of maximum pension prescribed by the State

Government in any case.

Determination of ⁶(a) Pension shall not permissible if services are for less than ten

terms of service years (six month and more than six month shall be considered

for permission of

one year and the period of less than six months shall not be

pension

calculated).

(b) Whole pension shall be permissible on service of twenty years.

(c) If qualifying service is of more than ten year but less than twenty years, then amount of pension shall decrease in proportion;

Provided that the said amount shall not be less than the amount of minimum pension prescribed by the State Government, in any case.

Part 3

Retirement/ death gratuity

Retirement ⁷(1) The amount of retirement gratuity shall be equal to half of the

gratuity/ death monthly emoluments for every complete half year period of

gratuity qualifying service, whose maximum limit shall not be more than 33 times of last drawn monthly emoluments or the maximum limit prescribed by the State Government, whichever is less.

(2) The amount of death gratuity on the death of any substantively

12

appointed Government servant shall be followed-

Part IV

Family Pension

Family Pension ^8. (1) Generally the family pension shall be calculated at the rate of

thirty percent of last drawn monthly salary;

Provided that the maximum and minimum amount of

family pension shall not more than the amount fixed by the State

Government.

(3) In case of death of Government servant / pensioner, family pension is permissible to family at increased rates for the period of ten years from the date of death or attaining the age of 67 years of deceased Government Servant /Pensioner, whichever is earlier.

Eligibility for ^9. Following member of family shall be eligible for permissiveness

permissiveness of for family pension-

family pension

(1) wife/ husband;

(2) Son less than the age of 25 years on date of death with the restriction that if he start earning livelihood then till the date of earning livelihood or the age of 25 years, whichever is earlier.

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(3) Unmarried daughter, less than age of 25 years on the date of death with the restriction that if she start earning livelihood or she get married or till the completion of age of 25 years, whichever is earlier. Children mentioned in sub-section (2) and (3) includes step and legally adopted before retirement.

(4) There shall be no obligation of age on disable or mentally challenged children who are eligible for family pension under provision of this Act. Widow or divorcee daughter shall also be considered to included in family.

If spouse and children, mentioned eligible in above said categories, of the deceased Government servant are not in the family, then his mother/ father shall be considered to included in his family.

(5) There shall be the following condition to make the unmarried daughter of Government employees /pensioners eligible also after attaining the age of twenty five years-

(a) Family pension to unmarried daughter shall be sanctioned according to their date of birth and the younger daughter shall not be eligible for family pension till the elder daughter next to her is declared ineligible;

(b) unmarried daughters of more than twenty five years shall be eligible for family pension only when other eligible children under age of twenty years are not eligible for pension and there is no disable child in family to receive family pension.

Commutation of a ^10. (a) Commutation of maximum forty percent amount of total

part of pension calculated pension shall be permissible according to the formula prescribed by the State Government. This facility is provided for the pensioner on the basis of his consent.

(b) Restitution of commutated part shall be held from just next day of the date of completion of fifteen years duration from the date after three months from issuing PPO or date of payment, whichever is earlier.

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Part V

Miscellaneous

Miscellaneous ¹²(1) Interim pension and gratuity for such retired State employees,

against whom inquiry is pending in departmental, judicial

proceeding or in Administrative Tribunal or is required to

enquire shall be permissible as may be prescribed.

(2) Pension, family pension shall not permissible to the person dismissed from the service.

Power to make ¹³(1) The State Government may make rules to carry out the

rules provisions of this Act.

(2) Rules made under this Act shall be laid before the State Legislature.

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