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
6
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
7
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
------------xxx------------
9
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 69thYear 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 1stOctober, 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 1stOctober, 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
10
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.
11
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-
| Period of qualifying service | Amount of death gratuity |
| less than one year | double of monthly emoluments |
| more than one year but less than five years | six times of monthly emoluments |
| five years or more than but less than eleven years | twelve times of monthly emoluments |
| eleven years or more than but less than twenty years | twenty times of monthly emoluments |
| twenty years or more than | The qualifying service shall be equal to half of the emolument for complete half years period 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. |
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.
13
(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.
14
| more than 80 year but not exceeding 85 years | 20% of basic pension / family pension |
| more than 85 year but not exceeding 90 years | 30% of basic pension / family pension |
| more than 90 year but not exceeding 95 years | 40% of basic pension / family pension |
| more than 95 year but not exceeding 100 years | 50% of basic pension / family pension |
| 100 years or more | 100% of basic pension / family pension |
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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