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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(4) in The Orissa Municipal Employees' Pension Rules, 1989

(4)The amount of pension on the basis of the above slabs shall be related to maximum qualifying service of 66 half-years. For employees who at the time of retirement have rendered qualifying service of 20 half-years or more but less than 66 half-years the amount of pension shall be such proportion of the maximum admissible pension as the number of half-year (s) of qualifying service rendered by them bears to the maximum qualifying service of 66 half-yearly periods. An illustration is given below:
Average emoluments Pension on 66 half-years of service Pension of 60 half-years of service Pension of 40 half-years of service
(1) (2) (3) (4)
Rs. 2,000/- First Rs. 1000/- @50%Rs. 500/- Rs. 925 x 6066 Rs. 925 x 4066
Next Rs. 500/- @ 45%Rs. 225/- Rs.840-90or Rs. 560-60or
Balance Rs. 500/- @ 40%Rs. 200/-Rs. 925/- Rs. 841-00 Rs. 561-00