Section 7 in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
7. Compulsory Retirement as a Measure of Penalty.
(1)A member of the Service who as a measure of penalty is compulsorily retired from the Service by the Central Government in accordance with the provisions of the All India Services (Discipline and Appeal) Rules, 1969, may be granted retirement benefits on the basis of his qualifying service on the date of such compulsory retirement on the appropriate scales admissible under rules [18 and 19] [Substituted vide DP &AR Notification No. 25011/14/79-AIS(II) dated 01.09.1979 (GSR No. 1151 dated 16.09.1979).]:[Provided that, if the circumstances of the case so warrant, the [Central Government] [Substituted vide DP&AR Notification No. 25011/14/79-AIS(II) dated 1.9.79 w.e.f 31.03.1979 (GSR No. 1151 dt. 15.09.1979).] after consultation with the Union Public Service Commission may direct that the retirement benefits shall be paid at such reduced scales as may not be less than two-thirds of the retirement benefits under rules 18 and 19.](2)[ The family of a member of the Service who is compulsorily retired from the service as a measure of penalty shall be entitled to a family pension under Rule 22 [omitted] [Substituted w.e.f. 1.1.64 vide MHA Notification No. 29/11/65-AIS(II) dated 05.02.1966.]. For the purpose of rule 22, the family pension shall be admissible for maximum period of five years from the date of compulsory retirement.]
