Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 8 in U.P. Police (Extraordinary Pension) (Second Amendment) Rules, 2015

8. Substitution of Rule 10.

- In the said rules for existing Rule 10, the following rule shall be substituted, namely -"(10) The Governor may, at his discretion, permit in exception circumstances, the dependents of a deceased Police Official, PAC Official, or Fire Service Official to continue to receiver their pensions beyond the limits prescribed in Rule 8(2)."