Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(4)(a) in The Orissa Municipal Employees' Pension Rules, 1989

(a)Once the initial pay of a re-employed pensioner has been fixed he may be allowed to draw normal increments in the time-scale of the post to which he is appointed provided that the pay and gross pension and/or pension equivalent of the other retirement benefits taken together do not at any time exceed Rs. 3,000 per month. Where after the pay is fixed at the minimum or any higher stage, it is reduced below the minimum of any higher stage on account of adjustment under Clause (b) of Sub-rule (2) increase in pay may be allowed after each year of service at the rates of increments admissible as if the pay had been fixed at the minimum or the higher stage, as the case may be.