(1)A Government servant compulsorily retired from service as a penalty may be granted by the authority competent to impose such penalty, pension or gratuity, or both at a rate not less than two-thirds and not more than full compensation pension or gratuity or both admissible to him on the date of his compulsory retirement.Note. - [****] [Note to Rule 39(1) deleted- G.O.Ms.No.524, Finance (Pension) Department, dated 30-07-1981.]
