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State of Uttar Pradesh - Section
Section 10 in U.P. Police (Extraordinary Pension) (Second Amendment) Rules, 2015
10. Substitution of Schedule.
- In the said rules for existing Schedule, the following Schedule shall be substituted, namely -"Family Pensions and Gratuity"| Gratuity to Widow/Widower | Pension to Widow/Widower |
| Equal to eight month's emoluments last drawn bythe deceased Police Official, PAC or Fire Services Official | (1) ExtraordinaryPension payable shall be equal to the emoluments (Basic pay andthe Dearness Allowance on that pay) drawn by the deceased policeofficial, PAC or Fire Service Official till the date the officialwould have retired on superannuation pension. Thereafter, normalpension (not family pension) will be equal to that amount whichthe deceased police official would have drawn in accordance withordinary pension rules applicable to the police officials at thattime had he not died, subject to the following presumptions:(a) that the deceased police official would have continued torender qualifying service, till the date of superannuation andthat he did not get any promotion.(b) that in case the deceased official was temporary or wasworking in an officiating capacity, a probable date of hisconformation will be presumed. In case the scale in which thedeceased official worked last is revised by the date on which hewould have retired on superannuation, the pension will becalculated in the presumptive pay which the deceased officialwould have drawn at the time of superannuation had he been alive.If there are dependents drawing more than one extraordinarypension, they shall be due for family pension in the same manner.(2) The recipient of Extraordinary pension who is working inGovernment, Semi-Government, Autonomous Institution or PublicEnterprise, can choose whether he/she wants to avail of DearnessAllowance on the pension amount or on his/her salary, whichevermay be beneficial.". |