Section 22(19) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(19)The ad hoc increase in pension, sanctioned in the Ministry of Finance, Office Memorandum No. 15 (13)-E. V. (A)/63, dated the 16th October, 1963, as amended from time to time, shall not be payable to the family in receipt of a family pension under this rule.
