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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Tamilnadu - Subsection

Section 68(4) in Tamil Nadu Pension Rules, 1978

(4)If the Government servant has opted for receiving the payment of balance of gratuity from the Head of office, the Audit Officer shall issue the necessary authority in this behalf under intimation to the Government servant and the Treasury Officer indicating the amount, if any, which the Head of office shall adjust before making payment to the Government servant.