(1)Except in the case of a Government servant to whom the provision of rule 34 apply and subject to the provisions of rule 9, 60 and 69 a pension other than family pension shall become payable from the date on which a Government servant ceases to be borne on the establishment.[The pension of a Government servant who under rule 38 has received a gratuity in lieu of notice is not payable for the period in respect of which the gratuity is paid.] [Rule 78(1) Second Paragraph substituted - G.O.Ms.No, 1160, Finance (BG.UI) Department, dated 31-12-1980.][***] [Proviso to Rule 78(1) First Paragraph omitted - G.O.Ms.No. 165, Finance (BG-III) Department, dated 23-03-1981.]
