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State of Uttarakhand - Section
Section 9 in Uttarakhand Police (Extraordinary Pension) (Amendment) Rules, 2018
9. Amendment of Schedule.
- In the principal rules, for existing schedule, the following schedule shall be substituted, namely -| Gratuity to widow/widower | Pension to widow/widower | |
| Equal to eight month's emoluments last drawn bythe deceased Police Official, PAC and Fire Services Official | Extraordinary pension payable shall be equal tothe emoluments (Basic pay and the Dearness Allowance on that pay)drawn by the deceased Police Official. PAC and Fire ServiceOfficial till the date the official would have retired onsuperannuation pension. Thereafter, normal pension (not familypension) shall be equal to that amount which the deceased PoliceOfficial would have drawn in accordance with ordinary pensionsrules applicable to the Police Officials at that time he had notdied, 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 portable date of hisconfirmation shall 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 shall becalculated in the presumptive pay which teh deceased officialwould have drawn at the time of superannuation he had been alive. | ||
| If there are dependents drawing more than oneextraordinary pension, they shall be due for family pension inthe same manner. | ||
| (2) The recipient of Extraordinary Pension whois working in Government, Semi-Government, Autonomous Institutionor Public Enterprise may choose whether he/she wants to avail ofDearness Allowance on the pension amount or on his/her salary,whichever may be beneficial. |