- No pension shall be admissible to an employee who has been dismissed or removed from service on account of misconduct or misbehaviour but such an employee may be granted a compassionate allowance subject to the approval of the Government, only in special circumstances for reasons to be recorded in writing :Provided that the allowance so granted to an employee shall not exceed 2/3 of the pension, which would have been admissible to him, had he been retired on medical grounds.
