50A. [ Dearness Allowance on Pension and Family Pension. [Rule 50-A inserted - G.O.Ms.No.902, Finance (Pension) Department, dated 26-11-1992.]
- (i) Allowance against price rise may be granted to the pensioners and family pensioners in the form of dearness allowance at such-rates and subject to such conditions as the Government may specify, from time to time.(ii)[ If a pensioner is re-employed under the Central Government or a State Government or a Government Undertaking or a Corporation or an Autonomous Body or a Local Fund in India or abroad, he shall not be eligible to draw dearness allowance on pension during the period of such re-employment.[Provided that in the case of re-employment in a post on fixed pay or time scale of pay, where dearness allowance is allowed, dearness allowance on pension shall be suspended and in all other cases of re-employment where no dearness allowance is allowed, in addition to remuneration, dearness allowance on pension shall be allowed subject to the limit of emoluments drawn at the time of retirement.](iii)The State Government employees who get permanently absorbed and who elects for lump sum amount in lieu of pension in terms of rule 35, shall not be eligible for dearness allowance.](iv)[ In the case of pensioners / family pensioners who are in receipt of more than one pension, the dearness allowance where admissible shall be calculated on the total of all pensions taken together.] [Rule 50-A(iv) added- G.O.Ms.No. 74, Finance (Pension) Department, dated 01-03-1999.]][Provided that dearness allowance on provisional pension, as provided in rules, 60, 66 or 69, shall be granted to the Government servant who is permitted to retire on attaining the age of superannuation or otherwise without prejudice to the disciplinary proceeding pending against him under sub-rule (2) of rule 9.] [Proviso to Rule 50-A added - G. O.Ms.No. 689, Finance (Pension) Department, dated 05-11-1996 with effect from 23rd December 1992.]
