Section 6 in Uttarakhand Police (Extraordinary Pension) (Amendment) Rules, 2018
6. Amendment of Rule 9.
- In the principal rules, for existing sub-rule (2) in Rule 9, the following sub-rule shall be substituted, namely -"(2) When a claim for any family pension arises, the Head of the office or of the department in which the deceased Police Official, PAC Official or Fire Service Official was employed will forward the claim through proper channel to the State Government with the full statement of the circumstances in which the death occurred."
