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[Cites 0, Cited by 0] [Section 43(2A)] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(2A)(b) in Tamil Nadu Pension Rules, 1978

(b)In the case of a Government servant retiring in accordance with the provisions of these rules, before completing qualifying service of thirty three years thirty years but after completing qualifying service of ten years, the amount of pension shall be [proportionate to the amount of pension admissible under clause (a) and in no case the amount of pension shall be] less than rupees [one hundred] [Rule 43(2-A)(b) for the words 'one hundred', the words 'one hundred and twenty five' substituted - G.O.Ms.No.688, Finance (Pension) Department, dated 24-08-1995 with effect from 1st April 1982] [one hundred and twenty five] [Rule 43(2-A)(b) for the words 'one hundred and twenty five ', the words 'two hundred and thirty five ' substituted - G.O.Ms.No.689, Finance (Pension) Department, dated 24-08-1995 with effect from 1' October 1984] [two hundred and thirty five] [Rule 43(2-A)(b) for the words 'two hundred and thirty five', the words 'two hundred and forty five' substituted - G.O.Ms.No.690, Finance (Pension) Department, dated 24-08-1995 with effect from P' October 1988] [two hundred and forty five] [Rule 43(2-A)(b) for the words 'two hundred and forty five ', the words 'three hundred and seventy five' substituted - G.O.Ms.No.693, Finance (Pension) Department, dated 24-08-1995 with effect from 1st June 1988] [three hundred and seventy five] [Rule 43(2-A)(b) for the words 'three hundred and seventy five ', the words 'one thousand two hundred and seventy five' substituted - G.O.Ms.No.317, Finance (Pension) Department, dated 23-07-2006 with effect from 1st January 1996.] [one thousand two hundred and seventy five] [Rule 43(2-A)(b) for the words 'one thousand two hundred and seventy five', the words 'three thousand and fifty' substituted - G.O.Ms.No.320, Finance (Pension) Department, dated 23-07-2006 with effect from 1st January 2006.] three thousand and fifty per mensem.