Section 5 in The Mumbai Port Trust (Pension Fund) Regulations, 2004
5. Expenditure from the Fund.
- Expenditure may be incurred out of the Fund for one or more of the following purposes, namely:-(a)Payment of pension and family pension and periodical relief thereon as admissible under the Pension Regulations to the employees or their family members or their dependants/legal heirs as the case may be.(b)Payment of gratuity, death-cum-retirement gratuity/gratuity payable under payment of Gratuity Act, 1972 as may be admissible under the pension regulations to the employees or their family members or their dependants/legal heirs as the case may be.(c)Payment of lumpsum commuted value of pension payable to the pensioner as admissible under the pension regulations;(d)Arrears on account of consolidation and/or review of pension.(e)Payment of special contribution to employees covered by the Contributory Provident Fund Scheme on retirement, death or on quitting service as the case may be and as admissible under the Provident Fund Regulations.(f)Any other retirement/terminal benefits payable to employees including ex-gratia pension and payment.
