Section 18(3) in The Chennai Corporation (Superior) Service Pension Rules, 1970
(3)Any case in which retirement benefits or compassionate allowance has been sanctioned shall not unless there are special grounds for doing so, be reopened on the ground that the amount sanctioned is less than the maximum admissible under these rules.Explanation I. - This rule shall not be used directly to effect a penal recovery, but Government shall be justified in making proof of a specific instance of fraud or negligence on the part of a member of the service, the ground for a finding that his service has not been thoroughly satisfactory within the meaning of the rule for the purpose of reducing his retirement benefits.Explanation II. - The measure of the reduction in the amount of retirement benefits made under this rule shall be to the extent by which the service of the member of the service as a whole failed to reach a thoroughly satisfactory standard and the reduction in the amount of retirement benefits shall not be equated with the amount of loss to Corporation on account of negligence or fraud of the member of the service.Explanation III. - This rule contemplates permanent reduction in the amount of retirement benefits ordinarily admissible and does not admit of the reduction of pension payable in respect of any one particular year.
