(1)A member of the service shall be entitled to get, on retirement, pension, family pension and gratuity at the rates at which an officer/official of the corresponding grade in the service of the State Government is entitled to get and for grant of and payment of pension, family pension and gratuity he shall be governed by the rules, orders and instructions relating to grant of and payment of pension, family pension and gratuity to the officer/official of the corresponding grade in the service of the State Government.
