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Union of India - Section

Section 18 in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

18. Amount of Gratuity or Pension.

- [(1)(a) In case a member of the Service retires from service in accordance with the provisions of these rules, before completing qualifying service of ten years gratuity shall be admissible at the rate of half month's pay of each completed six monthly period of qualifying service.] [Substituted vide DP&AR Notification No. 25011/14/79-AIS(II) dated 1.9.79 (GSR No. 1151 dated 5.9.79) and again substituted vide DP&T Notification No. 25011/12/87-AIS(II) dated 22.5.87 (GSR No. 522 E).]
(aa)[ The dearness allowance admissible on the date of retirement shall also be treated as emoluments for the purpose of sub rule (1)(a) of this rule;] [Inserted vide DOP&T Notification No. 29018/16/2013-AIS(II) (GSR 492E dated 12/07/2013)]
(b)[ In case a member of the service retires from service in accordance with the provisions of these rules, after completing qualifying service of not less than ten years, the amount of pension shall be calculated at fifty per cent of emoluments or average emoluments, whichever is more beneficial to him, subject to a minimum of three thousand and five hundred rupees per mensem and a maximum of forty-five thousand rupees per mensem.] [Inserted vide DOP&T Notification No. 29018/16/2013-AIS(II)(GSR 492E dated 12/07/2013)]
[(1-A) In addition to pension admissible in accordance with clause (b) of sub-rule (1), after completion of eighty years of age or above, additional pension shall be payable to the retired member of the service in the following manner:-] [Inserted vide DOP&T Notification No. 29018/16/2013-AIS(II) (GSR 492E dated 12/07/2013)]
Age of pensioner Additional pension
From 80 years to less than 85 years 20% of basic pension
From 85 years to less than 90 years 30% of basic pension
From 90 years to less than 95 years 40% of basic pension
From 95 years to less than 100 years 50% of basic pension
100 years or more 100% of basic pension
Explanation. - For the purpose of this rule, in calculating the length of qualifying service, fraction of a year equal to three months and above shall be treated as a completed one half-year and reckoned as qualifying service.