Section 28 in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
28. Miscellaneous.
(1)The amount of pension shall be rounded off to next higher rupee.(2)The retirement benefits under these Rules shall be drawn in rupees in India only.(3)Application for the grant of retirement benefits under these Rules shall be made in such form as may be prescribed by the Central Government.(4)The [] [Omitted vide DP&AR Notification No. 25011/13/80-AIS(II) dated 11.9.80 (GSR No. 978 dated 27.9.80)] payment of retirement benefits admissible under these Rules shall be regulated by such procedural instructions as may be issued by the Central Government.(5)A pension under these Rules shall be payable from the date on which the date on which the member of the Service quits service or from the date of his application for pension whichever is later.Provided that where satisfactory explanation is forthcoming for the delay in making an application for pension, the State Government may allow the pension to take effect from the date on which the member of the Service quits service.(6)The claim of a member of the service to the retirement benefits shall be regulated by the rules in force at the time when the member of the service resigns, retires or is retired or discharged from service or where the member of the Service dies while in service immediately before death.(7)The authorities competent to retire a member of the Service on different kinds of retirement benefits shall be those indicated in [Schedule K] [Substituted vide DP&AR Notification No. 25011/7/82-AIS(II) dated 24.3.83 (GSR No. 293 dated 9.4.83)].
