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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(2A) in Tamil Nadu Pension Rules, 1978

(2A)[ In respect of persons who retire on or after 31st October 1979, the amount of pension shall be the appropriate amount as set out below: -] [Rule 42(2) substituted- G.O.Ms.No.3, Finance (Pension) Department, dated 05-01-2000.]
(a)In the case of a Government servant retiring in accordance with the provisions of these rules, after completing qualifying service of not less than thirty three years the amount of pension shall be determined as follows, namely:-
Average emoluments(1)   Amount of monthlypensions(2)
Upto first Rs. 1,000 : 50 per cent of average emoluments
Next Rs.500 : 45 per cent of average emoluments
Balance : 40 per cent of average emoluments subject to amaximum of Rs. 1,500 per mensem.
    [Provided that, with effect on and from the1st October 1984, there shall be no maximum pension.] [Rule 43(2-A)(a) proviso to the Table added - G.O.Ms.No.124, Finance (Pension) Department, dated 21-02-1995 with effect from 1st October1984.]
[Provided that in the case of a Government servant who retires on or after the 14th December 1987, pension shall be calculated at the rate of 50 per cent of average emoluments.] [Rule 43(2-A)(a) First Proviso added - G.O.Ms.No.448, Finance (Pension) department, dated 07-06-1995 with effect from 14th December 1984.][Provided farther that in the case of Government servant who retires on or after the 1st July, 1996, pension shall be calculated at the rate of fifty per cent of average emoluments drawn during the last ten months of service rendered or fifty per cent of pay last drawn by the Government servant, whichever is higher.] [Rule 43(2-A)(a) Second Proviso added - G.O.Ms.Nol45, Finance (Pension) Department, dated 27-03-1997 with effect from 1-7-1996][Provided further that in the case of Government servant who retires on or after the 1st July, 1996, after completing qualifying service of not less than thirty years, pension shall be calculated at the rate of fifty per cent of average emoluments drawn during the last ten months of service rendered or fifty per cent of pay last drawn by the Government servant whichever is higher and the maximum qualifying service to become eligible for full pension shall be thirty years.] [Rule 43(2-A)(a) Second Proviso substituted - G.O.Ms.No.356, Finance (Pension) Department, dated 18-09-2001 with effect from. 1-7-1996]
(b)In the case of a Government servant retiring in accordance with the provisions of these rules, before completing qualifying service of thirty three years thirty years but after completing qualifying service of ten years, the amount of pension shall be [proportionate to the amount of pension admissible under clause (a) and in no case the amount of pension shall be] less than rupees [one hundred] [Rule 43(2-A)(b) for the words 'one hundred', the words 'one hundred and twenty five' substituted - G.O.Ms.No.688, Finance (Pension) Department, dated 24-08-1995 with effect from 1st April 1982] [one hundred and twenty five] [Rule 43(2-A)(b) for the words 'one hundred and twenty five ', the words 'two hundred and thirty five ' substituted - G.O.Ms.No.689, Finance (Pension) Department, dated 24-08-1995 with effect from 1' October 1984] [two hundred and thirty five] [Rule 43(2-A)(b) for the words 'two hundred and thirty five', the words 'two hundred and forty five' substituted - G.O.Ms.No.690, Finance (Pension) Department, dated 24-08-1995 with effect from P' October 1988] [two hundred and forty five] [Rule 43(2-A)(b) for the words 'two hundred and forty five ', the words 'three hundred and seventy five' substituted - G.O.Ms.No.693, Finance (Pension) Department, dated 24-08-1995 with effect from 1st June 1988] [three hundred and seventy five] [Rule 43(2-A)(b) for the words 'three hundred and seventy five ', the words 'one thousand two hundred and seventy five' substituted - G.O.Ms.No.317, Finance (Pension) Department, dated 23-07-2006 with effect from 1st January 1996.] [one thousand two hundred and seventy five] [Rule 43(2-A)(b) for the words 'one thousand two hundred and seventy five', the words 'three thousand and fifty' substituted - G.O.Ms.No.320, Finance (Pension) Department, dated 23-07-2006 with effect from 1st January 2006.] three thousand and fifty per mensem.
[Provided that in case of a Government servant who retires on or after 1st July, 1996, before completing qualifying service of thirty years, but after completing qualifying service of ten years, the amount of pension shall be proportionate to the amount of pension admissible under the second proviso to clause (a).] [Proviso to Rule 43(2-A)(b) added - G.O.Ms.No.356, Finance (Pension) Department, dated 16-09-2001 with effect from 1-7-1996]
(c)Notwithstanding anything contained in clauses (a) and (b), the amount of invalid pension shall not be less than the amount of family pension admissible under sub-rule (1) of rule 49.
(d)A Government servant who entered-service prior to, 1st October , 1979 may opt for pension as per the provision in clause (a) above and for the Death-cum-Retirement Gratuity as per die provision in clause (c) of sub-rule (1) of rule 45. The option should cover both pension and Death-cum-Retirement Gratuity and not any one. The option shall be exercised one year before the date of retirement and if once exercised shall be final.