Section 66(1)(c) in Tamil Nadu Pension Rules, 1978

[Cites 0, Cited by 0] [Section 66(1)] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(1)(c) in Tamil Nadu Pension Rules, 1978

(c)after the issue of the sanction letter he shall draw-

(i)the amount of provisional pension; and

(ii)the amount of full gratuity not exceeding the maximum admissible after deducting there from the dues mentioned in clause (b) in M.T.C 47-A appended to the Treasury Rules of the Government from the Treasury at which the pay and allowances of the establishment are drawn by him; and

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State of Tamilnadu - Subsection

Section 66(1)(c) in Tamil Nadu Pension Rules, 1978