Section 4 in Bihar State Government Employees Revision of Pension, Family Pension and Death-cum-Retirement Gratuity (Validation and Enforcement) Act, 2001
4. Validation of Revision of Pension/Gratuity.
- Notwithstanding any judgment, decree or order of any Court Tribunal or Authority the Government Resolutions No. 1853F and 1854F both dated 19th April, 1990 would be deemed to have been enforced from 1st March, 1989 and the benefits of pension/family pension and gratuity given to the Government employees under the said two Resolutions would be deemed to have been due to the employees w.e.f. 1st March, 1980 only and the said date would be deemed always to have been the cut-off date for the said two Resolutions.
