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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Tamilnadu - Subsection

Section 42(2)(b) in Tamil Nadu Pension Rules, 1978

(b)The weightage given shall be in addition to the qualifying service, the purpose of pension and gratuity only and it shall not entitle a Government servant retiring voluntarily to any notional fixation of pay for purpose of calculating pension and gratuity. The pension shall be determined based on the 50% of the average emoluments drawn during the last ten months of service rendered or 50% of pay last drawn plus dearness pay, if any, admissible from time to time, by the Government servant, whichever is higher.]