Section 16(1)(b) in Tamil Nadu Pension Rules, 1978

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(1)(b) in Tamil Nadu Pension Rules, 1978

(b)to cease to draw his pension and refund -

(i)the pension already drawn, and

(ii)the value received for the commutation of a part of military pension, and

(iii)the amount of death-cum-retirement gratuity including service gratuity, [if any along with interest at the rate of six per cent from the date of rejoining by such Government Servant in the Civil Service or post] [Rule 16(1)(b)(iii) for the expression 'if any' substituted -G.O.Ms.No.845, Finance (Pension) Department, dated 07-11-1995 with effect from 12th February 1995.], and count previous military service as qualifying service, in which case the service as allowed to count shall be restricted to a service within or outside the employee's unit or department in India or elsewhere, which is paid from the Consolidated Fund of India or for which pensionary contribution has been received by the Government:

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State of Tamilnadu - Subsection

Section 16(1)(b) in Tamil Nadu Pension Rules, 1978