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[Cites 0, Cited by 0] [Section 22(17)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(17)(b) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958

(b)If on the conclusion of the criminal proceedings referred to in clause (a), the person concerned -
(i)is convicted for the murder or abetting in the murder of the member of service, such a person shall be debarred from receiving the family pension which shall be payable to other eligible member of the family, from the date of death of the member of service,
(ii)is acquitted of the charge of murder or abetting in the murder of the member of service, the family pension shall be payable to such a person from the date of death of the member of service.