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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Tamilnadu - Subsection

Section 66(4) in Tamil Nadu Pension Rules, 1978

(4)The Head of Office shall inform the Audit Officer-
(a)as soon as the gratuity has been paid to the retired Government servant; and
(b)as soon as the provisional pension has been paid to the retired Government servant for a period of 12 months or for the period extended under the proviso to sub-rule (1) of rule 68, as the case may be.