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[Cites 0, Cited by 0] [Section 60(1)] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(1)(b) in Tamil Nadu Pension Rules, 1978

(b)The provisional pension shall be authorised by the Audit Officer during the period commencing from the date of retirement to the date on which, upon conclusion of the departmental or judicial proceedings [or enquiry by the Director of Vigilance and Anti-corruption] [Rule 60(1)(b) and 60(3), after the words 'judicial proceedings', the words 'or enquiry by the Director of Vigilance and Anti-corruption' insated - G.O.Ms.No.308, Finance (Pension) Department, dated 2nd May 1988 with effect from 1st January 1979.], final orders are passed by die competent authority.