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[Cites 0, Cited by 0] [Section 58(3)] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(3)(a) in Tamil Nadu Pension Rules, 1978

(a)The Head of the Department or the Administrative Department shall communicate the orders of the pension sanctioning authority to the Audit Officer in Form 5 within a period of [six months] [Rule 58(3)(a), for the words 'three months', the words 'six months' substituted - G.O.Ms.No.242, Finance (Pension) Department, dated 08-05-1997 with effect from l9h November 1985.] from the date of receipt of the intimation referred to in sub-rule (1) but in no case later than the date of retirement of the Government servant.