(3)Nothing contained in this rule shall prejudice the operation of rule 6 when final pension is sanctioned upon the conclusion of that departmental or judicial proceedings [or enquiry by the Director of Vigilance and Anti-corruption] [Rule 69(3), after the words 'judicial proceedings', the words 'or enquiry by the Director of Vigilance and Anti-corruption' inserted - G.O.Ms.No.308, Finance (Pension) Department, dated 2nd May 1988 with effect from 1st January 1979.].
