Section 61(2)(a) in The Orissa Municipal Employees' Pension Rules, 1989

[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(2)(a) in The Orissa Municipal Employees' Pension Rules, 1989

(a)In addition to the pay as fixed under Sub-rule (1), the employee may be permitted to draw separately any pension sanctioned to him and to retain any other form of retirement benefits for which he is eligible, such as, gratuity, commuted value of pension, provided that the total amount of initial pay as admissible under the said sub-rule plus the gross amount of pension, and/or the pension equivalent of other forms of retirement benefits does not exceed-

(i)the pay he drew before his retirement, or

(ii)Rs. 3,000 whichever is less.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 61(2)(a) in The Orissa Municipal Employees' Pension Rules, 1989