Section 3(2) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(2)The Central Government may withhold or withdraw any pension or any part of it, for a specified period or indefinitely, on a reference from the State Government concerned, if after retirement a pensioner is convicted of a serious crime or be guilty of grave misconduct.[Provided that no such order shall be passed without consulting the Union Public Service Commission.] [Inserted vide DP&AR Notification No. 25011/22/82-AIS(II) dated the 16th July, 1983 (GSR No. 557 dated 30.07.1983).]
