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State of Uttar Pradesh - Section

Section 12 in U.P. Zila Panchayat Officers (Central Transferable Cadre) Retirement Benefit Rules, 2001

12. Method of sanction of pension and gratuity.

- After retirement of every officer and in every case within one month from that date, the Mukhya Adhikari shall send his complete service book alongwith connected details in Form 'F' after getting the amount of pension and other details checked by the Accountant and scrutinised by the Assistant Accounts Officer of Zila Panchayat, to the Director, Local Fund Accounts, Uttar Pradesh, Allahabad or the Assistant Director, Local Fund Accounts of the Division for verification and confirmation of pension and gratuity. The Mukhya Adhikari shall also simultaneously send a copy of those papers to the "Zila Panchayat Anushravan Kosthak, Lucknow". In anticipation of sanction from the competent authority, permission for provisional payment of the gratuity to the extent of 90% and the pension at the rate as prepared by the Assistant Accounts Officer, Zila Panchayat, shall be sanctioned by the Mukhya Adhikari or any other officer authorised at the time in this behalf which shall be payable for a period of 12 months only. The Director or Assistant Director, Local Fund Accounts shall send service book alongwith connected details after verification and confirmation of gratuity or pension to the Zila Panchayat concerned and a copy of the same to Zila Panchayat Anushravan Kosthak. Where after the amount of gratuity or pension as verified and confirmed by the Director or the Assistant Director, Local Fund Accounts shall be finally sanctioned by the Mukhya Adhikari or the Officer authorised in this behalf and the pension payment order book in Form 'G' shall be sent by the Accountant to the officer concerned. The pension papers shall be received (on behalf of the Mukhya Adhikari) by the Accountant and thoroughly examined by him in the same manner as claims against the Zila Nidhi are examined by him vide Rule 66 of Uttar Pradesh Zila Parishad and Kshettra Samitis (Budget and General Accounts) Rules, 1965.