Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63] [Entire Act] State of Tamilnadu - Subsection Section 63(1) in Tamil Nadu Pension Rules, 1978 (1)After completing the service statement mentioned in rule 62, the Head of office shall complete Part I and II of Form 5, irrespective of the fact, whether an application for pension has been received from the Government servant or not.
