Section 1(2) in Uttarakhand Retirement Benefits Act, 2018
(2)This Act shall be applicable on the personnel substantively appointed before the date of 1st October, 2005 under the services of State Government in the case of their completion of superannuation age, voluntary retirement and compulsory retirement and in the case of death of any personnel, on the dependents of such personnel;Provided that the personnel appointed substantively from the date of 1st October, 2005 shall be governed by new contributory pension plan;Provided further that such service of personnel which are: -(a)Not in full time employment;(b)done on contract, work charge, part time, daily wages, adhoc and fixed salary;(c)done as extension of service/ re-appointment/ end of session benefit after completing superannuation age.(d)break in service from one service to another service;(e)unauthorized absence except the period of joining/compulsory waiting period as a result of transfer from one post to another post;(f)period of leave without sanction;(g)any kind of absence in service, for which the leave is not due;pension shall not permissible for the services mentioned in the clause (a) to (g) above.
