(1)A retiring pension shall be granted to a Government servant who retires or is retired, in advance of the age of compulsory retirement, in accordance with the provisions of Rule 42 of these rules, or Rule 56 of the Fundamental Rules.(2)A Government servant who receives the payment of pay and allowances for the period of notice of three months or short of three months under rules referred to in sub-rule (1) above, will retire immediately on such payment and he shall, therefore, be paid pension in addition for the said period.]
