66. Sanction, drawal and disbursement of provisional pension and of gratuity.
(1)After the pension papers of a Government servant have been sent to the Audit Officer concerned, the Head of office shall draw full gratuity admissible along with the provisional pension not exceeding the maximum even in the first instance as indicated in Part II of Form 5 and for this purpose adopt the following procedure, namely:-(a)he shall issue a sanction letter to the Government servant endorsing a copy thereof to the Audit officer indicating amount of provisional pension along with the full gratuity not exceeding the maximum payable to such Government servant on retirement from service.(b)he shall indicate in the sanction letter the amount recoverable out of the gratuity under sub-rule (3) of rule 65;(c)after the issue of the sanction letter he shall draw-(i)the amount of provisional pension; and(ii)the amount of full gratuity not exceeding the maximum admissible after deducting there from the dues mentioned in clause (b) in M.T.C 47-A appended to the Treasury Rules of the Government from the Treasury at which the pay and allowances of the establishment are drawn by him; and(d)he shall obtain from such Government servant on retirement from service a certificate of non- employment as mentioned in sub-rule (6) and append the same to the said form M.T.C. 47-A.(2)The Head of office shall take steps to draw and disburse the provisional pension and gratuity to the retired Government servant on the first day of the month following the month in which the Government servant retired from service.(3)The payment of provisional pension shall continue for a period of 12 months from the date of retirement of the Government servant unless the period is extended by the Audit Officer under the proviso to sub-rule (1) of rule 68.(4)The Head of Office shall inform the Audit Officer-(a)as soon as the gratuity has been paid to the retired Government servant; and(b)as soon as the provisional pension has been paid to the retired Government servant for a period of 12 months or for the period extended under the proviso to sub-rule (1) of rule 68, as the case may be.(5)If the pensioner desires the payment of provisional pension or of gratuity or of both through., money order or bank draft, the same shall be remitted to him through money order or bank draft as the case may be, at his cost.(6)(a)A pensioner drawing pension in India is required to append to his bill, a certificate as follows :-"I declare that I have not received any remuneration for serving in any capacity, either under Government or under a local fund during the period for which the amount of pension claimed in this bill is due."(b)in the case of a pensioner permitted to draw pension after re-employment this certificate should be modified according to the facts.(c)In the case of a pensioner drawing his pension through an agent, who has executed a bond of indemnity, as required by Subsidiary Rule 69 under Treasury Rule 16 of the Tamil Nadu Treasury Code, the certificate modified accordingly may be signed by the agent, provided that the pensioner shall himself furnish once a year, a certificate covering the period for which pension has been drawn on the basis of the agent's certificate.Note. - (1) The certificate to be furnished by a [Self drawing Government servant] [Rule 66 for the Note (1). for the words 'Gazetted Government servant', the words 'Self drawing Government servant' substituted - G.O.Ms.No. 118, Finance (Pension) Department, dated 14-03-1997.] under the above rule should be modified to cover also non-employment under a Government outside India. For a period of three years from the date of retirement, it should however provide in addition that the pensioner has not accepted employment in commercial or private fields.Note. - (2) Rules regarding identification of pensioner payment to agents, transfers in India renewal of pension payment order, lapses and forfeiture and deceased pensioners etc., will be found in the subsidiary rules and instructions under Treasury Rule 16 of the T.N.T.C. Volume I.
