Section 5(1) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(1)No retirement benefits may be granted to a person who has been dismissed or removed from the Service or who has resigned from the Service:Provided that, if the circumstances of the case so warrant the State Government may grant to a person who has been dismissed or removed from the Service a compassionate allowance not exceeding two-thirds of the retirement benefits which would have been admissible to him if he had been invalidated and not dismissed or removed from the Service.
