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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Tamilnadu - Subsection

Section 83(2)(a) in Tamil Nadu Pension Rules, 1978

(a)
(i)every nomination for the payment of death-cum-retirement gratuity, or of non-contributory family pension;
(ii)every form regarding the details of family of a Government servant for the purpose of [***] [Rule 83(2)(a)(ii) and Rule 83(2)(b) the word 'contributory' each omitted - GO.M3.No.615, Finance (Pension) Department, dated 21-07-1995 with effect from 1st January 1979.] family pension ; and
(iii)Every formal application for the sanction of Pension which a Government servant had made or given under the old rule shall be deemed to have been made or given under the corresponding provisions of these rules ;