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State of Tamilnadu - Section

Section 19 in The Chennai Corporation (Superior) Service Pension Rules, 1970

19. Liberalised Pension Scheme and Family Pension.

- In G. O. Ms. No. 657, Rural Development and Local Administration, dated the 20th March 1962 and G. O. Ms. No. 2500, Rural Development and Local Administration, dated 22nd November 1965, the Government have sanctioned the adoption of the Tamil Nadu Liberalised Pension Scheme and the Family Pension Scheme to the members of service in Corporation establishment. The orders shall apply to the Corporation Officers who retire or retired from service on or after the 1st July 1960 or after the 1st April 1964, respectively. The scheme enunciated in G. O. Ms. No. 1085, Finance (Pension), dated the 3rd October 1960 and G. O. Ms. No. 959, Finance (Pension), dated the 29th July 1964 as subsequently amended, from time to time, shall apply mutatis mutandisto the Corporation Officers.