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State of Uttarakhand - Section

Section 5 in Uttarakhand Police (Extraordinary Pension) (Amendment) Rules, 2018

5. Amendment of Rule 8.

- In the principal rules, for existing Rule 8. the following shall be substituted, namely -"8. (1) Family pension shall take effect from the day following the death of the Police Official, PAC Official and Fire Service Official, or from such other date as the Governor may appoint.
(2)Family pension of the dependent of the concerned Police Official, PAC Official or Fire Service Official shall be decided as per the general guidelines of the Uttarakhand Family Pension Rules."