Section 14(1) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(1)A member of the Service who is discharged from the Service on ground other than those specified in rule 13 shall have no claim in invalid gratuity or pension or death-cum-retirement gratuity even though he produces medical evidence of incapacity for Service. [Nor will his family, be entitled to the benefits of the family pension] [Inserted w.e.f. 1.6.64 vide MHA Notification No. 29/11/65-AIS(II) dated 5.2.66.].
