(1)The right to review a rejected claim for Extraordinary Pension shall be vested in the Government. For this the dependent would mandatorily have to submit representation before the Government or Police Headquarters, Allahabad within three months from date of receipt of rejection notification. The Government will take the necessary decision on the representation.(2)No Police Official PAC or Fire Services Official will be due for Extraordinary Pension if he/she dies in an accident that occurred before he or she reported for duty or after he or she finished her duty, while staying in his/her residence or while travelling to any place.(3)All the Government orders related to deciding cases of Extraordinary Pension v/z, Government orders dated 23, 1980 and July 19, 1978 etc., will not be effective after notification of the Uttar Pradesh Police (Extraordinary Pension) (Second Amendment) Rules, 2015.
