49A. [ Benefits to the family of a disappearing Government servants. [Rule 49-A inserted - G.O.Ms.No. 540, Finance (Pension) Department, dated 05-07-1995 with effect from 4th June 1987.]
- When a Government servant disappears leaving his family, the family of such Government servant shall be entitled immediately for the payment of dues of salary, leave encashment, General Provident Fund and Special Family Pension-cum-Gratuity and after lapse of a period of Rule [two years] [Explanation to Rule 49(7)(c) added - G O Ms No 906, Finance (Pension) Department, dated 06-12-1995 with effect from 2nd June 1992.] of such disappearance, for the payment of dues of Death-cum-Retirement Gratuity and Family Pension in accordance with the nomination made by such Government servant, subject to the following conditions, namely:-(i)a complaint must have been lodged with the police station concerned and a report obtained that the Government servant has not been traced despite all efforts made by the police; and(ii)an Indemnity Bond must have been executed by the nominee or dependents of the such Government servant to the effect that all payments shall be adjusted against the payment due to the such Government servant in case he appears later and makes any claim.][Explanation. - The date of disappearance of the Government servant shall be reckoned from the date on which the complaint is lodged with the police.] [Explanation to Rule 49-A added - G.O.Ms.No.448, Finance (Pension) Department, dated 12-10-1999 with effect from April 1991.]
