Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(1)(c) in The M.P. Civil Services (Pension) Rules, 1976

(c)In cases of allocated Government servant from former Vindhya Pradesh and Bhopal States who were discharged on account of retrenchment from Part 'C' States before 1-11-56 and have opted to count their previous service, only the period before such retirement (excluding period of un-employment) shall count towards pension with re-employed service on refund of gratuity/ death-cum-retirement gratuity and on ceasing to draw pension. Pension intermediately drawn in such cases shall not be required to be refunded. The amount of gratuity shall be refunded to the Government of India who will bear proportionate pensionary liability for the service prior to retrenchment.