(a)Applications for pension of officers of and above the rank of Deputy Superintendent shall be forwarded by the Inspector-General to the Accountant-General for submission to the Provincial Government for sanction.(b)The Inspector-General is the sanctioning authority in the case of pension or gratuity of Inspectors, Sub-Inspectors, Sergeants, Assistant Sub-Inspectors, head constables, naiks and constables and of members of the clerical and other establishments. Pension papers of these officers shall be submitted by the heads of offices concerned to the Inspector-General for orders.(c)Deleted.
