(2)If such service has not been satisfactory, the pension sanctioning authority may make such reduction in the amount of pension or gratuity, or both, as it thinks proper:Provided that no order regarding reduction in the amount of pension or gratuity or both shall be made unless the Government servant has been given a reasonable opportunity for making a representation in the matter:Provided that further in a case where the pension sanctioning authority is subordinate to the Government, no order regarding reduction in the amount of pension shall be made without the approval of the Government:Provided also that the amount of pension shall not be reduced below the limit specified in sub-rule (5) of rule 43.Note. - The reduction in pension under the above rule shall be affected in whole rupees and shall not be expressed on percentage of pension.
