- [(1) After retirement of every officer and in every case within one month from that date, the Head of Department concerned will send his complete service book to the Mukhya Adhikari along with the connected details in Form F. After checking the amount of pension and other details the Accountant shall send the connected papers to the Assistant Accounts Officer of the [Zila Panchayat] [Amended by U. P. Zila Panchayat Employees' Retirement Benefit (5th Amendment) Rules, 1981 (vide Notification No. 6242-B-33-2-2-74-U.P.A.-33-61-Rule-72-AM (5) 1981, dated 28th November, 1981.] for his scrutiny. The [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall thereafter get the pension verified and confirmed from the Examiner, Local Fund Accounts, Uttar Pradesh, Allahabad or the Assistant Examiner, Local Fund Accounts of the Division. In anticipation of sanction from the competent authority, permission for provisional payment of the gratuity to the extent of ¾ (i.e. up to 75 per cent) and the pension at the rate as prepared by the Assistant Accounts Officer, [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall be sanctioned by the Mukhya Adhikari or any other officer authorized at the time in this behalf, which shall be payable for a period of 12 months only. Whereafter, the amount of gratuity or pension as verified and confirmed by the Examiner Local Fund Accounts, Uttar Pradesh, Allahabad or the Assistant Examiner, Local Fund Accounts of the division.In anticipation of sanction from the competent authority, permission for provisional payment of the gratuity to the extent of ¾ (i.e. up to 75%) and the pension at the rate as prepared by the Assistant Accounts Officer, [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] shall be sanctioned by the Mukhya Adhikari or Officer authorized in this behalf and Adhyaksha and the pension payment order book in Form G shall be sent by the Accountant to the Officer concerned. The pension paper shall be received (on behalf of the Mukhya Adhikari) by the Accountant and thoroughly examined by him in the same manner as claims against the Zila Nidhi arc examined by him, vide Rule 66 of U. P. [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] and [Kshettra Panchayat] [Substituted by U.P. Act No. 9 of 1994.] (Budget and General Account) Rules, 1965.](2)Method of payment of pension and gratuity-Pension shall be paid by Mukhya Adhikari, payment up to Rs. 300 per month shall be made in cash or by money order on request of the pensioner, after deducting the charges on that account, while those exceeding Rs. 300 shall be paid by cheque by Mukhya Adhikari.(3)[ In respect of all such cases for retirement benefits to [Zila Panchayat] [Amended by U. P. Zila Panchayat Employees' Retirement Benefit (6th Amendment) Rules, 1982 [vide Notification No. 1811-B/33-2-2/73-G-81-U.P.A.-33-61-Rule-1972-AM (6)-1982, dated 22nd September, 1982.] Servants, so far as they are not inconsistent with the provisions of these rules, shall be governed by the Government orders issued from time to time.]Explanation.-The Government orders referred to in this sub-rule shall be the Government's orders issued by Panchayati Raj Anubhag.]
