Section 3 in Bihar State Government Employees Revision of Pension, Family Pension and Death-cum-Retirement Gratuity (Validation and Enforcement) Act, 2001
3. Additional relief to existing Pensioners.
(1)The additional relief for existing pensioners as per para 3.1 of State Government (Finance Department) Resolution No. 1854F dated 19th April, 1990 and additional amounts of pension accruing under para 4 of the said Resolution shall be payable w.e.f. 1st March, 1989. However, pension/family pension will be consolidated w.e.f. 1st January, 1986 by adding together:-(i)the existing pension/existing family pension;(ii)the existing Dearness relief; and(iii)additional relief accruing out of para 3.1, 3.2 and 3.3 and additional amounts of pension accruing out of para 4 of the said Resolution.(2)The remaining provisions of the aforesaid two Resolutions pertaining to calculation of amounts would remain as such except that all provisions of aforesaid two Resolutions would be so construed as fixing the cut-off date as 1st March, 1989 and all contrary provisions of the said two Resolutions would be deemed to have been repealed hereby, except that the payment made on account of commutation of pension at revised rates as provided in para 6 of the Resolution No. 1853F dated 19th April, 1990 shall not be recovered.
