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] [Entire Act]

State of Odisha - Section

Section 40 in The Orissa Municipal Employees' Pension Rules, 1989

40.

(1)For the employees who have retired before the 31st March, 1979, the amount of pension and gratuity is regulated as specified in the Table below :
Completed six monthly period of qualifyingservice Scale of gratuity or pension Maximum pension per annum in rupees
(1) (2) (3)
  (a) Scale of gratuity Rs.
1. Half months' pay ...
2. One months' pay ...
3. One and half months' pay ...
4. 2 months' pay ...
5. 2 ½ months' pay ...
6. 3 months' pay ...
7. 3 ½ months' pay. ...
8. 4 months' pay ...
9. 4 ⅜ months' pay ...
10. 4 ¾ months' pay ...
11. 5 ⅛ months' pay ...
12. 5 ½ months' pay ...
13. 5 ⅞ months' pay ...
14. 6 ½ months' pay ...
15. 6 ⅝ months' pay ...
16. 7 months' pay ...
17. 7 ⅜ months' pay ...
18. 7 ¾ monthly emoluments ...
19. 8 ⅛ monthly emoluments ...
  (b) Scale of pension  
19. 8 ⅛ monthly emoluments ...
20. 10-80th of average pay 3,750-00
21. 10 ½-80th of average pay 3,937-50
22. 11-80th of average pay 4,125-00
23. 11 ½-80th of average pay 4,312-50
24. 12-80th of average pay 4,500-00
25. 12 ½-80th of average pay 4,687-50
26. 13-80th of average pay 4,875-00
27. 13 ½-80th of average pay 5,062-50
28. 14-80th of average pay 5,250-00
29. 14 ½-80th of average pay 5,437-50
30. 15-80th of average pay 5,625-00
31. 15 ½-80th of average pay 5,812-50
32. 16-80th of average pay 6,000-00
33. 16 ½-80th of average pay 6,187-50
34. 17-80th of average pay 6,375-00
35. 17 ½-80th of average pay 6,562-50
36. 18-80th of average pay 6,750-00
37. 18 ½-80th of average pay 6,957-00
38. 19-80th of average pay 7,125-00
39. 19 ½-80th of average pay 7,312-50
40. 20-80th of average pay 7,500-00
41. 20 ½-80th of average pay 7,687-50
42. 21-80th of average pay 7,875-50
43. 21 ½-80th of average pay 8,062-00
44. 22-80th of average pay 8,250-00
45. 22 ½-80th of average pay 8,437-50
46. 23-80th average pay 8,625-00
47. 23 ½-80th average pay 8,812-50
48. 24-80th of average pay 9,000-00
49. 24 ½-80th of average pay 9,187-50
50. 25-80th of average pay 9,375-00
51. 25 ½-80th of average pay 9,562-50
52. 26-80th of average pay 9,750-00
53. 26 ½-80th of average pay 9,937-50
54. 27-80th of average pay 10,125-00
55. 27 ½-80th of average pay 10,312-00
56. 28-80th of average pay 10,500-00
57. 28 ½-80th of average pay 10,687-50
58. 29-80th of average pay 10,875-30
59. 29 ½-80th of average pay 11,062-50
60. 30-80th of average pay 11,250-00
61. 30 ½-80th of average pay 11,437-50
62. 31-80th of average pay 11,625-00
63. 31 ½-80th of average pay 11,812-50
64. 32-80th of average pay 12,000-00
65. 32 ½-80th of average pay 12,000-00
66. and above 33-80th of average pay 12,000-00
(2)For the employees who have retired on or after 31st March, 1979 the amount of pension and gratuity are regulated as specified below:
(A)Gratuity-
Completed six monthly periods of qualifyingservice Scale of gratuity
(1) (2)
1. Half months' pay
2. One months' pay
3. 1 ½ months' pay
4. 2 months' pay
5. 2 ½ months' pay
6. 3 months' pay
7. 3 ½ months' pay
8. 4 months' pay
9. 4 months' pay
10. 4 months' pay
11. 5 months' pay
12. 5 months' pay
13. 5 months' pay
14. 6 months' pay
15. 6 months' pay
16. 7 months' pay
17. 7 months' pay
18. 7 months' pay
19. 8 months' pay
(B)Pension-
(i)The entitlement to monthly pension shall accrue in case of a retired employee who at the time of retirement has completed 20 half-yearly period of more of qualifying service.
(ii)The maximum period of qualifying service to be taken into account for the purpose of pension shall be limited to 66 half-yearly period.
(3)The amount of monthly pension shall be at the rate as follows:
Average emolument Amount of monthly pension
(a) Up to first Rs. 1,000 50% of average emolument
(b) Next rupees 500 45% of average emolument
(c) Balance 40% of average emolument
(4)The amount of pension on the basis of the above slabs shall be related to maximum qualifying service of 66 half-years. For employees who at the time of retirement have rendered qualifying service of 20 half-years or more but less than 66 half-years the amount of pension shall be such proportion of the maximum admissible pension as the number of half-year (s) of qualifying service rendered by them bears to the maximum qualifying service of 66 half-yearly periods. An illustration is given below:
Average emoluments Pension on 66 half-years of service Pension of 60 half-years of service Pension of 40 half-years of service
(1) (2) (3) (4)
Rs. 2,000/- First Rs. 1000/- @50%Rs. 500/- Rs. 925 x 6066 Rs. 925 x 4066
Next Rs. 500/- @ 45%Rs. 225/- Rs.840-90or Rs. 560-60or
Balance Rs. 500/- @ 40%Rs. 200/-Rs. 925/- Rs. 841-00 Rs. 561-00
(5)The maximum amount of pension for the maximum period of 66 half-years of qualifying service shall be limited to Rs. 1,500/- per month inclusive of temporary increase in pension.
(6)Notwithstanding anything contained in Clause (A) and Clause (B) the amount of invalid pension shall not be less than the amount of family pension admissible under Clause (b) of Rule 44.