(3)Nothing contained in this rule shall prejudice the operation of rule 6 when final pension is sanctioned upon the conclusion of he departmental or judicial proceedings [or enquiry by the Director of Vigilance and Anti-corruption].[Non-Self Drawing Government Servants] [After Rule 60, far the heading 'Non-Gazetted Government Servants', the heading 'Self Drawing Government Servants' substituted - G.O.Ms.No. 118, Finance (Pension) Department, dated 14-03-1997.]
