Section 9 in The Chennai Corporation (Superior) Service Pension Rules, 1970
9. Re-employment of pensioners.
- A pensioner who is in receipt of a superannuation or retiring pension shall not be re-employed or continue to be employed in service except on public grounds. The general principle governing the fixation of pay of the individual on re-employment in the same or similar post is to allow him to draw his pension in full and in addition such pay as shall bring his total emoluments up to the rate of pay drawn by him on the date of retirement. In the case, however, of a pensioner re-employed in a lower post, his pay plus pension during re-employment shall be limited to the pay drawn by him at the time of retirement or to the maximum of the post in which he is re-employed whichever is less. A re-employed pensioner may, in addition, be allowed to draw the special pay attached to the post in which he is re-employed.In the case of persons who are governed by the Tamil Nadu Liberalised Pension Rules, 1960, the pay on re-employment shall be reduced not only by the pension admissible to them, but also by the pension equivalent of the death-cum-retirement gratuity payable to them. A pensioner re-employed shall be considered to be purely temporary for all purposes.
