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[Cites 0, Cited by 0] [Section 74(6)] [Section 74] [Entire Act]

State of Tamilnadu - Subsection

Section 74(6)(a) in Tamil Nadu Pension Rules, 1978

(a)
(i)On receipt of the claims, the Head of office shall complete Form 18 and certify in part III of that Form as to whether the character, conduct and past service of the deceased Government servant were such as to entitle the family to the favourable consideration of the pension sanctioning authority in the matter-of grant of death-cum-retirement gratuity and non-contributory family pension (if applicable).
(ii)The Head of Office shall also record in part III of Form 18 his opinion as to whether the service claimed has been established and should be admitted or not.
(iii)Where the Head of Office, is not the pension sanctioning authority, he shall obtain the orders of such authority in Form 18.