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[Cites 0, Cited by 0] [Section 72(6)] [Section 72] [Entire Act]

State of Tamilnadu - Subsection

Section 72(6)(a) in Tamil Nadu Pension Rules, 1978

(a)Notwithstanding anything contained in sub-rules (3) to (5), the Head of office shall furnish to the Audit Officer the following particulars, namely :-
(i)Government dues recoverable out of the gratuity before payment is authorised that is to say-
(A)contribution towards [***] [Rule 72(6)(a)(i)(A) the word 'contributory' omitted - G.O.Ms.No.6]5, Finance (Pension) Department, dated 21-07-1995 with effect from Is1 January 1979.] family pension, if applicable;
(B)Government dues which have been ascertained and assessed;
(ii)amount of gratuity to be held over for adjustment of Government dues which have not been assessed so far:
(iii)the orders of the pension sanctioning authority in part III of Form 18;
(iv)such other particulars including details of the family of the deceased Government servant for the purpose of obtaining claim, as the Audit Officer may require.