(1)Except for [***] [Rule 6(1) the word 'contributory' omitted - G.O.Ms.No.615, Finance (Pension) Department, dated 21-07-1995 with effect from 1st January 1979.] family pension admissible under rule 49, full pension admissible under these rules shall not be sanctioned to a Government servant unless the service rendered by such Government servant has been approved by the pension sanctioning authority as satisfactory.(2)If such service has not been satisfactory, the pension sanctioning authority may make such reduction in the amount of pension or gratuity, or both, as it thinks proper:Provided that no order regarding reduction in the amount of pension or gratuity or both shall be made unless the Government servant has been given a reasonable opportunity for making a representation in the matter:Provided that further in a case where the pension sanctioning authority is subordinate to the Government, no order regarding reduction in the amount of pension shall be made without the approval of the Government:Provided also that the amount of pension shall not be reduced below the limit specified in sub-rule (5) of rule 43.Note. - The reduction in pension under the above rule shall be affected in whole rupees and shall not be expressed on percentage of pension.(3)For the purposes of sub-rule (2), the expression'Pension sanctioning authority' shall mean the authority which is competent to make appointments to the service or post from which the Government servant retires.(4)The pension sanctioned under these rules shall not be reduced although proof of die service having been not satisfactory may come to the notice of the pension sanctioning authority subsequent to the sanction of pension.(5)[ Before passing an order reducing the amount of pension or gratuity or both under this rule, Tamil Nadu Public Service Commission shall be consulted if the Government Servant does not agree to such reduction. The Tamil Nadu Public Service Commission need not be consulted in cases where the Government Servant agrees to die reduction in the amount of pension or gratuity or both, but a copy of the order passed by the Government in such cases shall be sent to the said Commission.] [Rule 6(5) substituted - G.O.Ms.No.572, Finance (Pension) Department, dated 16-8-1993 with effect from 11th November 1988.](6)Nothing contained in this rule shall apply -(a)where a part of pension has been withheld or ordered to be recovered under rule 9 : or(b)where a part of pension has been reduced under rule 39.(c)to effect any recovery which has the effect of punishment.
