Section 13(2) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(2)An invalid gratuity or pension and death-cum-retirement gratuity where admissible shall be granted to a member of the Service who having appeared under the direction of the Government or on his own application before a duly, constituted Medical Board, is certified that Medical Board, by bodily or mental infirmity, to be permanently incapacitated for further service. [The family of a member of the service who retires or is retired under this rule shall be entitled to the benefits of the family pension as laid down in Rule 22 [omitted] [Inserted w.e.f. 1.6.64 vide MHA Notification No. 29/11/65-AIS(II) dated 5.2.66.].
