Section 10 in Uttarakhand Retirement Benefits Act, 2018
10. Commutation of a part of pension.
(a)Commutation of maximum forty percent amount of total calculated pension shall be permissible according to the formula prescribed by the State Government. This facility is provided for the pensioner on the basis of his consent.(b)The commutated part of the pension shall be restored from next day of completion of fifteen years from the date of payment or after three months from the date of issuing the Pension Payment Order, whichever is earlier.
