Section 8(2) in Uttarakhand Police (Extraordinary Pension) (Amendment) Rules, 2018
(2)Extraordinary pension shall not be due for any Police Official. PAC and Fire Services Official if he/she dies in an accident that occurred before he or she reported for duty, or after he or she finished her duty, while staying in his/her residence or while travelling to any place.All the Government orders to disposing the matters of extraordinary pension, viz, Government orders dated January 23, 1980 and July 19, 1978, etc. shall be ineffective after notification of the Uttarakhand Police (Extraordinary Pension) (Amendment) Rules, 2018.".
