(4)In the case of a Government servant who has retired on attaining the age of superannuation or otherwise and against whom any departmental proceedings are continued under sub-rule (2), [or any enquiry is being conducted by the Director of Vigilance and Anti Corruption] [Rule 9 (4) the expression 'or any enquiry is being conducted by the Director of Vigilance and Anti Corruption' inserted - G.O.Ms.No.308, Finance (Pension) Department, dated 02-05-1988 with effect from 1st October 1999.], a provisional pension as provided in rule 60 or rule 69 as the case may be, shall be sanctioned.
