Section 3(1)(e) in Tamil Nadu Pension Rules, 1978

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(e) in Tamil Nadu Pension Rules, 1978

(e)[ 'Family Pension' means 'Family Pension, 1964' admissible under rule 49 but does not include dearness allowance;] [Definition (e) substituted for ' 'family pension ' means contributory family pension admissible under rule 49 and includes non-contributory family pension admissible under rule 50; ' - G.O.Ms.No.902, Finance (Pension) Department, dated 26-11-1992.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 3(1)(e) in Tamil Nadu Pension Rules, 1978