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State of Uttarakhand - Section

Section 12 in Uttarakhand Retirement Benefits Act, 2018

12. Other Provisions.

(1)Interim pension and gratuity to such retired State employees, against whom departmental inquiry, judicial proceeding or inquiry in Administrative Tribunal is pending or is expected to be made shall be allowed as may be prescribed.
(2)Pension or family pension shall not be permissible to the person dismissed from the service.