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State of Tamilnadu - Section
Section 85 in Tamil Nadu Pension Rules, 1978
85. Pensions payable partly by Government and partly by a Local Fund.
- When a pension is payable partly by the Government and partly by a Local Fund, the Local Fund concerned may pay the capitalized value (calculated on the basis of the table of commutation values for the pensions applicable to the pensioner, increased by 10 per cent), of its share of the pension to Government which will thereupon accept liability for the payment of the entire pension.Note 1. - When a pension is payable partly by Government and partly by a Local Fund, the Local Fund concerned may pay the capitalized value (calculated according to the Post Office Annuity Table) or its share of the pension into Government Treasury instead of purchasing an annuity from the Post Office.Note 2. - A district Board or municipality may with the previous sanction of Government grant a gratuity as such to any of its servants in lieu of the annuity purchaseable under this article, if the gratuity proposed is not large enough to purchase an annuity of Rs. 2 a month or more.[Form 1] [Form 1 substituted - G.O.Ms.No,455, Finance (Pension) Department, dated 15-09-2009.][See rule 48 (1)]Nomination For Retirement / Death GratuityWhen the Government servant has a family and wishes to nominate one person or more than one persons, thereof.I, .............................................................. hereby nominate the person/persons mentioned below who is/are members) of my family, and confer on him/them the right to receive, to the extent specified below, any gratuity, the payment of which may be authorised by the Government of Tamil Nadu in the event of my death while in service and the right to receive on my death, to the extent specified below, any gratuity which having become admissible to me on retirement may remain unpaid at my death.| Original Nominee(s) | Alternative Nominee(s) | ||||
| Name and address of the nominee(s). | Relationship with the Government servant. | Age | Amount or Share of Gratuity payable to each* | Name, address relationship and age of theperson or persons, if any, to whom the right conferred on dienominee shall pass in the event of the nominee predeceasing theGovernment servant or the nominee dying after the death of theGovernment servant but before receiving payment of gratuity | Amount of share of gratuity payable to each** |
| (1) | (2) | (3) | (4) | (5) | (6) |