Section 36 in RSWC Employees Pension Regulations, 1990
36. Despatch of Form of Formal Application for Pension.
(1)The Dy. Director (Adm.) shall send to every officer/Corporation employee a formal application form for pension one year in advance of the date on which the Corporation employee attains the age of superannuation, or before the date of his anticipated retirement, if earlier, with the request that it should be returned to him duly completed as promptly as possible but in no case later than three months before the actual date of retirement. The Dy. Director (Adm.) shall also draw attention of the retiring Corporation employee to the provisions of the regulations for timely action.(2)On receipt of a copy of formal application for pension from the Dy. Director (Adm.) the retiring Corporation employee shall return it duly completed to the Deputy Director (Adm.) under intimation to the Joint Director (Adm.)/Managing Director as the case may be.
