Section 6 in Uttarakhand Retirement Benefits Act, 2018
6. Determination of period of service for allowing pension.
(a)Pension shall not be permissible if services are for less than ten years (six months and more than six months shall be considered one year and the period of less than six months shall not be calculated).(b)Whole pension shall be permissible on service of twenty years.(c)If qualifying service is of more than ten years but less than twenty years, then amount of pension shall decrease in proportion;Provided that the said amount shall not be less than the amount of minimum pension prescribed by the State Government.Part-III Retirement/ Death Gratuity
