Section 42 in The Central Reserve Police Force Rules, 1955
42. Pension .-(a) Pensions and gratuities for service in the Force shall be regulated according to the provisions contained in Chapters XV to XXI and XLVII and XLVIII of the Civil Service Regulation as may be amended from time to time and the New Pension Rules promulgated in the Government of India in the Ministry of Finance Memorandum No. F.3(1)E (Spl)/47, dated the 17th April, 1950, as may be amended from time to time.
(b)Pensions and gratuities to enrolled followers for service in the Force shall be governed by provisions contained in the Central (Class IV) Services (Gratuity, Pension and Retirement) Rules, 1936 and the New Pension Rules published in the Government of India in the Ministry of Finance Memorandum No. F.3(1)E(Spl)/47, dated the 17th April, 1950, as may be amended from time to time.
