Section 19C in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
19C. Recovery and Adjustments of Government dues.
(1)It shall be the duty of every retiring member of the service to clear all Government dues before the date of his retirement.(2)Where a retiring member of the Service does not clear the Government dues and such dues are ascertainable:-(a)an equivalent cash deposit may be taken from him; or(b)an equivalent amount shall be deducted from the gratuity and the death-cum-retirement gratuity.Explanation: For the purpose of this rule, dues which are ascertainable shall include balance of house building or conveyance advance, arrears of rent and other charge pertaining to occupation of Government accommodation, over payment of pay and allowances and arrears of income-tax deductable at source under the Income-tax Act,1961 (43 of 1961).
