Section 43(4) in Tamil Nadu Pension Rules, 1978

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State of Tamilnadu - Subsection

Section 43(4) in Tamil Nadu Pension Rules, 1978

(4)The amount of pension finally determined under this rule shall be expressed in whole rupees and where the pension contain a fraction of a rupee, it shall be rounded off to the next higher rupee.Provided that in no case, a pension in excess of the maximum pension. prescribed under this rule shall be allowed.]Note. - Illustrative examples are given below:-

(a)Where two Governments are involved -

		Rs. P.
(Paying Government)	A	11.40	(0.40 to be ignored)
	B	24.60	(to be rounded off to 25)
		36.00

(b)where, three or more Governments are involved -

		Rs. P.
(Paying Government)	A	11.10	11.10 (0.10 to be ignored)
	B	12.80	(to be rounded off to 13)
	C	25.75	(to be rounded off to 26)
	D	40.35	(0.35 to be ignored)
		90.00

A few illustrations are cited belowIllustration

(i)A pension of Rs.238.55 to be divided among three Governments in the ratio of 5:4:1.

The share works out to -*Rs.119.275 (2) Rs.95.420 (3) 23.855 By rounding-

		Rs. P.
(1) would be		119.00
(2) would be		95.00
(3) would be		24.00
	Total	238.00

(ii)A pension of Rs.336.35 to be divided among four Government in the ratio of 6:4:2:1.

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State of Tamilnadu - Subsection

Section 43(4) in Tamil Nadu Pension Rules, 1978