Section 8 in Uttarakhand Police (Extraordinary Pension) (Amendment) Rules, 2018
8. Insertion of new Rule 11.
- In the principal rules, after Rule 10, the following new Rule 11 shall be inserted, namely -"11. (1) The right to review a rejected claim for extraordinary pension shall be vested in the Government. For this, the dependent would mandatorily have to submit representation before the Government or Police Headquarters, Uttarakhand within three months from the date of receipt of rejection notification. The Government will take the necessary decision on the representation.(2)Extraordinary pension shall not be due for any Police Official. PAC and Fire Services Official if he/she dies in an accident that occurred before he or she reported for duty, or after he or she finished her duty, while staying in his/her residence or while travelling to any place.All the Government orders to disposing the matters of extraordinary pension, viz, Government orders dated January 23, 1980 and July 19, 1978, etc. shall be ineffective after notification of the Uttarakhand Police (Extraordinary Pension) (Amendment) Rules, 2018.".
