(10)The State Government shall make appropriate arrangements in regard to the funding and due payment of all terminal benefits to the existing pensioners of the Board as on the effective date of transfer and till such arrangements are made the payment falling due shall be made by the APTRANSCO, subject to such adjustments as may be decided between the State Government and the APTRANSCO.For the purpose of this sub-rule the term:-(i)"Existing Pensioner" means all the persons eligible for the pension as on the effective date of transfer from the Board and shall include family members of the personnel as per the applicable scheme, and(ii)"Terminal Benefits" means the gratuity, pension, dearness and other applicable relief, medical benefit and other applicable benefits including the right to have the appropriate revisions in the above benefits consistent with the practice that were prevalent in the Board.
