Section 3 in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
3. General Conditions.
(1)Future good conduct of the pensioners is an implied condition of every grant of pension and its continuance.(2)The Central Government may withhold or withdraw any pension or any part of it, for a specified period or indefinitely, on a reference from the State Government concerned, if after retirement a pensioner is convicted of a serious crime or be guilty of grave misconduct.[Provided that no such order shall be passed without consulting the Union Public Service Commission.] [Inserted vide DP&AR Notification No. 25011/22/82-AIS(II) dated the 16th July, 1983 (GSR No. 557 dated 30.07.1983).](3)The decision of the Central Government on any question of withholding or withdrawing the whole or any part of the pension under sub-rule (2) shall be final.
