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[Cites 0, Cited by 0] [Section 46A] [Entire Act]

State of Tamilnadu - Subsection

Section 46A(1) in Tamil Nadu Pension Rules, 1978

(1)If a person, who in the event of death of a Government servant while in service is eligible to receive gratuity in terms of rule 46, is charged with offence of murdering that Government servant or for abetting in the Commission of such an offence, his claim to receive his share of gratuity shall remain suspended till the conclusion of the criminal proceedings instituted against him.