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State of Tamilnadu - Section

Section 43 in Tamil Nadu Pension Rules, 1978

43. Amount of Pension.

- [(1) in the case of a Government servant retiring in accordance wife fee provisions of these rules before completing qualifying service of ten years, fee amount of service gratuity shall be calculated at fee uniform rate of half-month's, emoluments for every completed six monthly period of service.] [Rule 43(1) substituted - G.O.Ms.No.448, Finance (Pension) department, dated 07-06-1995.]
(2)In the case of a Government servant, retiring in accordance wife, fee provisions, of these miles after completing qualifying service of not Hess than 10 years, fee amount to pension shall be fee appropriate amount as set out below namely:-
(B)[ Pension [Rule 43(2) Table '(B) Pension' substituted - G.O.Ms.No.596, Finance (Pension) department, dated 25-11-1997 with effect from 1-1-1979.]
Completed six monthly periods of Qualifyingservice Scale of Pension
(1) (2)
20 15.00 / 80ths average emoluments:
21 15.50 / 80ths average emoluments:
22 16.00 / 80ths average emoluments:
23 16.50 / 80ths average emoluments:
24 17.00 / 80ths average emoluments:
25 17.50 / 80ths average emoluments:
26 18.00 / 80ths average emoluments:
27 18.50 / 80ths average emoluments:
28 19.00 / 80ths average emoluments:
29 19.50 / 80ths average emoluments:
30 20.00 / 80ths average emoluments:
31 20.50 / 80ths average emoluments:
32 21.00 / 80ths average emoluments:
33 21.50 / 80ths average emoluments:
34 22.00 / 80ths average emoluments:
35 22.50 / 80ths average emoluments:
36 23.00 / 80ths average emoluments:
37 23.50 / 80ths average emoluments:
38 24.00 / 80ths average emoluments:
39 24.50 / 80ths average emoluments:
40 25.00 / 80ths average emoluments:
41 25.50 / 80ths average emoluments:
42 26.00 / 80ths average emoluments:
43 26.50 / 80ths average emoluments.
44 27.00 / 80ths average emoluments.
45 27.50 / 80ths average emoluments.
46 28.00 / 80ths average emoluments.
47 28.50 / 80ths average emoluments.
48 29.00 / 80ths average emoluments.
49 29.50 / 80ths average emoluments.
50 30.00 / 80ths average emoluments.
51 30.30 / 80ths average emoluments.
52 30.60 / 80ths average emoluments.
53 30.90 / 80ths average emoluments.
54 31.20 / 80ths average emoluments.
55 31.50 / 80ths average emoluments.
56 31.80 / 80ths average emoluments.
57 32.10 / 80ths average emoluments.
58 32.40 / 80ths average emoluments.
59 32.70 / 80ths average emoluments.
60 and above 33.00 / 80ths average emoluments.]
Note. - In this case of officers-who retired on or before 1st October 1970 pension shall be the appropriate amount as set out below:--
Completed six monthly periods of qualifyingservice Scale of gratuity or pension Maximum Pension (in rupees per annum)
(1) (2) (3)
20 10 1/2 80ths Average emoluments 2,700
21 10 1/2 / 80ths . Do 2,835
22 11 / 80ths Do 2,970
23 11 1/2 / 80ths Do 3,105
24 12 / 80ths Do 3,240
25 12 1/2 80ths Do 3,375
26 13 / 80ths Do 3,510
27 13 1/2 / 80ths Do 3,645
28 14/ 80ths Do 3,780
29 14 1/2 / 80ths Do 3,915
30 15 / 80ths Do 4,050
31 15 1/2 / 80ths Do 4,185
32 16 / 80ths Do 4,320
33 16 1/2 / 80ths Do 4,455
34 17 / 80ths Do 4,590
35 17 1/2 / 80ths Do 4,725
36 18 / 80ths Do 4,860
37 18 1/2 1 80ths Do 4,995
38 19 / 80ths Do 5,130
39 19 1/2 / 80ths Do 5,265
40 20 / 80ths Do 5,400
41 20 1/2 80ths Do 5,535
42 21 / 80ths Do 5,670
43 21 1/2 / 80ths Do 5,805
44 22 / 80ths Do 5,940
45 22 1/2 / 80ths Do 6,075
46 23 / 80ths Do 6,210
47 23 1/2 / 80ths Do 6,345
48 24 / 80ths Do 6,480
49 24 1/2 / 80ths Do 6,615
50 25 / 80ths Do 6,750
51 25 1/2 / 80ths Do 6,885
52 26 / 80ths Do 7,020
53 26 72 / 80ths Do 7,155
54 27 / 80ths Do 7,290
55 27 1/2 / 80ths Do 7,425
56 28 / 80ths Do 7,560
57 28 1/2 / 80ths Do 7,695
58 29 / 80ths Do 7,830
59 29 1/2 / 80ths Do 7,965
60 30 / 80ths Do 8,100
(2A)[ In respect of persons who retire on or after 31st October 1979, the amount of pension shall be the appropriate amount as set out below: -] [Rule 42(2) substituted- G.O.Ms.No.3, Finance (Pension) Department, dated 05-01-2000.]
(a)In the case of a Government servant retiring in accordance with the provisions of these rules, after completing qualifying service of not less than thirty three years the amount of pension shall be determined as follows, namely:-
Average emoluments(1)   Amount of monthlypensions(2)
Upto first Rs. 1,000 : 50 per cent of average emoluments
Next Rs.500 : 45 per cent of average emoluments
Balance : 40 per cent of average emoluments subject to amaximum of Rs. 1,500 per mensem.
    [Provided that, with effect on and from the1st October 1984, there shall be no maximum pension.] [Rule 43(2-A)(a) proviso to the Table added - G.O.Ms.No.124, Finance (Pension) Department, dated 21-02-1995 with effect from 1st October1984.]
[Provided that in the case of a Government servant who retires on or after the 14th December 1987, pension shall be calculated at the rate of 50 per cent of average emoluments.] [Rule 43(2-A)(a) First Proviso added - G.O.Ms.No.448, Finance (Pension) department, dated 07-06-1995 with effect from 14th December 1984.][Provided farther that in the case of Government servant who retires on or after the 1st July, 1996, pension shall be calculated at the rate of fifty per cent of average emoluments drawn during the last ten months of service rendered or fifty per cent of pay last drawn by the Government servant, whichever is higher.] [Rule 43(2-A)(a) Second Proviso added - G.O.Ms.Nol45, Finance (Pension) Department, dated 27-03-1997 with effect from 1-7-1996][Provided further that in the case of Government servant who retires on or after the 1st July, 1996, after completing qualifying service of not less than thirty years, pension shall be calculated at the rate of fifty per cent of average emoluments drawn during the last ten months of service rendered or fifty per cent of pay last drawn by the Government servant whichever is higher and the maximum qualifying service to become eligible for full pension shall be thirty years.] [Rule 43(2-A)(a) Second Proviso substituted - G.O.Ms.No.356, Finance (Pension) Department, dated 18-09-2001 with effect from. 1-7-1996]
(b)In the case of a Government servant retiring in accordance with the provisions of these rules, before completing qualifying service of thirty three years thirty years but after completing qualifying service of ten years, the amount of pension shall be [proportionate to the amount of pension admissible under clause (a) and in no case the amount of pension shall be] less than rupees [one hundred] [Rule 43(2-A)(b) for the words 'one hundred', the words 'one hundred and twenty five' substituted - G.O.Ms.No.688, Finance (Pension) Department, dated 24-08-1995 with effect from 1st April 1982] [one hundred and twenty five] [Rule 43(2-A)(b) for the words 'one hundred and twenty five ', the words 'two hundred and thirty five ' substituted - G.O.Ms.No.689, Finance (Pension) Department, dated 24-08-1995 with effect from 1' October 1984] [two hundred and thirty five] [Rule 43(2-A)(b) for the words 'two hundred and thirty five', the words 'two hundred and forty five' substituted - G.O.Ms.No.690, Finance (Pension) Department, dated 24-08-1995 with effect from P' October 1988] [two hundred and forty five] [Rule 43(2-A)(b) for the words 'two hundred and forty five ', the words 'three hundred and seventy five' substituted - G.O.Ms.No.693, Finance (Pension) Department, dated 24-08-1995 with effect from 1st June 1988] [three hundred and seventy five] [Rule 43(2-A)(b) for the words 'three hundred and seventy five ', the words 'one thousand two hundred and seventy five' substituted - G.O.Ms.No.317, Finance (Pension) Department, dated 23-07-2006 with effect from 1st January 1996.] [one thousand two hundred and seventy five] [Rule 43(2-A)(b) for the words 'one thousand two hundred and seventy five', the words 'three thousand and fifty' substituted - G.O.Ms.No.320, Finance (Pension) Department, dated 23-07-2006 with effect from 1st January 2006.] three thousand and fifty per mensem.
[Provided that in case of a Government servant who retires on or after 1st July, 1996, before completing qualifying service of thirty years, but after completing qualifying service of ten years, the amount of pension shall be proportionate to the amount of pension admissible under the second proviso to clause (a).] [Proviso to Rule 43(2-A)(b) added - G.O.Ms.No.356, Finance (Pension) Department, dated 16-09-2001 with effect from 1-7-1996]
(c)Notwithstanding anything contained in clauses (a) and (b), the amount of invalid pension shall not be less than the amount of family pension admissible under sub-rule (1) of rule 49.
(d)A Government servant who entered-service prior to, 1st October , 1979 may opt for pension as per the provision in clause (a) above and for the Death-cum-Retirement Gratuity as per die provision in clause (c) of sub-rule (1) of rule 45. The option should cover both pension and Death-cum-Retirement Gratuity and not any one. The option shall be exercised one year before the date of retirement and if once exercised shall be final.
(3)[ In calculating the length Of qualifying service, fraction of a year equal to [three] [Rule 43(3) and 43(4) including proviso substituted - G. O. Ms.No. 38, Finance (BG-I1I) Department, dated 27-Q1-1982 with effect from 1st October 1979.] months and above shall be treated a completed one half year and reckoned as qualifying service.
(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.
(1)Rs. 155.24 (2) Rs.103.49, (3) Rs.51.75, (4) 25.87The share works out to -By rounding -
(1) would be   155.00
(2) would be   103.00
(3) would be   52.00
(4) would be   26.00
  Total 336.00
(iii)A pension of Rs. 198.45 is to be divided among three Governments in the ratio of 7:5:1
(1)Rs. 106.86, (2) 76.33, (3) Rs. 15.27By rounding -
    Rs.P.
(1) would be   107.00
(2) would be   76.00
(3) would be   15.00
  Total 198.00
(iv)If a pension of Rs.560.55 is to be allocated among four Governments-as follow:-
By rounding -
A Rs.250.625
B Rs. 170:275
C Rs. 64.320
D Rs. 75.330
* The share by rounding would be -
C. would be   Rs. 64.00
D. would be   Rs. 75.00
B. would be   Rs. 170.00
A would be   Rs. 251.00
  Total Rs. 560.00
(5)Where the amount of pension after due calculations, inclusive of ad hoc increment sanctioned from time to time is less than the minimum pension, the difference shall be made good by the grant of further increase in pension.Note. - (i) For purposes of this rule, an officer cannot count the following allowances:-
(1)Local allowance and deputation (local) allowances
(2)House Rent Allowance or estimated value of free quarters
(3)Tour and other allowances; and
(4)Compensation for dearness of provisions.Note. - (ii) In the case of pensioner who is already in receipt of temporary increase sanctioned by the Government the minimum pension increase ordered will not be admissible.Note. - (iii) In the case of pensioner who is already in receipt of temporary increase sanctioned by the Defence Department, the pension increase order will not be admissible.