Section 1 in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
1. Short title and application.
(1)These rules may be called the All India Services (Death-cum-Retirement Benefits) Rules, 1958.(2)(a)Subject to the provisions of clause (b) of this sub-rule, they shall apply to all persons who retired from the Service on or after the 29th October, 1951.(b)[ They do not apply to those members of the Service who were promoted to the Service from the State Services or were appointed to the Service under the Indian Administrative Service (Extension to States) Scheme or the Indian Police Service (Extension to States) Scheme and who, under orders issued by the Central Government before the coming into force of those rules, were given an option in the matter of pension rules, by which they would be governed and who in exercise of that option, chose to be governed by the Superior Civil Services Rules, the Civil Service Regulations, or the pension rules of the State concerned, as the case may be: [Substituted vide DP &AR orders No. 31/7/72-AIS(III) dated 22.05.1973.]Provided that the members of the Service to whom these rules do not apply, and who were in service on the 1st January, 1964, may opt to be governed by these rules in accordance with such orders as may be issued by the Central Government in this behalf.][Provided further that nothing contained in these rules shall applied to the persons appointed to the service on or after the 1st day of January 2004.] [Inserted vide DOP&T Notification No. 25014/14/2001-AIS(II)(A) (GSR No. 105(E) dated 06.02.2004).]
