(1)(a)In respect of a Government servant, referred to in sub-rule (4) of rule 9, the Audit Officer shall authorise the payment of provisional pension not exceeding the maximum pension which would have been admissible on the basis of the qualifying service up to the date of retirement of the Government servant.(b)The provisional pension shall be authorised by the Audit Officer during the period commencing from the date of retirement to the date on which, upon conclusion of the departmental or judicial proceedings [or enquiry by the Director of Vigilance and Anti-corruption] [Rule 60(1)(b) and 60(3), after the words 'judicial proceedings', the words 'or enquiry by the Director of Vigilance and Anti-corruption' insated - G.O.Ms.No.308, Finance (Pension) Department, dated 2nd May 1988 with effect from 1st January 1979.], final orders are passed by die competent authority.(c)No gratuity shall be authorised to the Government servant until the conclusion of such proceedings and issue of final orders thereon.[Provided that no such gratuity, shall be withheld in respect of a Government servant, who has been permitted to retire without prejudice to the departmental or judicial proceedings pending against him, where such departmental or judicial proceedings are only for administrative lapses not involving any pecuniary loss to the Government.] [First Proviso to Rule 60(1)(c) added - G.O.Ms.No.286, Finance (Pension) Department, dated 07-04-1995 with effect from 04th July 1988.][Provided further that where a Government servant, against whom a departmental or judicial proceedings involving pecuniary loss to Government is pending, is permitted to retire without prejudice to such departmental or judicial proceedings, a portion of gratuity may be authorized after deducting the maximum computed financial loss to die Government for which die Government servant is held liable, along with un-recovered Government dues if any, of such Government servants, with interest.] [Second Proviso to Rule 60(1)(c) added - G.O.Ms.No,287, Finance (Pension) Department, dated 07-04-1995 with effect from 1st October 1991.]
