Section 3(1)(c) in Tamil Nadu Pension Rules, 1978

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(c) in Tamil Nadu Pension Rules, 1978

(c)'Child' means a child of a Government Servant who if a son, is under [21 years] [Definition (c) for each of the expression '21 years' and '30 years', the expression '25 years' substituted - G.O.Ms.No.283, Finance (Pension) Department, dated 07-04-1995 with effect from 1st June 1988.] 25 years of age and if a daughter is unmarried, and is under [24 years] [Definition (c) for the expression '24 years', the expression '30 years' substituted - G.O.Ms.No.282, Finance (Pension) Department, dated 07-04-1995 with effect from 29th January 1987.] [30 years] [Definition (c) for each of the expression '21 years' and '30 years', the expression '25 years' substituted - G.O.Ms.No.283, Finance (Pension) Department, dated 07-04-1995 with effect from 1st June 1988.] 25 years of age and the expression children shall be construed accordingly;

(cc)[ 'Dearness Allowance' means allowances as defined in rule 50-A;] [Definition (cc) inserted - G. O.Ms.No. 902, Finance (Pension) Department, dated 26-11-1992.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 3(1)(c) in Tamil Nadu Pension Rules, 1978