Section 27A in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
27A. [ Revision of Pension after authorisation. [Inserted vide DP&T Notification No. 25011/24/97-AIS(II)A dated 19.12.97 (GSR No. 717E dated 9.12.97)]
- (i) Subject to the provisions of rule 3 and Rule 6, Pension once authorised after final assessment shall not be revised to the disadvantage of the member of the service, unless such a revision becomes necessary on account of detection of a clerical error subsequently;Provided that no revision of pension to the disadvantage of the pensioner shall be ordered by any Authority without the concurrence of the Department of Personnel and Training, if the clerical error is detected after a period of two years from the date of occurrence of such error.(ii)For the purpose of sub rule (I), the pensioner concerned shall be served with a notice by the sanctioning authority requiring him to refund the excess payment of pension within a period of two months from the date of receipt of notice by him.(iii)In case the pensioner fails to comply with the notice, the authority competent to sanction pension/ family pension shall, by order in writing, direct that such excess payment, shall be adjusted in instalments by short payments of pension in future in one or more instalments as such authority may direct.]
