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State of Uttar Pradesh - Section

Section 13 in U.P. Zila Panchayat Employees' Retirement Benefit Rules, 1972

13. [ [Amended by U. P. Zila Panchayat Employees' Retirement Benefit (Seventh Amendment) Rules. 1989 (vide Notification No. 360-B/33-2-24-B(9)/85-U.P.A.-33/1961-Rule-1972-AM (7)-1989, dated 15th July, 1989.]

Where the State Government is satisfied that the operation of any rule regulating the conditions of pension of persons caused undue hardship in any particular case, it may, notwithstanding anything contained in the rule applicable to the case, by order, dispense with or relax the requirements of that rules to such extent and subject to such conditions as it may consider necessary for dealing with the case in a just and equitable manner.]Annexure A[Appendix] [Amended by U. P. Zila Panchayat Employees' Retirement Benefit (4th Amendment) Rules, 1980 [vide Notification No. 1867-B/XXXIII-2-2-74-U.P.A.-33-61-Rule-72-AM (4)-1980, dated 31st July, 1980.][Referred lo in Rule 4 (1)]
Completed six monthly periods of qualifyingservice Scale of gratuity or pension Maximum pension (in rupees per annum)
1 2 3
(a) Gratuity
1. ½ months emoluments ... ... ...
2. 1 “ “ ... ... ...
3. 1 ½ “ “ ... ... ...
4. 2 “ “ ... ... ...
5. 2 ½ “ “ ... ... ...
6. 3 “ “ ... ... ...
7. 3 ½ “ “ ... ... ...
8. 4 “ “ ... ... ...
9. 4-⅜ “ “ ... ... ...
10. 4 ¾ “ “ ... ... ...
11. 5-⅛ “ “ ... ... ...
12. 5 ½ “ “ ... ... ...
13. 5-⅞ “ “ ... ... ...
14. 6 ¼ “ “ ... ... ...
15. 6-5/8 “ “ ... ... ...
16. 7 “ “ ... ... ...
17. 7-⅜ “ “ ... ... ...
18. 7 ¾ “ “ ... ... ...
19. 8-⅛ “ “ ... ... ...
(b) Pension
20. 10/80th of average emoluments ... ... 2,400.00
21. 10 ½ /80th “ “ ... ... 2,520.00
22. 11/80th “ “ ... ... 2,640.00
23. 11 ½ /80th “ “ ... ... 2,760.00
24. 12/80th “ “ ... ... 2,880.00
25. 12 ½ /80th “ “ ... ... 3,000.00
26. 13/80th “ “ ... ... 3,120.00
27. 13 ½/80th “ “ ... ... 3,240.00
28. 14/80th “ “ ... ... 3,360.00
29. 14 ½/80th “ “ ... ... 3,480.00
30. 15/80th “ “ ... ... 3,600.00
31. 15 ½ /80th “ “ ... ... 3,720.00
32. 16/80th “ “ ... ... 3,840.00
33. 16 ½/80th “ “ ... ... 3,960.00
34. 17/80th “ “ ... ... 4,080.00
35. 17 ½/80th “ “ ... ... 4,200.00
36. 18/80th “ “ ... ... 4,320.00
37. 18 ½/80th “ “ ... ... 4,440.00
38. 19/80th “ “ ... ... 4,560.00
39. 19 ½/80th “ “ ... ... 4,680.00
40. 20/80th “ “ ... ... 4,800.00
41. 20 ½/80th “ “ ... ... 4,920.00
42. 21/80th “ “ ... ... 5,040.00
43. 21 ½/80th “ “ ... ... 5,160.00
44. 22/80th “ “ ... ... 5,280.00
45. 22 ½/80th “ “ ... ... 5,400.00
46. 23/80th “ “ ... ... 5,520.00
47. 23 ½80th “ “ ... ... 5,640.00
48. 24/80thth “ “ ... ... 5,760.00
49. 24 ½/80th “ “ ... ... 5.880.00
50. 25/80th “ “ ... ... 6,000.00
51. 25 ½/80th “ “ ... ... 6,120.00
52. 26/80th “ “ ... ... 6,240.00
53. 26 ½/80th “ “ ... ... 6,360.00
54. 27/80th “ “ ... ... 6,480.00
55. 27 ½/80th “ “ ... ... 6,600.00
56. 28/80th “ “ ... ... 6,720.00
57. 28 ½/80th “ “ ... ... 6,840.00
58. 29/80th “ “ ... ... 6,960.00
59. 29 ½/80th “ “ ... ... 7,080.00
60. 30/80th and above “ “ ... ... 7,200.00
Form A[See Rule 6(5) (a)]Nomination for Death-cum-Retirement Gratuity(When the officer has a family and wishes to nominate one member thereof)I Hereby, nominate the person mentioned below, who is a member of my family, and confer on him the right to receive any gratuity that may be sanctioned by [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] in the event of my death while in service and the right to receive on my death any gratuity which having become admissible to me on retirement may remain unpaid at my death :
Name and address of nominee Relationship with Officer Age Contingencies on the happening of which thenomination shall become invalid Name, address and relationship of the person, ifany, to whom the right conferred on the nominee predeceasing theofficer or the nominee dying after the death of the officer, butbefore receiving the payment of gratuity Amount of share of gratuity payable to each
1 2 3 4 5 6
           
This nomination supersedes the nomination made by me earlier on ......................which stands cancelled.N.B.-The Officer should draw lines across the blank space below the last entry to prevent insertion of any name after he has signed.Dated this.............day............of...........20.............at...........Witnesses to signature :