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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Tamilnadu - Subsection

Section 58(1)(a) in Tamil Nadu Pension Rules, 1978

(a)The Audit Officer concerned shall send to every Government servant, under intimation to the Head of the Department, or where their retiring Government servant is himself the Head of the Department, to the Administrative Department concerned, the application for pension in Form 5 one year in advance of the date on which the Government servant attains the age of superannuation or before the date of his anticipated retirement, if earlier with the request that it should be returned to him duly completed within a period of [six months] [Rule 58(3)(a), for the words 'three months', the words 'six months' substituted - G.O.Ms.No.242, Finance (Pension) Department, dated 08-05-1997 with effect from 19th November 1985.], from the date of issue of intimation to the Government servant by him but in no case later than the actual date of retirement.