Section 2 in Bihar State Government Employees Revision of Pension, Family Pension and Death-cum-Retirement Gratuity (Validation and Enforcement) Act, 2001
2. Grant of Revision Benefits.
- The Resolution No. 1853F and the Resolution No. 1854F of the State Government (Finance Department) issued on dated 19th April, 1990 would be deemed to have been enforced with effect from 1st March, 1989 and Revision benefits contemplated by the said Resolutions would be granted with effect from 1st March, 1989.
