Section 17 in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
17. [ Retiring Pension and gratuity. [Substituted w.e.f. 30.8.65 vide MHA Notification No. 29/10/65-AIS(II) dated 1.9.65.]
(1)A retiring pension and death-cum-retirement gratuity shall be granted to a member of the Service who retires or is required to retire under rule 16.](2)[ Notwithstanding anything contained in sub-rule (1), relief against rise in the cost of living index shall be granted to every such member of the Service at such scale and in such manner as may be prescribed by the Central Government from time to time for officers of the Central Civil Services, Class I.] [Inserted/renumbered w.e.f. 1.5.73 vide DP&AR Notification No. 33/20/730 AIS(III) dated 31.5.75 (GSR No. 724 dated 14.6.75)]
