Section 5A(3) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(3)[ A member of the Service referred to in sub-rule (1) shall not be governed by the provisions of rule 22 [omitted] [Inserted vide 25011/7/50/78-AIS(II) dated 1st May, 1980 (GSR 545, dated 17.05.1980)], if his family is entitled to family pension under the rules of the organization in which he is permitted to get absorbed permanently.][6 Recovery from pension. [Substituted vide MHA Notification No. 29/7/63-AIS(II) dated 25th March, 1964.]
