The Tripura Freedom Fighters Pension Rules, 1992

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‘------"4'"‘60VERNMENTOPTRIPURA— .—I‘_‘POLITICALWDEPARTMENTfl,Noz‘F'.‘Imp/88medAgnrtala.the24mAustin.1992._‘,—,-:~-NOTIFICA’IION'3, TheFreedomFighters'PensionSchemewashitrodiicedbytheGovernmentofIndiain1972withefiectfrom15thAugust,1972.BesidestheCentralPension,manyStateGovernmentsarealsogivingStatePension.toFreedomFightersresidingintheirStates.FreedomFighterspemnentlyresidingintheStateofTripurahavealsobeendemandingStatePensionsincelong.StateGovernmenthasnowdecidedtograntStatePensionattherateofRs.100/-permonthwitheffectfromlstJanuary.1992toeachoftheFreedomFightersresidingintheStateofTripurawhoareinreceiptofCentralPension. ,.TheGovernorofTripnrahasbeenpleasedtoframethefollowingRulestoregulatethegrantofStateFreedomFightersPensiontotheFree-domFightersandtheirdependentsresidingintheStateofTripura.3,1.SHORTTITLEANDCOMIMENCEMENT.' (a)TheseRulesmaybeealled"TheTripuraFreedomFightersPension.—‘Rules,1992". _, _(b)Theseshallex§tendtothewholeoftheStateolpum“'(0)TheseRulesshallcomeintoforéefromlstJanuary.1992.' _E2.APPLICABILITY.SaveasotherwiseprovidedbyorundertheseRules.TheseRulesshallapplyto:— - _A._(a)FreedomFighterswhoaredrawingpensionundertheCentral‘IPensionScheme. "(h)IntheeventofMEdeath"orsuchFreedomFighter“whileenjoytgCentralPandas,hiswidowortin-_iuarriedtin-employeddaughter..
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(c)FreedomFightersandtheirwidowsortheirtin-marriedan»employeddaughterscoveredundertheseRulesshouldbepermanentresi-dentsoftheStateofTrig“; ‘(d)WheretherearetwoormoreapplicantsclaimingrelationshipwiththedeceasedFreedomFighter,thetotalamountofpensiontoallofthen:shallbelimitedtoRs.100/-permonth.3.DEFINITION.IntheseRules,unlessthecontextotherwisemm3—l(a)“Governor”means"theMrItgtItintra.(b)“State"meanstheGovernmentoftheStateofTripura.(c)“CentralPension”meanspensionsanctionedbytheGovernmentofIndiatotheFreedomFighterfromCentralGovernmentRevenuesunderFreedomFightersPensionScheme,1972nowrenamedasSwatantrataSainikSammanPensionScheme,1980.(d)“FreedomF'."eonsone;, accountofpartici»aminthepanamaWifiitiltedWongmeatfornotlassthanfitsixlmoeths01’(ii)hadbeenkeptunderdetentionfornotlessthan6(six)months,'..' g ' ‘ ;' :-‘ t. --(mimmwmuflmemmfwwmmm' Vmontlla,or(iv)hadbeenenter-negfromHometa:notlessthan6(six.)months,or(it)hadmamm‘9;Igor;than6431;)monthsconse—nsneamtMmhmbcnhatedwins;it)“FreedomsmashM.vow"evensamovement,' “theBritishGovernmentinIndia._. '“‘'(f)“auctioningauthority"meansPoliticalDepartment,GovernmentofTripura‘ I "(3)“AccountantGeneral”meanstheAccountantGaunt.’l‘eipnra.at)“CompetentAuthority”meanstheGovernmentd'Pdpnra.(i)"StatePension”meannewunderthisRules.f 4;TheFreedomFighterswhoareinreceiptofFreedomFightersPensionunderFreedomFightersPensionScheme”mgmcalledasSwatantrataSainikSammanPensionfromCentralRevenuesshallbeentitledtoStateFreedomFightersPensionattherateofRs.100/-(Rupeesonehundred)permonthwithefiectfromlstJanuary,1992.i.-BentionWillb:-fincfigmé.t0_“1;FreedomWbytheSawtiom‘ngAuthorityafterdte'approvaFof-the'competentauthorityinspec—tiveoftheirincome.6.PensionunderthisRules,willheinadditiontotheCentralPension.,-7..FreedomEishtgttwhoaregettingStatePension:fromanyotherStateGavgrnmentbutflyingminT139913},shat]notbeentitledtothePen-sionattIre'GovernmmtofeStateof'l‘ripuianndertheretides.
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2-limitlesstheirMeridian;Wand-m-emphyoddoughtonmdunderthmRulesshouldhepennonontresydentsofthoStateofTrips“inordortoheeligibleforgrantofStatePcanonundortheseRules.,9.ThePenstonshahbepayabletilldeethii‘thegnteeisofreedoflfighter.Ifthegranteeisthewidowofafreedomfishthepensionmbepoyoblotillhordoothorre—mnfiageandinaouootdaughtenuntiltheyaremarriedorotherwisebecomeindependent.10.ApensionsanctionedundertheseRulesshallbecancelledwithrottomctiveoflcctititisfoundthatsanctionwasgivenonmistakengroundsoranfaheclaunsmadebytheopphcant.Therecovcryofthe,wronglydrawnamountofpensioninregardtopersonswhoweresong.-tionedonmistakengroundswillbewaivedbytheStateGovernment.However,therecoveryofwronglydrawnamountwillhemadefrompen-mmmmwnodules:meansorbyimpomnationoronproductionof[alsodocuments.11.(a)ThepensionsanctionedundertheRuleshallbepayablealsowhenthepensionerleavestheStateaftersanctionofpensiontores:'deinanotherStateintheCountryeithertemporarilyorperma—nrntly.Insuchcases,thepensionershallintimatethesanctiouingauthoritysufficientlyinadvancehisintentiontoleavetheStateand_gixethecorrectaddressofresidenceoutsidetheState.butwithin11*-country.Insuchcasesthepensionershallsu‘miittothesanc-tinningauthorityandtheAccountantGeneral.Tripuraalifecerti-fitteonceinayear.1b)ThePensionisliabletobesuspendedifthepensionerleavesindiafarshortorlongperiodsInsuchcases,thepensionsuspendedmayberevivedonhisreturntohisnativeplaceandarrearspaidforentireperiod.ThepensionershallintimatehisintentiontoleaveIrdiasufficientlyearlytothePoliticalDapamtent,GOVernmentofTripuraspecifyingthedateonwhichhedesirestoleaveIndia.Simi-lady,heshallalsointimatehisintentiontoreturntohisnativeplacesuflicientlyearlyspecifyingthedateofreturn.12.PROCEDURE-410WTOAPPLY.ThepersonswhoareentitledtoStatepensionundertheseRulesrhouldapplyintheprescribedformaffixingpassportsizephotoFcrmdulyfilledandsupportedbydocumentsshouldbesenttotheSecretarytotheGovernmentofTripura,PoliticalDepartment,CivilSecretariat,Agartala.FormmaybehadfromPoliticalDepartment,OfficeoftheAllDistrictMagistrates/Sub—DivisionalOfficersfreeofcost.Theapplicantsshouldfurnishdocumentsindicatedbelowwiththeapplications:—(8)PhotocopyofP.P.0.drawingFreedomFightersPensiontramtheCentralRevenuesdulyattestedbyaMagistratolGazettedOflicerottheGovernmentofTripura.
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.-;byCopyoftheordersanctioninglreedo'mfightersPensionbytheMinistryofHomeAffairs;GovernmentofIndiadulyattestedbyi'Magistrate/GazettedOfficeroftheGovernmentof'l‘ripur‘a., '(c)AffidavitregardingpermanentraidentofTripuraaccom-EniegnbyresidentcertificatefromtheconcernedDistrictMagistratefifhfififibmvimm’cer- ‘(d)RensiondrawalcertificatetramtheTreasuryoi-Bankautho-ritywherefrompensionispbeingdrawn,_, ‘as.ISSUEorSANC'r-IONLEM-m7AfterapplicationsarescrutiniSedam40ndmerrier,aanctimwillbeissuedandconveyedtotheAccountantGeneralhip‘uraVrithaCopytoeachgrantee.--, ‘-», .14.MODEOF‘PAYMENT.’'“' ,7‘'“ '1...".OnreceiptofsanctionorderLth'e’AccountantGeneral,TripurawillissueP.P.O.authorisingtheconcernedTreasuryOflioertomakepaymentofthepensiontothegranteethroughTreasuryorautho-risedBankasmayheoptedbythegranteeinwritingonproductionofidentificationdocumentswhichwillconsistof:—.1)Jointphotograph(4copiesdulyattestedbyaMagistrate], GazettedOfficer). ‘Ly;2)Identification_marks._4‘ ‘3)SpecimensignatureorleftthumbimpressiondulyattestedbyaMagistrate/Gazetted;0flcer._ _Hj . ‘4)DateofBirth ‘5)Nomination.,Onfurnishingthesedocuments.theTreasurywillcunmencepay-mentofpension15.ThispensionRulespermitdrawalofpensionthroughTreasuryorthroughauthorisedBank.16.Excep‘.incaseofun-marrieddaughters.thepensionisfor:thelifetimeoftherecipient.Intheweofun—marrieddaughters,pension/ceasesimmediatelyaftertheyaremarriedorbecomeother-wiseindependent.Inthecaseofdeathofapensioner.his/herspousethoughotherwiseeligibleforpensionwillautomaticallysucceededtosuchpension.TheyshallhavetoapplywithproofofdeathofthepensionertothepensionDisbursingOfficerforissuingthepensiontothespouseofthedeceased.However,theurn-marriedandun—employeddependentdaughterofthefreedomfighterwillhavetoapplyafreshtothecompetentAuthorityfor'sanctioningpensionalongwiththefollowingdocuments.i)CertificatefromtheSub-DivisionalOfficeroftheRevenue”Sub-DivisionoftheDistrictinwhichsheisresidentofherrelationshiptothedeceasedfreedomfighter,herageandun—’—~-_~marriedstatus-independent,andthatshehasnoindependen-'~-—-income“andwastotallydependentuponthedeceasedfreedo-fighte'r.‘ . , _
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