LexThe Uttarakhand Retirement Benefits Act, 2018
Uttarakhand · state statute
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2
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jkT;k/khu lsokvksa ds v/khu EkkSfyd :i ls fu; qDr
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esa ykxw gksxk rFkk dkfeZd dh e`R;q dh n”kk esa ,sls
dkfeZd ds vkfJrksa ij ykxw gksxk(
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“kkflr gksaxs(
ijUrq ;g vkSj fd ,sls dkfeZd dh lsok tks&
¼d½ iw.kZdkfyd fu;kstu dh u gks;
¼[k½ lafonk] dk;Z&izHkkfjr] va”kdkfyd] nSfud osru]
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¼x½ vf/ko’kZrk vk;q iw.kZ d jus ds Ik”pkr
lsokfoLrkj@iqufuZ;ksftr@l=kUr ykHk ds :Ik esa dh
xbZ lsok;
¼?k½ ,d lsok ls nwljh lsok ds e/; lsok O;o/kkuA
¼M+½ ,d in ls nwljs in ij gq;s LFkkukUrj.k ds
QyLo:Ik dk;ZHkkj xzg.k dky@ck/; izrh{kk dky ds
vfrfjDr xSj vuqeU; vuqifLFkfr dh vof/k;
¼p½ fcuk LohÑr miHkksx fd;s x;s vodk”k vof/k;
3
¼N½ lsok esa fdlh Hkh izdkj dh ,slh vuqifLFkfr
ftldh LohÑfr gsrq vodk'k “ks’k u gks;
mijksDr [k.M ¼d½ ls ¼N½ rd mfYyf[kr
lsokvksa ds fy;s isa'ku vuqeU; ugha gksxhA
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fdlh vU; ckr ds gksrs gq, Hkh izHkkoh gksxkA
ifjHkk’kk,a 3- Tkc rd fd fo’k; ;k lanHkZ esa dksbZ ckr izfrdwy u
gks] bl vf/kfu;e esa%&
¼d½*lafo/kku* ls *Hkkjr dk lafo/kku* vfHkizsr gS(
¼[k½*ljdkj* ls mÙkjk[k.M jkT; dh ljdkj
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¼x½*jkT;iky* ls mÙkjk[k.M ds jkT;iky vfHkizsr gS(
¼?k½*isa”ku LohdrkZ vf/kdkjh* ls le;≤ ij
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¼M-½*isa”ku* esa minku lfEefyr gS] flok; mLk fLFkfr
esa tc ek= lsok mi nku ns; gks] og isa”ku dk
Hkkx ugha gksxkA
¼p-½*ifjyfC/k* ls ,slk osru vfHkizsr gS] tks foÙkh;
gLr iqfLrdk [k.M& nks] Hkkx&nks ls pkj esa
ifjHkkf’kr gSA
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ij ,slh fu;qfDr gS tks lafonk] dk;Z&izHkkfjr]
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4
ij ekSfyd :Ik ls fu;qfDr ds Ik”pkr dh xbZ
gks(
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gksxh&
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ewy osru vFkok lsokfuo`fÙk frfFk ls iwoZ ds 10 ekg
dh vkSlr osru] tks Hkh dkfeZd gsrq ykHkdkjh gks] ds
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de ugha gksxh vkSj u gh vf/kd gksxhA
5
isa”ku vuqeU;rk gsrq
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o’kZ ls de gks rks] isa”ku dh jkf”k vkuqikfrd
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gksxhA
Hkkx&rhu
lsokfuo`fÙk@e`R;q minku
lsokfuo`fÙk
minku@e`R;q
minku
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¼2½
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vk/ks ds cjkcj gksxh ftldh vf/kdre lhek vfUre
vkgfjr ekfld ifjyfC/k;ksa ds rSarhl xqus ds cjkcj
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tks Hkh de gksa] ls vf/kd ugha gksxhA
ekSfyd :Ik ls fu;qDr fdl h ljdkjh lsod dh
e`R;q gksus ij e`R;q miknku dh jkf”k fuEuor gksxh&
vgZdkjh lsok dh
vof/k
e`R;q minku dh jkf”k
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xquk
01 o’kZ ls vf/kd
fdUrq 05 o’kZ ls de
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6
05 o’kZ ;k vf/kd
fdUrq 11 o’kZ ls de
ekfld ifjyfC/k;ksa dk 12
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vfUre vkgfjr ifjyfC/k;ksa
ds rSarhl xqus ds cjkcj
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fu;r vf/kdre lhek rd]
tks de gksa] ls vf/kd ugha
gksxhA
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ikfjokfjd isa”ku
ikfjokfjd isa”ku
8- ¼1½
¼2½
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osru ds 30 izfr”kr dh nj lk/kkj.kr;k dh tk;sxh;
ijUrq ;g fd ikfjokfjd isa”ku dh U;wure ,oa
vf/kdre /kujkf”k jkT; ljdkj }kjk fu;r dh xbZ
/kujkf”k ls vf/kd u gksA
ljdkjh lsod@isa”kuj dh e`R;q dh n”kk esa
ifjokj dks e`R;q dh frfFk ls 10 o’kZ dh vof/k rd
vFkok fnoaxr ljdkjh lsod@isa”kuj dh vk;q 67 o’kZ
gksus] tks Hkh igys gks] rd c<+h gqbZ njksa ij
ikfjokfjd isa”ku vuqeU; gksxhA
ikfjokfjd isa”ku dh
vuqeU;rk gsrq ik=rk
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fuEu lnL; ik= gksxsa%&
¼1½ iRuh@ifrA
¼2½ e`R;q ds fnu 25 o’kZ dh vk;q ls de ds iq= dks
7
bl izfrcU/k ds lkFk fd og thfodksiktZu djus
yxs rks thfodksiktZu dh frfFk vFkok 25 o’kZ
dh vk;q rd] tks Hkh igys gksA
¼3½ e`R;q ds fnu 25 o’kZ dh vk;q ls de dh
vfookfgr iq=h dks bl izfrcU/k ds lkFk fd
;fn og thfodksiktZu djus yxs ;k mldk
fookg gks tk;s vFkok 25 o’kZ dh vk;q iw.kZ djus
rd] tks Hkh igys gksA mi/kkjk ¼2½ ,oa ¼3½ esa
mfYyf[kr lUrkuksa esa lkSrsyh rFkk lsokfuo`fÙk ds
iwoZ fof/kor xksn yh xbZ lUrkusa Hkh lfEefyr
gSaA
¼4½ fnO;kax rFkk ekufld :Ik ls fof{kIr lUrkuksa
ij vk;q dk cU/ku ugha gksxk] tks bl
vf/kfu;e ds micU/kksa ds v/;/khu ikfjokfjd
isa”ku ikus ds ik= gksaxsA fo/kok ,oa rykd”kqnk
iq=h dks Hkh ifjokj esa lfEefyr ekuk tk;sxkA
;fn e`r ljdkjh lsod ds ifjokj esa mldh
iRuh@ifr rFkk mi;qZDr of.kZr Js.kh dh ik=
lUrku ugha gS] rks mlds ekrk@firk tks ml
ij iw.kZ :Ik ls vkfJr Fks] dks mlds ifjokj esa
lfEefyr le>k tk;sxkA
¼5½ jktdh; deZpkfj;ska@ias”ku Hkksfx;ksa dh vfookfgr
iqf=;ksa dks 25 o’kZ dh vk;q izkIr dj ysus ds
ckn H kh ikfjokfjd isa”ku ds fy, ik= cuk;s
tkus gsrq fuEufyf[kr “krsZa gksaxh&
¼d½ vfookfgr iqf=;ksa dks ikfjokfjd isa”ku dh
Lohd`fr mudh tUe frfFk ds Øekuqlkj nh
tk;sxh vkSj muesa ls NksVh iq=h rc rd
ikfjokfjd isa”ku ds fy, ik= ugha gksxh tc
rd fd mlls vxyh cM+ h iq=h ikfjokfjd
Iksa”ku ds fy, vik= ugha BgjkbZ tkrh A
8
¼[k½ 25 o’kZ ls vf/kd vk;q dh vfookfgr iqf=;kW
dsoy rHkh ikfjokfjd isa”ku dh ik= gksaxh] tc
fd 25 o’kZ ls de vk;q ds vU; ik= cPps]
ikfjokfjd isa”ku xzg.k djus ds fy;s ik= ugha
jgsa gksa vkSj ;g fd i fjokj esa ikfjokfjd isa”ku
xzg.k djus ds fy, dksbZ fu”kDr larku ugha
gSA
isa”ku ds ,d Hkkx
dk jkf”kdj.k
10- ¼d½ dqy vkxf.kr isa”ku dk vf/kdre 40 izfr”kr
dh /kujkf”k dk jkf”kdj.k jkT; ljdkj }kjk
fu;r lw= ds vuqlkj vuqeU; gksxkA isa”kuj
dks ;g lqfo/kk m ldh lgefr ds vk/kkj ij
ns; gksxhA
¼[k½ jkf”kÑr Hkkx dk iquLFkkZiu ih0ih0vks0 fuxZr
gksus ds rhu ekg ckn vFkok Hkqxrku dh frfFk]
tks Hkh igys gks] ls 15 o’kZ dh vof/k iw.kZ gksus
dh frfFk ds Bhd vxyh frfFk ls gksxkA
isa”ku esa o`f) 11- 80 o’kZ ;k mlls vf/kd vk;q ds jktdh; Iksa”kulZ
@ikfjokfjd isa”kulZ dks vuqeU; issa”ku ij
fuEukuqlkj vfrfjDr isa”ku vuqeU; gksxh%&
isa'kulZ@ikfjokfjd
isa”kulZ dh vk;q
Iksa”ku esa o`f)
80 o’kZ ls vf/kd fdUrq
85 o’kZ ls vuf/kd
ewy isa”ku@ikfjokfjd
isa”ku dk 20 izfr”kr
85 o’kZ ls vf/kd fdUrq
90 o’kZ ls vuf/kd
ewy isa”ku@ikfjokfjd
isa”ku dk 30 izfr”kr
90 o’kZ ls vf/kd fdUrq
95 o’kZ ls vuf/kd
ewy isa”ku@ikfjokfjd
isa”ku dk 40 izfr”kr
95 o’kZ ls vf/kd fdUrq
100 o’kZ ls vuf/kd
ewy isa”ku@ikfjokfjd
isa”ku dk 50 izfr”kr
9
100 o’kZ ;k mlls
vf/kd
ewy isa'ku@ikfjokfjd isa'ku
dk “kr&izfr'kr
Hkkx&ikap
izdh.kZ
izdh.kZ
12 ¼1½
¼2½
lsok fuo`Ùk gksus okys ,sls jkT; deZpkfj;ksa dks
ftuds fo:) lsokfuo`fÙk ds le; foHkkxh;] U;kf;d
dk;Zokgh vFkok iz'kklukf/kdj.k esa tkap py jgh gks
vFkok fd;k tkuk visf{kr gks esa vufUre isa'ku ,oa
miknku ,sls vuqeU; gksxh tSls fofgr dh tk;A
lsok ls inP;qr O;fDr dks isa”ku] ikfjokfjd isa”ku
vuqeU; ugha gksxhA
fu;e cukus dh
“kfDr
13 ¼1½
¼2½
bl vf/kfu;e ds fØ;kUo;u ds fy;s jkT ; ljdkj
fu;e cuk ldsxhA
bl vf/kfu;e ds v/khu cuk;s x;s fu;e fo/kku
e.My ds le{k j[ks tk;saxsA
------------xxx------------
10
The Uttarakhand Retirement Benefits Act, 2018
[Uttarakhand Act No. 17 of 2018]
An
Act
for providing retirement benefits after the term of substantively appointed personnel
under the State Government services.
Enacted by the Utt arakhand Legislative Assembly in the 69th Year of the Republic of
India;
Part-I
Short title ,
commencement
and application of
the Act
1. (1) This Act may be called the Uttarakh and Retirement Benefits
Act, 2018.
(2) This Act shall be applicable on the personnel substantivel y
appointed before the date of 1 st October, 2005 under the
services of State Government in the case of completion of
superannuation age, voluntary retirement and compulsory
retirement and in the c ase of death of any personnel, shall be
applicable on the dependents of such personnel;
Provided that the personnel appointed substantively
from the date of 1st October, 2005 shall be governed by new
contributory pension plan;
Provided further that such service of personnel which
is-
(a) Not full time employment;
(b) Service done on contract, work charged , part time, daily
wages, adhoc and fixed salary;
(c) Service done as extension of service / re-appointment/ end
of session benefit after completing superannuation age.
(d) Service break between a service to another service;
(e) Duration of non permissible absence except the period of
assuming charge/ bound waiting period in consequence of
the transfer from a post to another post;
(f) Period of consuming leave without sanctioning;
(g) Any kind of absence in service , where the leave is not
11
remain to sanction;
Pension shall not permissible for mentioned services
in the clause (a) to (g).
Overriding effect 2. Notwithstanding anything contained in any others law made before
its commencement, this Act shall prevail.
Definitions 3. Unless anything is repugnant to the subject and context, in this Act-:
(a) ‘Constitution’ means the Constitution of India.
(b) ‘Government’ means the State Government of Uttarakhand;
(c) ‘Governor’ means the Governor of Uttarakhand.
(d) ‘Pension Sanction Officer’ means officer as authorised in this
form by the Government from time to time;
(e) Pension includes gratuity, except in such condition s when only
service gratuity is payable, it is not part of pension.
(f) ‘Emolument’ means such salary which is defined un der
financial hand book volume-II part II to IV;
(g) ‘Substantive appointment’ means such appointment on any post
in cadre of service which are not appointed on contract, work
charged, par t time, daily wages, Adhoc and fixed salary and
whose selection h as been done according to service related
service rules;
(h) ‘Permanent and Temporary service’ means such service which
has been done after substantive appointment on permanent and
temporary post in Government department.
(i) ‘Government Servant’ means such Gover nment servant
(whether he is in any category) who is substantively appointed
on pension eligibility post under the Government;
(j) ‘Qualifying service’ means such service which has been done
as substantive/ regular term of service under the State service;
(k) ‘Retirement’ means to relinquish office from Government
service on superannuation, voluntary retirement and
compulsory retirement;
(l) ‘Prescribe’ means prescribed in rules.
12
Part II
Pension
Eligibility for
pension
4 The service for pension shall be qualifying under following
conditions-
(a) The service has been done substantive ly and regularly under the
State Government;
(b) The service shall be deemed as qualifying service for retirement
benefits when the concerned personnel is substantively appointed
on any post created in permanent/ temporary form in any
establishment.
Amount of
Pension
5 Amount of pension shall be equivalent to the 50% of drawn basic
pay on last day of the service or average salary of 10 months before
the retirement date, whichever is beneficiary for the pensioner;
Provided that the said amount shall not be less than the
amount of minimum pension prescribed and shall not be more than
the amount of maximum pension prescribed by the State
Government in any case.
Determination of
terms of service
for permission of
pension
6 (a) Pension shall not permissible if services are for less than ten
years (six month and more than six month shall be considered
one year and the period of less than six month s shall not be
calculated).
(b) Whole pension shall be permissible on service of twenty years.
(c) If qualifying service is of more than ten yea r but less than
twenty years, the n amount of pension shall decrease in
proportion;
Provided that the said amount shall not be less than the
amount of minimum pension prescribed by the State
Government, in any case.
Part 3
Retirement/ death gratuity
Retirement
gratuity/ death
gratuity
7 (1) The amount of retirement gratuity shall be equal to half of the
monthly emoluments for every complete half ye ar period of
qualifying service, whose maximum limit shall not be more than
33 times of last drawn monthly emoluments or the maximum
limit prescribed by the State Government, whichever is less.
(2) The amount of death gratuity on the death of any substantively
13
appointed Government servant shall be followed-
Period of qualifying service Amount of death gratuity
less than one year double of monthly emoluments
more than one year but less than
five years
six times of monthly
emoluments
five years or more than but less
than eleven years
twelve times of monthly
emoluments
eleven years or more than but
less than twenty years
twenty times of monthly
emoluments
twenty years or more than The qualifying service shall be
equal to half of the emolument
for complete half years period
whose maximum limit shall not
be more than 33 times of last
drawn monthly emoluments or
the maximum limit prescribed
by the State Government ,
whichever is less.
Part IV
Family Pension
Family Pension 8. (1) Generally the family pens ion shall be calculated at the rate of
thirty percent of last drawn monthly salary;
Provided that the maximum and minimum amount of
family pension shall not more than the amount fixed by the State
Government.
(3) In case of death of Governm ent servant / pensioner , family
pension is permissible to family at increase d rates for the period
of ten years from the date of death or attaining the age of 67
years of deceased Government Servant /Pensioner, whichever is
earlier.
Eligibility for
permissiveness of
family pension
9. Following member of family shall be eligible for permissiveness
for family pension-
(1) wife/ husband;
(2) Son less tha n the age of 25 years on da te of death with the
restriction that if he start earning livelihood then till the date of
earning livelihood or the age of 25 years, whichever is earlier.
14
(3) Unmarried daughter, less than age of 25 years on the date of
death with the restriction that if she start earning livelihood or she
get married or till the completion of age of 25 ye ars, whichever is
earlier. Children mentioned in sub -section (2) and (3) includes step
and legally adopted before retirement.
(4) There shall be no obligation of age on disable or mentally
challenged child ren who are eligible for family pension under
provision of this Act. Widow or divorcee daughter shall also be
considered to included in family.
If spouse and children, mentioned eligible in above said
categories, of the deceased Government servant are not in the
family, then his mother/ father shall be considered to included in
his family.
(5) There shall be the following condition to make the unmarried
daughter of Government employees /pensioners eligible also after
attaining the age of twenty five years-
(a) Family pension to unmarried daughter shall be san ctioned
according to their date of birth and the younger daughter shall
not be eligible for family pension till the elder daug hter next to
her is declared ineligible;
(b) unmarried daughters of more than twenty five years shall be
eligible for family pension only when other eligible children
under age of twenty years are not eligible for pension and there
is no disable child in family to receive family pension.
Commutation of a
part of pension
10. (a) Commutation of maximum forty percent amount of total
calculated pension shall be permissible according to the formula
prescribed by the State Government. This facility is provided for
the pensioner on the basis of his consent.
(b) Restitution of commutated part shall be held from just next day
of the date of c ompletion of fifteen years duration from the date
after three months from issuing PPO or date of payment ,
whichever is earlier.
Increments in
pension
11. Additional pension shall permissible on the permissible pension to
the Government pensioner/ family pensioner of more than age of
80 years as follows-
Age of pensioner/ family
pensioner
increment in pension
15
more than 80 year but not
exceeding 85 years
20% of basic pension / family
pension
more than 85 year but not
exceeding 90 years
30% of basic pensi on / family
pension
more than 90 year but not
exceeding 95 years
40% of basic pension / family
pension
more than 95 year but not
exceeding 100 years
50% of basic pension / family
pension
100 years or more 100% of basic pension / family
pension
Part V
Miscellaneous
Miscellaneous 12 (1) Interim pension and gratuity for such retired State employees,
against whom inquiry is pending in departmental, judicial
proceeding or in Administrative Tribunal or is required to
enquire shall be permissible as may be prescribed.
(2) Pension, family pension shall not permissible to the person
dismissed from the service.
Power to make
rules
13 (1) The State Government may make rules to carry out the
provisions of this Act.
(2) Rules made under this Act shall be laid before the Stat e
Legislature.
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