ASSAM
SERVICES (COMMUTATION OF PENSION) (AMENDMENT) RULES, 2023
PREAMBLE
In exercise of the powers
conferred by the proviso to Article 309 of the Constitution of India, the
Governor of Assam is hereby pleased to make the following rules further to
amend the Assam Services (Commutation of Pension) Rules, 1965, hereinafter
referred to as the principal Rules namely:
Rule - 1. Short title and commencement.
(1)
These rules may be called the Assam Services (Commutation of
Pension) (Amendment) Rules, 2023.
(2)
They shall come into force on the date of their publication in the
Official Gazette.
Rule - 2. Amendment of rule 13.
In the principal Rules, in rule
13, in clause (ii), in sub-clause (a), for the Note the following shall be
substituted, namely:
"Note: The authorized
Medical Boards in Assam for medical examination of the retirees applying for
commutation of pension shall meet on the first and third Monday of each
month at 10 A.M. in the place as decided by the Board. The applicant shall be
required to appear before the Board at his own expense. The constitution of the
Board is subject to alteration in the manner deemed fit by the Government.
"
Rule - 3. Amendment of rule 15.
In the principal Rules, in rule
15, alter the existing provision, the following Note shall be inserted,
namely:-
"Note:- In the process for
sanction of Commutation of Pension of the pensioner who applied after one year
of his retirement or proceeded on Voluntary Retirement Scheme (VRS) or Invalid
Pension :-
(i)
The Head of Office or the Head of Department shall refer the
applicant directly to any of the Medical Boards as desired by the applicant for
medical examination within 7 (seven) days from the date of receipt of the
application ;
(ii)
The Medical Report shall be furnished within 15 (fifteen) days
from the date of the receipt of the application by the Medical Board to the
Head of Office or to the Head of the Department :
(iii)
The Head of Office shall submit the Medical Report with the
verified application along with related documents to the Accountant General,
Assam or the Director of Pension, Assam as the case may be within 7 (seven]
days from the date of receipt of medical report:
(iv)
On receipt of the application, the Accountant General, Assam or
the Director of Pension, Assam shall verify and issue an Admissibility Report
and forward the same to the Administrative Reforms, Training, Pension and
Public Grievances [ARTPPG) Department with Medical Report within 15 (fifteen)
days from the date of receipt of the verified application for sanction of
Commutation of Pension ;
(v)
On receipt of the Admissibility Report and Medical Report,
Administrative Reforms, Training, Pension and Public Grievances (ARTPPG)
Department shall issue sanction addressing the Accountant General, Assam or the
Director of Pension, Assam subject to available budget provision within 20
(twenty) days from the date of receipt of the Admissibility Report and Medical
Report ; and
(vi)
On receipt of the sanction order, the Accountant General, Assam or
the Director of Pension, Assam shall issue drawal authority for payment of
appropriate commuted value to the concerned Treasury Office within 7 (seven)
days from the date of receipt of the sanction order.
The pensioners shall be allowed
restoration of the commuted portion of pension after 14 (fourteen) years from
the date of commutation as per OM No. FMP 75/81/137 dated. 26th August. 1989.
Further, if the pensioner applies for commutation of pension before 74
(seventy-four) years, sanction shall be allowed for commutation only upto the
completion of the age of 74 (seventy-four) years of the applicant",
Rule - 4. Amendment of Form B Part II.
In the principal Rules, in Form
B, for Part II, the following shall be substituted, namely:-
"FORM-B
PART-II
(1)
The commutation for lump sum payment of the commutation of
Rs..............Shri/Smti......................P.P.O.
No......................... is calculated on the basis of the report of
Accounts Officer contained in Part I of Form B. The sum payable will be the sum
appropriate to the applicant's age of the application on his birth day next
after the date on which commutation become absolute or if the medical authority
directs that years shall be added to that age to the consequent assumed age.
(2)
Shri/Smti.............................. is directed to appear for
medical examination before the State Standing Medical Board (Name of Medical
Board) to be held in the office of the (Name of Medical Board) on ............
at 10,00 AM and to bring with him/her the enclosed Form-C with the particulars
required in Part-I completed except, the signature,
If the applicant finds
himself/herself unable to appear before the Medical Board on the appointed date
he/she should inform it atleast 7 days before the dale of meeting.
Head of Office/Head of Department
(Name of Department)
Memo File No.
Date;
Copy to:
•
Shri/Smti............Add............P.O............
• P.S...........Distt............Pin...................
The Chairman, State Standing
Medical Board [Name of Medical Board) for favour of arranging the Medical
Examination of the pensioner and report in prescribed Form Part II, Part III
and Part IV of Form C as enclosed. The applicant should produce Part I of Form
C forwarded to him/her and sign the declaration therein in the presence of
examining Medical Board which may be attested. Signature or left hand thumb
impression of the applicant may be obtained in Part IV of Form C and attested.
One copy of the photograph of the applicant is also enclosed for favour of
attestation at the time of Medical Examination. All the documents duly
completed (Part I, II and IV of Form C and the copy of the photograph attested)
may be returned to the Government early as possible after the Medical
Examination is over.