Gujarat Civil Services (New Contributory Pension Scheme) Rules, 2024

[15th March 2024]

In exercise of the powers conferred by the proviso to Article 309 of the Constitution, the Governor of Gujarat hereby makes the following rules, namely:-

CHAPTER 1 Chapter-1

Rule 1. Short title and commencement :-

(1)     These rules may be cited as the "Gujarat Civil Services (New Contributory Pension Scheme) Rules, 2024.

(2)     They shall come into force on the date of their publication in the Official Gazette.

Rule 2. Application :-

Save as otherwise provided in these rules, these rules shall apply to the following employees, who have been appointed on regular basis on or after 1st April, 2005.

(1)     Government and Panchayat employees.

(2)     Employees of the Boards/Corporations, who are currently eligible for retirement benefits equivalent to the State Government employees.

(3)     Teaching and Non - Teaching employees of grant-in-aid institutions to whom the pension scheme under the Gujarat Civil Service (Pension) Rules, 2002 is applicable.

(4)     Employees appointed under monthly lump sum pay policy and appointed thereafter.

(5)     Teaching as well as non- Teaching employees appointed or to be appointed under the Vidya Sahayak Scheme and Shikshan Sahayak Scheme under the Education Department of the State Government, as well as those appointed under the aforesaid schemes.

(6)     Employees appointed by direct recruitment in the State Government service.

(7)     Employees of State Autonomous Bodies who are receiving retirement benefits equivalent to the State Government and who have been appointed in State Government service on or after 1st April, 2005.

Explanation (1): The Gujarat Civil Service (Pension) Rules, 2002 shall apply to the employees who were in the service of the State Government before 1st April, 2005 and were eligible for the benefit of the old pension scheme as per their original appointment/service and got appointed to the new post in the State Government through direct recruitment from their original appointment/service through the prescribed procedure and had to resign due to technical reasons to report on duty on the new post.

Explanation (2): The Gujarat Civil Service (Pension) Rules, 2002 shall apply to the employees who had left pensionable service governed under the Central Civil Service (Pension) Rules-1972 in the Central Government or autonomous bodies owned by the Central Government and joined the service of the State Government service through direct recruitment on or after 1st April, 2005 when they get regular appointment, subject to following conditions;

(I)      The employee must have been appointed in the Central Government /Autonomous Bodies before 31st December, 2003.

(II)     The employee must be eligible for pension as per the Central Civil Service (Pension) Rules, 1972 of the Central Government.

(III)   The employee must have applied through his respective department on or after 1st April, 2005 and must have joined the State Government service after being relieved from the service of the Government of India in accordance with the rules or having resigned on technical grounds.

(IV)   Approval of the Competent Authority to join the service of the Central Government or services of the autonomous bodies owned by the Central Government with the service of the State Government must have been obtained and entry of the same must have been mentioned in the Service Book.

Explanation (3): The old pension scheme shall apply to the employees who served in the State Government before 1st April, 2005 and in the Central Government or Central Government owned autonomous bodies before 31st December, 2003. In the case where the employee has joined the service of the State Government on or after 1st April, 2005 and the contribution under this New Contributory Pension Scheme has been deducted, the following procedure shall be followed;

(I)      The date on which the amount from the total amount deposited in the employees account maintained under the New Contributory Pension Scheme is transferred to the GPF (General Provident Fund) account, the balance amount in his account of New Contributory Pension Scheme shall also be deposited in proportion of the employees contribution/contribution of the Government organisation in his GPF account/Government.

(II)     In case of employees whose GPF account has been closed and there is no possibility of reopening the same, a new GPF account shall be opened and the amount in proportion of the employees contribution/the contribution of the Government organisation shall be deposited in the employees GPF account/Government.

(III)   In case employee is retired and GPF account cannot be opened then Directorate Pension and Provident Fund office shall issue payment authority for the employees contribution and returns thereon to the DDO and payment shall be processed through concerned treasury office.

(IV)   Entry in this regard shall be made in his service book.

Explanation (4): The Bombay General Provident Fund Rules, shall not apply to the employees governed by this scheme.

Rule 3. Power to Interpret :-

In case of any dispute regarding the interpretation of these rules, the matter shall be referred to the Finance Department of State Government, and the decision of the Finance Department shall be final.

Rule 4. Power to Grant Relaxation :-

If the Government in its opinion finds that implementation of any of these rules adversely affects any person or a section of persons, the Government may, by recording the reasons in writing, grant relaxations in these rules to the extent and subject to the conditions it may deems fit for dealing with the case objectively and in a just manner. However, no such order shall be issued without prior consent of the Finance Department.

Rule 5. Justifiability of the conditions of agreement :-

Legally justifiable conditions and bids of a special agreement entered into by the State Government with a person his services shall prevail over the provisions of these rules.

Rule 6. Exercise of Powers and their Delegation :-

The powers specified in column-3 of Annexure 1 enclosed with these rules shall be exercised by the authority specified in column 4 subject to the restrictions proposed in column 5:

Provided that subject to the above mentioned provisions of sub rule (1), the exercise or delegation of powers under these rules cannot be carried out without prior consent of the Finance Department.

Further provided that, the Finance Department shall by a special or general order may decide whether such consultation is required in particular case or cases.

Rule 7. Showing reasons for relaxation to the Audit Officer :-

In cases, where it is decided to give relaxation, the cases where the competent authority other than the State Government has been empowered under Annexure I sends an order granting relaxation to the Government employee under these rules, shall also be sent to the Audit Officer, along with a copy showing the reasons for such order.

Rule 8. Regarding Declaration of Date of Retirement :-

After the retirement of a Government employee from service, a declaration to that effect in the case of a Gazetted officer an office order in the case of a non-Gazetted Government employee, shall be issued within one week from the date of such retirement indicating the date of retirement and a copy of the said declaration or office order, as the case may be, shall be sent to the Director, Pension and Provident Fund.

CHAPTER 2 Definitions

Rule 9. In these rules, unless the context otherwise requires :-

(1)     "Accumulated Pension Corpus" means the monetary value of the pension investments accumulated in the Individual Pension Account of a subscriber under the National Pension System;

(2)     "Annexure" means the annexure enclosed with these rules;

(3)     "Annuity Service Provider" means a life insurance company registered and regulated by the Insurance Regulatory and Development Authority and empanelled by the Authority for providing Annuity services to the subscribers of the National Pension System;

(4)     "Annuity" means periodic payment by the Annuity Service Provider to the subscriber on purchase of annuity plan out of the Accumulated Pension Corpus;

(5)     "Appointing Authority" means the authority competent to appoint an employee in a service or on a post from which he wants to retire;

(6)     "Audit Officer" means an account officer or audit officer appointed by the Comptroller and Auditor General of India, irrespective of whatever official name given to the post, under whose audit jurisdiction (regarding the veracity of the service) a Government employee is serving or had served;

(7)     "Authority" means the Pension Fund Regulatory and Development Authority established under sub-section 1 of section 3 of the Pension Fund Regulatory and Development Authority Act, 2013 (23 of 2013) and include interim Pension Fund Regulatory and Development Authority set up by the Central Government through Resolutions;

(8)     "Cadre" means the work force sanctioned as a separate unit or the workforce under any part of service;

(9)     "Central Recordkeeping Agency" means an agency registered under section 27 of Pension Fund Regulatory and Development Authority Act, 2013 to perform the functions of recordkeeping, accounting, administration and customer service for subscribers to schemes;

(10)   "Competent Authority" means the Government with regard to exercise of any power or any authorised officer to whom powers have been delegated by or under these rules;

(11)   "Constitution" means the Constitution of India;

(12)   "Day" means the period starting from midnight and ending at the following midnight;

(13)   "Death cum Retirement Gratuity" means the amount paid under these rules in the case of superannuation/death during service; when the option of receiving disability pension/family pension has not been given and at the time of superannuation in the case where an option has been given;

(14)   "Director of Pension and Provident Fund" means the director of pension and provident fund or any other officer who has been duly authorized to perform duties and functions on his behalf;

(15)   "Drawing and Disbursing Officer" means an officer who has been conferred the powers by an administrative Department/ Head of Department/Head of Office to draw bills and make payments on behalf of the State Government;

(16)   "Family Pension" means the family pension under rules 149 to 157, rules 87 to 94 of the Gujarat Civil Service Pension) Rules 2002 and the Family Pension Scheme 1972 and amendments made therein from time to time (applicable provisions) in the case of death during continuation of service;

(17)   "Foreign service" means service in which Government employee receives his pay with the sanction of the Government from any source other than the Consolidated Fund of India or the Consolidated Fund of a State or the Consolidated Fund of a Union Territory;

(18)   "Government" means Government of Gujarat, unless the context or subject otherwise requires;

(19)   "Head of the Department" means an authority declared as the head of the department and includes those who have been declared as the head of the department by the Government;

(20)   "Head of Office" means a Gazetted Officer declared as such by the Government and includes such other authority or person whom the competent authority may, by order, specify as Head of Office;

(21)   "Leave Encashment" means the encashment of leave which is in balance at the time of retirement/death as per the Gujarat Civil Service (Leave) Rules, 2002;

(22)   "Minor" means a person who has not completed eighteen (18) years of age;

(23)   "New Contributory Pension Scheme" means the pension scheme based on predetermined contribution put into implementation vide Government Resolution no. NPN/2003/GOI/10/P dt. 18th March, 2005 and amended from time to time;

(24)   "Pay" means the basic pay in the pay scale revised under the Gujarat Civil Service (Pay Revision) Rules 1998, 2009 and 2016 and includes the withheld increments;

(25)   "Pay and Account Officer" means the officer who has been assigned the duty of looking after the pay and accounts;

(26)   "Pension" means disability pension and gratuity under rules 52 to 64 of the Gujarat Civil Service (Pension) Rules;

(27)   "Pension fund" means an intermediary which has been granted a certificate of registration under sub-section (3) of section 27 of the Pension Fund Regulatory and Development Authority Act, 2013 by the Authority as a pension fund for receiving contributions, accumulating them and making payments to the subscriber in the manner as may be specified by regulations;

(28)   "Pension/Family Pension Payment Office" means the office notified for making payment to pensioners/family pensioners and includes treasury, sub treasuries and pension payment office;

(29)   "Pension/Family Pension Payment Order" means authentication made by Director Pension and Provident Fund in the form prescribed by the Government to pay pension/family pension;

(30)   "Pension/Family Pension Sanctioning Authority" means the competent authority of the Government who has been conferred the powers to sanction pension/family pension;

(31)   "Pensionable Pay" means the average pay drawn by the Government employee during the service of last 10 months or the last pay drawn on 1st January, 2006 or thereafter, whichever is beneficial, under the provisions of rule 43 of the Gujarat Civil Service pension rules 2002;

(32)   "Pensionable Service" means the service performed on duty or otherwise which is taken into account for calculation of pension and gratuity under the Gujarat State Civil Service (Pension) Rules 2002;

(33)   "Pensioner/Family Pensioner" means the person who has given an option under these rules and whose disability pension/family pension has been authenticated in the case of disability retirement/death during continuation of service respectively;

(34)   "Permanent Pension Account Number" means a unique identification number allotted to each subscriber by the Directorate of Pension and Provident Fund; (PPAN)

(35)   "Permanent Retirement Account Number (PRAN)" means a unique identification number allotted to each subscriber by the Central Recordkeeping Agency;

(36)   "Service Book" means the service book and includes the service roll, if any;

(37)   "Subscriber" means a Government employee who subscribes to a scheme of a Pension fund;

(38)   "Subsistence Allowance" means the allowance given to a Government employee who is not drawing pay or leave pay;

(39)   "Treasury" means the treasury established at the district headquarters and includes sub treasury, divisional treasury or pay and account office;

(40)   "Trustee Bank" means a banking company as defined in the Banking Regulation Act, 1949 (10 of 1949).

CHAPTER 3 Permanent Pension Account Number (PPAN) and Permanent Retirement Account Number (PRAN)

Rule 10. Permanent Pension Account Number (PPAN) :-

(1)     With regard to the provisions of rule 2 of these rules, an employee shall, immediately on being regularly appointed, furnish the details of his name, pay scale, date of birth, person/s nominated for the fund, his relationship with the nominated person, etc. in Form-1 to the Drawing and Disbursing Officer.

(2)     It shall be the responsibility of the concerned Drawing and Disbursing Officer to obtain the information in Form-1 from the concerned employees.

(3)     The concerned Drawing and Disbursing Officer shall send the Form-1 along with information collected for all the employees appointed on a regular basis during the last month to his Head of Department/Department in two copies in Form-2 by the 7th day of the following month and he shall also maintain the information received in Form-1 from the employee in his office.

(4)     The Head of Department/Department shall collect the information in Form-3 and send it to the Directorate of Pension and Provident Fund by the 10th day of every month.

(5)     The Directorate of Pension and Provident Fund shall allot a Permanent Pension Account Number (PPAN) within 7 days from the date of receipt of the information in Form-3 and return one copy to the concerned Head of Department/Department to intimate the allotment of PPAN.

Rule 11. Procedure of Allotment of Permanent Pension Account Number (PPAN) :-

(1)     This number shall be of 16 digits.

(2)     The first four digit shall indicate Generation of PPAN Year.

(3)     The fifth and sixth digit shall display the EDP code of the Drawing and Disbursing Officer of the Administrative Department.

(4)     The seventh, eighth and ninth digit shall display the EDP code issued by the EDP cell of the Directorate of Accounts and Treasury to the Drawing and Disbursing Officer of the Head of the Department.

(5)     The tenth and eleventh digit are prescribed for the concerned district.

(6)     The twelfth digit is prescribed for the category of employee.

(7)     The fourteenth to sixteenth digit shall be the serial number for the Directorate of Statistics Department relating to the individual employee starting from 0001 for the month of January to the month of December of the English year.

(8)     In this regard, the following example may be followed:

I.e. In the year 2005, the first employee joining the service under the administrative control of Accounts and Treasury (whose account code is 49) under the administrative control of the Finance Department (whose account code is 9) will get the following Permanent Pension Account Number (PPAN).

(9)     The Head of Department/Head of Administrative Department shall maintain in Form-4the details of the Permanent Pension Account Number (PPAN) allotted to the new employees joining the service.

(10)   Head of Department/Head of Administrative Department, shall fill up the details of the account numbers allotted to the employee individually in Form-2 and send the same immediately to the concerned Drawing and Disbursing Officer.

(11)   On receipt of Permanent Pension Account Number (PPAN) from the Head of Department/Head of Administrative Department, the Drawing and Disbursing Officer shall inform the concerned employee in writing about the same and also record the same in the Payroll Register.

(12)   The Drawing and Disbursing Officer shall enter the PPAN in the Service Book. This account number shall remain the same throughout the service of the State Government employee.

Rule 12. Permanent Retirement Account Number (PRAN) :-

(1)     PRAN (Permanent Retirement Account Number) is a 12-digit number allotted by CRA (Central Recordkeeping Agency).

(2)     With regard to the provisions of rule 2 of these rules, the employee on regular appointment shall obtain the S1 Form or the form prescribed by the Authority from time to time from the internet website: http://www.npscra.nsdl.co.in. The details in this form shall be filled up and the photo shall be affixed in the prescribed space and the signed form shall be submitted to the Drawing and Disbursing Officer.

(3)     The Drawing and Disbursing Officer shall log on to the website of the Central Record Keeping Agency (National Securities Depository Limited) and use OPGM (Online PRAN Generation Module) to enter online data contained in the form received from the employee and mention the acknowledgment number so generated on the form received from the employee. This form has to be signed by the Drawing and Disbursing Officer at the designated place.

(4)     The form for obtaining Permanent Retirement Account Number (PRAN) along with the proposal for obtaining a Permanent Pension Account Number (PPAN) shall also be sent to the Directorate of Pension and Provident Fund through the Head of the Department.

(5)     The Directorate of Pension and Provident Fund shall, after receiving the form for obtaining the Permanent Retirement Account Number (PRAN), verify it and proceed to obtain the Permanent Retirement Account Number (PRAN) through NSDL PROTEAN E- GOV TECHNOLOGIES hereafter referred to as "the NSDL" within 7 days. The NSDL shall allocate the Permanent Retirement Account Number (PRAN) as per the instructions of the Authority from time to time and send it to the employee through the concerned Drawing and Disbursing Officer.

(6)     After the allotment of PPAN and PRAN number to the employee, for modification of the details, a proposal in prescribed format along with supporting document shall be submitted through HOD to Director, Pension and Provident Fund. The Director, Pension and Provident Fund Office shall verify the proposal and take further action for the amendment.

CHAPTER 4 Nomination

Rule 13. Nomination :-

On regular appointment of the employee, the procedure to be followed for nomination of family members as heirs in Form-1 and in the form to be sent to the Central Record Keeping Agency (form prescribed by the Authority from time to time) to obtain Permanent Pension Account Number (PPAN) and Permanent Retirement Account Number (PRAN) respectively for payment of dues payables to the employee from time to time

Group - 1

(1)     Spouse (2) Unmarried son (3) Married son (4) Unmarried daughter (5) Married daughter (6) Children of the son who died earlier (7) Widowed daughter (8) Widow of the son who died earlier.

Note: Son/Daughter means legitimate son/daughter and includes the adopted son/daughter of the employee if his adoption has been rendered valid under his Personal Law

Group-2

(1)     Brother below 18 years (2) Unmarried sisters (3) Widowed sisters (4) Father (5) Mother

(1)     The nomination shall be made in the prescribed form.

(2)     The nomination shall be made in favour of the family members of Group-1 only.

(3)     If there is no member of the family falling under Group-I, such employee shall nominate in favour of the members of the family mentioned in Group-II.

(4)     If there is no member falling under Group-1 or Group-2, he may nominate in favour of another person. The nomination so made in favour of a person other than the family member falling under Group-1 shall be treated as automatically cancelled as soon as the employee has a family member/members of Group-1 and the employee shall be required to make a fresh nomination in favour of any of the family member/members following Group-1.

(5)     The nomination shall be given to the Head of Department and the employee shall receive acknowledgment of the same.

(6)     An employee may at any time cancel the earlier nomination and make a Fresh nomination subject to these rules and such new nomination shall take effect from the date of its receipt by his Head of Department.

(7)     The employee may make a fresh nomination even at the time of retirement.

(8)     In the case of a minor, the details of the guardian of the minor should be mentioned in form 1. In such a case, the appointment of guardian will be automatically revoked as the minor attains adulthood.

(9)     By making such fresh nomination, the previous nomination/ nominations shall automatically be treated as cancelled.

(10)   Nominations made by the employee from time to time shall be pasted in his Service Book.

Rule 14. Payment of accrued dues when nomination does not exist :-

When a Government employee dies in service or after his retirement but before receiving the accrued dues and is not survived by member and,

(1)     has not made any nomination, or

(2)     the nominee does not exist, the person in whose favour the legal heirs certificate has been issued by the Competent Authority shall be entitled to receive the amount accrued to the Government employee.

CHAPTER 5 Implementation of New Contributory Pension Scheme in the State Autonomous Bodies

Rule 15. Scope :-

The scheme is applicable as per rule 2 of these rules to the employees who have been appointed on regular basis on or after 1st April, 2005 in the State Autonomous Bodies in the Boards/Corporations eligible for retirement benefits equivalent to the State Government employees. Permanent Pension Account Number (PPAN) of these employees shall be allotted by the concerned State Autonomous Body-Board Corporation.

Rule 16. Proposal for Letter of Consent (LoC) :-

The State Autonomous Institutions shall submit to the Finance Department a detailed proposal for Letter of Consent (LoC) through the concerned administrative department with necessary supporting evidence, along with the following checklist:

(1)     Letter of Consent (LoC) form prescribed by the Authority with necessary signature and stamp of the Competent Authority.

(2)     Supporting evidence as to when the concerned body came into existence as an autonomous body of the State.

(3)     Details whether the institution is a grant-in-aid organisation along with proof.

(4)     Whether the institution had any pension scheme prior to 1st April, 2005 If yes,

(a)      By whom was the process of payment of pension carried out?

(b)      How is the process of deduction of G.P.F. or Pension Contribution prescribed?

(c)      What is the current financial burden under the previous pension scheme?

(5)     How are employees recruited? Give specific details (with copy of Recruitment Rules and Examination Rules)

(6)     Details of the total number of employees recruited through the regular recruitment process and the number of employees to be accommodated under the scheme.

(7)     Details of income of the State Autonomous Bodies.

(8)     Details as to whether the salaries of the employees are paid from the State Autonomous Bodies own funds or from the grant given by the Government.

(9)     How much money shall be required to matching contribution for the adoption of this scheme?

(10)   What is the provision made by the State Autonomous Bodies for the cost of matching contribution? Also, a letter of undertaking that the State Autonomous Body shall make a matching contribution.

(11)   MCF (Master Creation Form), N2 and N3 forms or such forms as may be prescribed by the Authority from time to time with necessary details.

Rule 17. Implementation :-

After necessary verification of the proposal by the Finance Department, Letter of Consent (LoC) shall be sent to the Authority (PFRDA) and Central Record Keeping Agency (NSDL) under intimation of the concerned Department/Autonomous Body. Thereafter, the concerned Autonomous Body in consultation with the Authority and the Central Record Keeping Agency (NSDL) shall immediately take appropriate action for the implementation of this scheme in their organization.

Rule 18. Payment of Charges :-

All financial expenses such as charges fixed by the Central Recordkeeping Agency (NSDL), salary of employees, matching contribution etc. shall be borne by the concerned Autonomous Bodies.

CHAPTER 6 Heads of Accounts

Rule 19. Head of Account for Employee/Government-Organization :-

(1)     Head of Employees Subscription:

(2)     Head of Account for Government/Organizations Contribution:

Rule 20. Head of Account for Matching Contribution :-

Rule 21. Head of Account for Death cum Gratuity :-

Rule 22. Head of Account for Administrative Expense to be Paid to Central Record Keeping Agency (NSDL NOW CALLED PROTEAN E- GOV TECHNOLOGIES ) :-

Rule 23. Head of Account for Interest :-

Rule 24. Head of Account for the Benefits of Family Pension under NPS :-

Rule 25. Head of Account for Benefits of Disability Pension under NPS :-

Rule 26. Head of Account for Gratuity under NPS :-

Rule 27. Head of Account for Amount Refundable in respect of Employees Contribution to Family Pension and Disability Pension under NPS :-

CHAPTER 7 Deduction, Transfer and Accounting Procedure of Contribution under Centralized Model

Rule 28. Defined Contribution Pension Scheme for Employee/Government-institutional :-

(1)     The scheme shall be based on employee/Government-Organisations Pre-Defined Contribution. It shall have two types. In Tier-1, it is mandatory for the employee to contribute and the same amount of contribution from the government/organization has to be deposited in the employees account. Tier-2 is currently not implemented.

(2)     Choice of Pension Fund and Investment Pattern in Tier-1 of NPS as under:

(A)     Choice of Pension Fund: Government employee shall be allowed to choice any one pension fund including private sector pension fund. They can change their option once in the year, however the current provision of the combination of public sector pension fund will be available as default option for existing as well as new government employee.

(B)     Choice of Investment Pattern: The following options for investment choices shall be offered to government employee.

(i)       Default scheme: In existing scheme the amount of fund allocated to three public sector undertaking fund managers shall continue as default scheme for both existing and new employees.

(ii)      Scheme G: Employees who preferred returns with comparatively less amount of risk shall be given an option to invest 100% of the funds in Government Securities.

(iii)     Auto Choice Life Cycles Funds: Employees preferring better returns with comparatively higher risk, shall be given following options of life cycle based scheme.

(a)      Conservative life cycle fund with maximum exposure to equity capped at 25%-LC-25 scheme.

(b)      Moderate life cycle fund with maximum exposure to equity capped at 50%-LC-50 scheme.

The government employee may exercise one of the above choices of investment pattern twice in the financial year.

Rule 29. Regulation of Fund :-

The regulation of the fund under this scheme shall be as decided by the State Government based on the guidelines of the Pension Fund Regulatory and Development Authority (PFRDA) functioning under the central government.

Rule 30. Central Record Keeping Agency :-

As per the agreement by the State Government with the Central Government appointed National Pension System Trust and NSDL has been decided as the Central Record Keeping Agency (CRA).

Rule 31. Directorate of Pension and Provident Fund appointed as the Nodal Office :-

The Directorate of Pension and Provident Fund has been appointed as the Nodal Office to perform the tasks such as allotment of Permanent Pension Account Number (PPAN), maintenance of permanent record of details of employee/Governmentinstitutional contributions, authorization of Death-cum-Retirement gratuity, disability/family pension, obtaining Permanent Retirement Account Number (PRAN) from the NSDL depositing/withdrawing employee/Governmentinstitutional contributions under the Central Scheme etc.

Rule 32. Employee/Government-institutional Contribution :-

(1)     On joining of regular service, employee shall be obtain Permanent Pension Account Number (PPAN) and Permanent Retirement Account Number (PRAN) as per rule 10 to 12 of these rules before starting deduction.

(2)     The deduction of the contribution shall be made from the pay of the employee from the month following the month in which he joins regular service. E.g. In the case of an employee appointed on regular basis in any of the dates of April, 2005, deduction of contribution shall be made from the salary of May, 2005 payable on 1st June, 2005.

(3)     It shall be mandatory for the employee to contribute at least 10% of the total of his basic pay + dearness allowance. An employee who wants to increase his contribution from 1st November, 2022 can give one time option of deducting either 12% or 14% to his Drawing and Disbursing Officer in the financial year. Option once granted in a financial year cannot be changed under any circumstances. Deduction of 12% or 14% shall be made on or after 01st November, 2022 as per the given option. The option given has to be entered in the Service Book. The Government/concerned organization shall also deposit equal amount contributed by the Employee in his NPS account. From 1st March, 2024 the employee shall make a mandatory contribution of 10% against which the government shall deposit a contribution of 14%. Only basic pay + dearness allowance shall be consider for taken into calculation of NPS contribution. Any other allowances or special pay shall be not taken into consideration for calculation of deduction amount. If the contribution deducted is in fraction of a rupee, it shall be converted to the next whole rupee. In cases where the deduction has already been made before the provisions of these rules came in to force, it shall not be revisited and in the case where deduction of the contribution of the previous period is to be made, these provisions shall apply. With the approval of the Government, the autonomous organizations adopting the New Contributory Pension Scheme shall consider their financial viability and take a decision to increase the institutional contribution after obtaining the prior approval of the Finance Department.

(4)     Deduction of contribution shall be made with the consent of the employee during the period of suspension. In case the period of suspension being treated as period on duty or as leave, the deduction of contribution shall be made from the amount of difference payable.

(5)     If the salary/leave pay has not been paid during the leave of the employee, no deduction of contribution shall be made.

(6)     If deduction of contribution is not made from the actual due month-year, deductions for previous period shall be made in lump-sum/instalments with the consent of the employee in addition to regular deductions from the salary of the current month or the deductible amount shall be deposited through chalan.

(7)     Cessation of deduction of contribution by the Drawing and Disbursing Officer: Deduction of contribution for the last 3 (three) months prior to the date of superannuation of the employee shall be discontinued. In the case of academic employees retiring at the end of the term, the deduction of (three) months contribution prior to original date of superannuation shall be discontinued. In both the above mentioned cases the amount of Government contribution for the last 3 (three) months before the original date of superannuation shall be paid separately in addition to the salary by debiting the expenditure to the head of pay.

(8)     Expenditure of employees contribution shall be debited to the head of Pay and Allowances.

(9)     Contribution of Employee/Government-Institution shall be deposited to the Public Accounts of the State Government as indicated under Rule 19.

(10)   The Directorate of Pension and Provident Fund shall make financial provision every year for the following matters in the budget under the relevant head of account.

(a)      Employee/Government-institutional Contribution. (Rule 19).

(b)      Matching Contribution to be paid by the State Government (Rule 20).

(c)      Death-cum-Retirement Gratuity payable to employee /nominee/heir (Rule 21).

(d)      Administrative expenses payable to Central Record Keeping Agency (NSDL) (Rule 22).

(e)      Interest payable on employee/Government-institutional contributions (Rule 23).

(f)       Family Pension under NPS (Rule 24).

(g)      Disability Pension under NPS (Rule 25).

(h)     Gratuity under NPS (Rule 26).

(i)       Refundable amount of employees contribution in case of family pension and disability pension under NPS (Rule 27).

(11)   The Drawing and Disbursing Officer in the Directorate of Pension and Provident Fund shall be authorized to make withdrawals in respect of the following.

(a)      To withdraw from the concern District Treasury Office, the amount of employee/Governmentinstitutional contribution deposited at the Treasury/Pay and Accounts Offices under Major Head 8342.

Provided that out of these withdrawals, the amount of contribution of the employees whose Permanent Retirement Account Number (PRAN) has been obtained, and the data thereof are to be transferred through the system to the Central Record Keeping Agency under the Central Scheme along with Government-institutional contributions, for investment by fund managers appointed by the Central Government. Funds which cannot be transferred to the Central Record Keeping Agency shall be invested in 10-year Government securities through Gujarat State Financial Services or as may be decided by the Government from time to time. The account of the amount of interest received on the investment made in securities shall be maintained separately by the Gujarat State Financial Services (GSFS). Provided further that, the GSFS shall send details of these investment accounts every month to the Directorate of Pension and Provident Fund and reconciliation of these accounts shall be carried out from time to time. Further, when Permanent Retirement Account Number (PRAN) of the employee in whose case investments is made in Gujarat State Financial Services due to non-availability of the PRAN become available, a financial year wise statement of the employees contribution, the Governmentinstitutional contribution and the amount of interest receivable by such employee shall be prepared and the fund shall be withdrawn from the GSFS and after ensuring that the fund has not been transferred to Central Record Keeping Agency previously, the fund/data shall be transferred through the system to the Central Record Keeping Agency under the Central Scheme. Withdrawal of the interest received on the investment made in Gujarat State Financial Services shall be made as per the instructions of the Government from time to time and deposited to the Government Account under the appropriate Head.

(b)      To withdraw from Pay and Accounts Office, Gandhinagar the amount of Employer Matching Contribution payable by the State Government:

Provided that, the provisions of clause (a) above shall be taken into account for the transfer of this withdrawn amount.

(c)      To withdraw from Pay and Accounts Office, Gandhinagar the amount of interest payable on employee/Government-institutional contribution:

Provided that, the provisions of clause (a) above shall be taken into account for the transfer of this withdrawn amount. Initially, the employee/Government-institutional contribution shall be deposited in the Governments Public Accounts under Major Head 8342 and as per rule 38, funds/data are to be transferred through the system to the Central Record Keeping Agency under the Central Scheme. After this contribution is credited to the Public Account of Government, for the period the same shall be transferred to the Central Record Keeping Agency, interest at the rate of 8 percent per annum on the balance amount of the employee shall be payable up to 31st March, 2020 and from 01st April, 2020, interest shall be paid at para with the interest paid on the balance of the General Provident Fund. The method adopted for calculation of interest on the balance of General Provident Fund shall be followed for calculation of interest.

(d)      To withdraw from the Pay and Accounts Office, Gandhinagar the amount of administrative expenses payable to the Central Record Keeping Agency (NSDL).

(e)      To withdraw from concerned District Treasury Offices the refundable amount of employees contribution in case of family pension and disability pension under NPS.

(12)   The State Government shall not bear the amount of Matching Contribution for the employee of the State Autonomous Organisation/Board/Corporation. In such case, the Drawing and Disbursing Officer of the concerned employee shall withdraw the amount of organizations contribution and deposit the same to the Pension Account (PRAN) of that employee.

(13)   The excess amount deposited in the NPS account of employee shall have to be recovered by the Director, Pension and Provident Fund Office.

Rule 33. Procedure to be followed at the level Drawing and Disbursing Officer :-

  

(1)     A separate pay-bill register shall be prepared for the employees of this scheme and a separate pay-bill shall be prepared every month.

(2)     Under the Integrated Financial Management System (IFMS), all Drawing and Disbursing Officers shall be given a log-in ID. For the purpose of ensuring that deductions under this scheme are regularly credited to the Permanent Retirement Account of the employee under the Central Scheme, pay bill shall be prepared online as per Schedule form-5 of Deduction of Contributions by using the NPS link and print out shall be taken and the generated reference number shall be noted on schedule and presented along with the bills on due date in the Treasury/Pay and Accounts Office.

(3)     The bill shall be presented to the Treasury Office only after reconciliation of the amount of deduction received as per NPS schedule and the amounts of deduction shown in the inner and outer columns of the bill with prescribed codes.

Rule 34. Procedure to be carried out at the level of Drawing and Disbursing Officer of Panchayat and Grant-in-Aid Institutions :-

(1)     Accounts Officer (Zilla Panchayat) at the Panchayat level shall prepare the schedule of deduction of contribution for the employees under this scheme online as per Form-5 through the system and record the reference number and after carrying out reconciliation, prepare the challan for the schedule.

(2)     The contribution amount shall be deposited with the Government through deposit transfer by enclosing hard copy of the schedule with the challan and by presenting the challan at the counter of the Treasury Office/Banks with a cheque of "(NOT PAYABLE IN CASH)".

Rule 35. Procedure to be carried out by the Drawing and Disbursing Officer of Grant-in-Aid Institutions other than Panchayats whose pay bills are paid directly by the Treasury Office :-

(1)     The District Education Officer or such other officers who pay the salaries of Grant-in-Aid Institutions directly from the Treasury Offices shall regularly prepare the Schedule of Contribution Deductions in Form-5 head-wise on-line through system and record the reference number and present the bills for salary to the Treasury Office along with the grant-in-aid bills.

(2)     Every organization shall submit the bills to the Treasury Office only after carrying out reconciliation of the deductions made as per the schedule of employees of this scheme and the deductions shown in the bill.

Rule 36. Procedure to be carried out by the Drawing and Disbursing Officer of Grant-in-Aid Institutions not making withdrawals from the Treasury Office :-

(1)     In the case of employees of such organizations, the schedule of contribution deduction shall be prepared online through the system as per Form-5 through the office of the officers under whose log-in the pay fixation is done. A printout shall be taken and after recording the reference number, reconciliation of the deduction shall be carried out.

(2)     After preparing schedule, the challan shall be prepared and the amount of contribution for the schedule shall be deposited in the designated bank through challan.

(3)     In case of the employee who is on deputation or serving in a local body/grant-in-aid organization, appropriate schedule available on NPS link (Form-5 for schedule of employee contribution and Form-6 for schedule of institutional contribution) shall be selected and details shall be filled up to generate the schedule separate challans shall be prepared for employees contribution and institutional contribution and the monthly contribution and matching contribution shall be deposited in the prescribed bank along with the schedule.

Rule 37. Procedure to be followed by Pay and Accounts Office/Treasury Office :-

(1)     Care shall be taken to ensure that the schedule of NPS generated by the system have been enclosed with the pay bills presented of the employees of this scheme.

(2)     At the time of passing the pay bills during the audit, the concerned auditor shall record the reference number of the NPS schedule in the IFMS module.

(3)     The concerned officer shall approve the bill only after ensuring that the reference number of the NPS schedule is recorded.

(4)     After issuing the cheques for pay bills, date-wise advice and delivery report of the cheques shall be generated regularly according to the dates of the payment of salary.

(5)     Schedule of deduction and payment details of this scheme shall be available at the Directorate of Pension and Provident Fund.

(6)     On receipt of challan and schedule enclosed with cheque not payable in cash, the Panchayat shall credit the amount of deduction to the account through transfer entry and the reference number of the schedule of deduction shall be recorded in the column available at the time of posting the challan.

(7)     Similarly, it shall be ascertained that the challans and scheduled directly credited in the bank are generated from the system. Data of challans shall be taken into account only after the reference numbers of the schedule of deductions are recorded in the prescribed columns.

(8)     Care shall be taken to ensure that the reference of the pay bill or the challans received in posting or the schedule reference number in book branch while posting challan do not go unrecorded.

Rule 38. Functions of Directorate of Pension and Provident Fund :-

(1)     Details of all the deductions made under this scheme shall be available at the Directorate of Pension and Provident Fund through NPS log-in once pay bills at Pay and Accounts Office/Treasury Office are generated (on delivery of cheques of pay bills in case of Grant-in-Aid Institutions) according to the dates of pay. For uploading such deduction data under the Central Scheme and depositing the funds in the designated Trustee Bank, the data file has to be uploaded within the time frame fixed by the Government from time to time.

(2)     Once the report is generated, bill for the amount of contribution of the Government return the amount of deduction received shall be promptly made and transferred to the head mentioned in sub-rule (2) of rule 19(2). Thus, the employees contribution and Government-institutional contribution both shall be deposited as per rule 19. A copy of the file generated on depositing the amounts of contributions shall be uploaded on the NPSCAN site of NSDL through the prescribed log in. The amount of Employee/Government-institutional contribution shall be deposited through the challan generated after uploading the file, immediately by obtaining a single check in the name of the Trustee Bank.

(3)     Details of contributions of employees falling under Level-I and contributions of Government/Institutions shall be maintained in individual ledger in Form-7 and shall be entered in a broad sheet (broadsheet).

(4)     Accounts shall be prepared in respect of deductions received from employees whose Permanent Retirement Account Number (PRAN) are yet to be generated. Once their numbers are available, the employee/Government-Institutional contribution with interest shall be deposited in the Trustee Bank under the Central Scheme.

(5)     Financial year-wise statement shall be prepared in respect of all the deposited amount including interest of employee/Government-institutional contribution for the period prior to the commencement of transfer of contribution under the Central Scheme and deposited in the Trustee Bank under the Central Scheme through generation of file.

Rule 39. Other general instructions :-

(1)     It shall be the responsibility of the responsible officers of the concerned office/institution to see that these instructions are strictly followed.

(2)     Offices where GSWAN is not available shall carry out the tasks through the alternative arrangement or with help of "node" made available at the Treasury Office for pay fixation.

(3)     Where deduction contribution has been made from the differential bills in the wake of increase in dearness allowance, increment or pay revision, option of arrears shall be selected instead of the regular pay bill option in the IFMS system and after making entry, the prescribed method of deduction shall be followed.

CHAPTER 8 Statement of Annual Accounts

Rule 40. Statement of Annual Accounts :-

(1)     The Directorate of Pension and Provident Fund shall prepare a Statement of Annual Accounts under the Integrated Financial Management System (IFMS) for all the employees at the end of every financial year showing opening and closing details of monthly deductions and interest, if any, on matching contributions.

(2)     A print out of the Statement of Annual Accounts made available under the Integrated Financial Management System (IFMS) shall be given to the employee by the Drawing and Disbursing Officer, following procedure as prescribed below;

(a)      The concerned Drawing and Disbursing Officer shall login to IFMS link.

(b)      After logging in, click on Report DPFF NPS NPS Yearly Slip.

(c)      Fill up the required details in the opened window and click on Yearly Statement Report.

(d)      Employee wise accounting sheet shall be generated take a printout and given to the employee.

(e)      Directorate of Pension and Provident Fund shall inform the concerned Drawing and Disbursing Officer through IFMS Login Screen to generate ledger.

(3)     The Annual Account Statement shall be sent to the Drawing and Disbursing Officer who has communicated the last deduction of the concerned year. The Drawing and Disbursing Officer shall be responsible for issuing the Statement of Annual Accounts to the concerned employee. In case of a transferred employee, the Statement of Annual Accounts shall be sent to the concerned office.

(4)     After completion of each financial year, the Drawing and Disbursing Officers shall carry out reconciliation of balances with the Directorate of Pensions and Provident Funds shall receive receipts.

CHAPTER 9 Regulation of the Amount of Death-cum-Retirement Gratuity

Rule 41. Application :-

Benefit under this scheme shall be admissible to (1) Employees covered under the New Contributory Pension Scheme of the State Government, (2) Employees superannuated/ died during service who have not been given the option of getting disability pension/ family pension (3) Employees who have given the option of getting disability pension/ family pension and get superannuated and (4) who has been allotted a Permanent Pension Account Number (PPAN) by the Directorate of Pension and Provident Fund.

Explanation: 1 In case the option of receiving Disability Pension / Family Pension is given and the occasion for payment of Disability Pension / Family Pension arises, gratuity shall be paid as per the provisions made in Chapter-13 of Disability Pension / Family Pension.

Rule 42. Service eligible for Death-cum-Retirement gratuity :-

(1)     Under this scheme, service for the purpose of Death-cum-Retirement Gratuity shall mean and include the following;

(a)      The continuous or intermittent service including the service on ad hoc or regular establishment consisting the service rendered on probation excluding the service mentioned under (1) to (8) below:

(1)     service in an establishment where the New Contributory Pension Scheme of the State Government is not applicable.

(2)     service the expenses of which is paid out of contingency expenses.

(3)     service rendered on a daily basis/wages/rojamadar.

(4)     the actual time of interruption between two periods of service.

(5)     service before resignation, compulsory retirement as part of punishment, suspension or dismissal.

(6)     service as apprentice.

(7)     contractual Service.

(8)     service for which deduction of contribution is not eligible.

(b)      Entire service rendered on an ad hoc establishment but five or more years.

(c)      Foreign Service.

(d)      Vacation taken by Government employees on job with vacation.

(2)     Computation of period of suspension: If a Government Employee is placed under suspension during the pending inquiry of his conduct and if he is acquitted at the end of the inquiry or if his period of suspension is regulated, such period shall be treated as service for this purpose. In other cases, the period of suspension shall not be treated as service for this purpose unless the Competent Authority expressly orders the extent to which it shall be calculated under the rules governing such cases.

(3)     The eligibility period for Death-cum-Retirement service in case of more than six months but less than one year shall be treated as one full year.

(4)     An employee who has resigned/is to be resigned from service as well as the employee who was/is to be compulsorily retired, suspended or dismissed from service as a part of punishment shall not be entitled to Death-cum-Retirement gratuity.

(5)     The final gratuity amount shall be mentioned in whole rupees and if the gratuity amount is in fractions of rupees, it shall be rounded off to the next whole rupees.

Rule 43. Pay for calculation of Death-cum-Retirement Gratuity :-

Pay for calculation of Death-cum-Retirement Gratuity means the last pay plus dearness allowance actually drawn on the date of retirement/death, excluding any other form of pay or allowance.

Rule 44. Power to sanction Death-cum-Retirement gratuity :-

Rule 45. Amount of Death-cum-Retirement Gratuity :-

(1)     Death-cum-Retirement Gratuity shall be admissible to a maximum limit of two months pay in cases of death occurred between 01st April, 2005 and 31st December, 2005.

(2)     (A) In cases of retirement between 01st January, 2006 and 31st December, 2015, the Death-cum-Retirement Gratuity shall be paid to the employee at the rate of half the monthly pay of total numbers of service completed. Gratuity shall be paid within the limit of 16.5 pay considering maximum 33 years of regular service.

(B) In case of death occurring during ongoing service between 01st January, 2006 and 31st December, 2015, gratuity shall be admissible as follows.

The maximum limit of Death-cum-Retirement Gratuity in cases during the above mentioned period shall be Rs.10,00,000/ (Rupees ten lakhs).

(3)     (A) Employee who retired/will be retired on or after 01st January, 2016 shall be paid Death-cum-Retirement Gratuity at the rate of half the monthly pay of the completed years of regular service. Gratuity shall be paid within the maximum limit of 16.5 pay considering maximum 33 years of regular employment.

(B) In case of death occurring in ongoing service on or after 01st January, 2016, gratuity shall be admissible as follows.

The maximum limit of Death-cum-Retirement Gratuity in cases during the above mentioned period shall be Rs.20,00,000/ (Rupees twenty lakhs).

Rule 46. Payment of Death-cum-Retirement gratuity :-

(1)     In case death occurring during continuation of service or prior to payment of Death-cum-Retirement gratuity after the retirement of the employee, payment of Death-cumRetirement Gratuity shall be made as per the provisions outlined in Chapter-IV.

(2)     Pending Administrative/Judicial Proceedings at the time of retirement: In case administrative/judicial proceedings have been initiated against the employee during the course of his employment and are pending on the date of his retirement, death cum retirement gratuity shall be payable on acquittal in the final decision.

Rule 47. Regarding approval of Death-cum-Retirement Gratuity and submission of proposal for authorization thereof to the Directorate of Pensions and Provident Funds :-

(1)     Schedule:

(A)     The authority empowered to sanctioning Death-cum-Retirement Gratuity shall prepare the case papers as per Form-8 (Parts 1 to 4) with necessary approval and submit the same along with the original Service Book to the Directorate of Pension and Provident Fund within one month from the date of retirement or death.

(B)     The Directorate of Pension and Provident Fund shall dispose of the sanctioned proposal within latest by three months.

(2)     Verification of Pay Fixation: At the time of preparing Death-cum-Retirement Gratuity papers, verification of last revised pay and entry thereof in the Service Book shall be sufficient

(3)     Verification of Service:

(a)      After verifying the service book of the employee, the competent authority sanctioning the Death-cumRetirement Gratuity shall ascertain that all the certificates regarding the verification of the entire service of the employee are recorded therein. In addition, he shall also ascertain that all the entries regarding the service of the last two years are correct and duly certified.

(b)      Detailed Entry regarding the service which is not to be taken into account for calculation of Death-cumRetirement Gratuity during the entire duration of service of the employee shall be clearly made in the Service Book.

(4)     Unavailability of Service Record: In case of unavailability of the original Service Book of the employee, the competent authority shall prepare the duplicate Service Book and submit the case papers with the approval of the concerned Administrative Department.

(5)     The period from the date of retirement to the end of the term (semester) shall not be taken into account for the purpose of gratuity. In such cases, the gratuity shall to be paid after the end of the term (semester).

Rule 48. Authorization of Death-cum-Retirement Gratuity :-

The Directorate of Pensions and Provident Fund shall have the powers to authorize the Death-cum-Retirement Gratuity approved by the competent authority.

Rule 49. Payment on authorization of Death-cum-Retirement Gratuity :-

The concerned District Treasury Office/Pension Payment Office shall process the payment upon the authorization of the Directorate of Pension and Provident Fund.

Rule 50. Head of Expenditure for Death-cum-Retirement Gratuity :-

Expenditures pertaining to Death-cum-Retirement Gratuity debited to shall be debited to the following head.

Major Head: 2071 Pension and other Retirement Benefits

Sub Head: 01 Civil

Minor Head: 117 Government Contribution to Defined Contribution Pension Scheme

Sub-head: 03 Death-cum-Retirement Gratuity for employees covered under New Contributory Pension Scheme

Rule 51. Increase in Dearness Allowance :-

In cases where the increase in dearness allowance has not been factored in before the issuance of orders, the differential amount of the revised Death-cum-Retirement Gratuity shall be paid by the concerned District Treasury Officer/Pension Payment Office, considering the newly revised rate of dearness allowance.

Rule 52. Forms for approval/authorization of Death-cum-Retirement Gratuity :-

(1)  Form 8 for the office forwarding to the Directorate of Pension and Provident Fund

(2)  Forms for preparing Death-cum-Retirement Gratuity case

(a)  Part-I

(b)  Part-II

(c)  Part-III

(d)  Part-IV

(3)  Death-cum-Retirement Gratuity payment order

(4)  Revised Death-cum-Retirement Gratuity payment order

(5)  Letter informing authorization of Death-cum-Retirement gratuity

Note: The matter of granting the benefit of Death-cum-Retirement Gratuity to the employees under the New Contributory Pension has been decided vide Government Resolution, Finance Department No. NPN-2003-GOI-10-P dated 24/10/2017. Accordingly, no interest shall be payable on gratuity in any case for the period prior to the date of issue of the resolution.

CHAPTER 10 Leave Encashment

Rule 53. Application of Leave Rules :-

Leave Encashment shall be admissible at the time of retirement/death as per the Gujarat Civil Service (Leave) Rules, 2002.

Rule 54. Joining of Service :-

Employees appointed in the State Government on or after 1st April, 2005 who joins another State/Central Government service or employees appointed under the NPS scheme of the Central Government who join the State Government service, shall be entitled to join both the above mentioned services for the purpose of Leave Encashment at the time of retirement/death. In such cases, the provisions and conditions laid down by the Finance Department from time to time for joining service shall be applicable unchanged.

CHAPTER 11 Partial Withdrawal

Rule 55. General :-

Those who have been allotted a Permanent Pension Account Number (PPAN) by the Directorate of Pensions and Provident Fund may make partial withdrawal from their account before they superannuate or resign.

Rule 56. Partial Withdrawal :-

Purposes for Partial withdrawal:-

(1)     For higher education of children (including legally adopted children)

(2)     For marriage of children (including legally adopted children)

(3)     For construction/purchase of residential house or flat in ones own name or jointly in the name of the spouse:

Provided that the subscriber shall not own any house or flat, other than the one received through inheritance, in his own name or jointly in the name of the spouse in India.

(4)     For the treatment of specified diseases mentioned below (for self, spouse, children, including legally adopted, and the subscribers parents)

(a)      Cancer

(b)      Kidney failure (end stage renal failure)

(c)      Primary pulmonary arterial hypertension

(d)      Multiple sclerosis

(e)      Major organ transplant

(f)       Coronary artery bypass graft

(g)      Aorta graft surgery

(h)     Heart valve surgery

(i)       Stroke

(j)       Myocardial infection

(k)      Coma

(l)       Total blindness

(m)    Paralysis

(n)     Accident of serious/fatal nature

(o)      any other critical illness of a life threatening nature as stipulated in the circulars, guidelines or notifications issued by the Authority from time to time.

Rule 57. Limits of Partial Withdrawal :-

(1)     To avail partial withdrawal benefits, the employee shall have been a subscriber of this scheme for at least three years or more.

(2)     shall be allowed for not more than three times during the entire service.

(3)     Shall become for another partial withdrawal after a period of five years, once such partial withdrawal is made. The mandatory requirement of five years having elapsed between two withdrawals shall not apply in the case of treatment for specify illness (Illness prescribed by Authority) or in case of withdrawal arising out of exit form NPS, due to the death of the subscriber.

(4)     Shall not make partial withdrawal for amount exceeding 25% of employees contribution.

Rule 58. Application for Partial Withdrawal :-

The employee shall apply online for partial withdrawal using the login ID and password allotted to him on the cra-nsdl.com website. An acknowledgment Number shall be generated after submission of application. After submitting the online application, the concerned employee shall apply to the competent authority for partial withdrawal within 3 days in the proforma prescribed by the authority from time to time (Currently Form: 601 PW) along with the applicable documents specified below:

Note: For bank details, the concerned employee shall enclose a cancelled cheque or copy of bank passbook or bank certificate along with the application.

Rule 59. Partial-Withdrawal Order :-

Pursuant to the application for partial withdrawal, the competent authority shall send to the Directorate of Pension and Provident Fund an order in Form-9 within 5 days sanctioning the partial withdrawal. Entry regarding partial withdrawal shall be made in Service Book. The officer empowered to sanction partial withdrawals from the General Provident Fund shall be the competent authority to sanction partial withdrawals.

CHAPTER 12 Repayment of Funds Deposited under NPS Scheme

Rule 60. Conditions for Final Withdrawal :-

(1)     Retirement: When the employee superannuates on reaching the retirement age or when the employee is given an extension of service after reaching the age of retirement, benefits as per Retiring on Superannuation shall be available under the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under the National Pension System) Regulations, 2015 on completion of such extension.

(2)     Retirement after 20 (twenty) years:

(i)       On completion of twenty years of regular service, an employee may retire from service, subject to the conditions of appointment, by giving notice of not less than three months in writing to the Appointing Authority before his retirement.

Explanations: For the purpose of this rule:

(a)      Regular service means service commencing from the date of joining service to a State Government post by way of appointment in the regular pay scale. For the purpose of gratuity payable under the New contributory pension scheme, order of the Contempt authority shall be obtained as per prevailing resolution of the State Government. The below mentioned services shall be counted along with existing service of the State Government for this purpose.

(1)     service on direct recruitment.

(2)     service on absorption.

(3)     service on re-appointment basis.

(4)     regular services under the State Government or other State Government.

(5)     service under the Central Government.

(6)     service under the autonomous or statutory bodies.

(b)      service countable for gratuity under rule 42 of these rules.

(c)      regular service shall not include ad hoc service.

(ii)      (Acceptance of the notice by the Appointing Authority shall be required However, if the Appointing Authority grants permission to retire before the expiry of the prescribed period of notice, his retirement shall take effect from the date of expiry of that period.

(iii)     (The employee referred to in rule clause (i) of sub-rule (2) of this rule may give a written application to the Appointing Authority for acceptance of notice of less than three months for retirement.

(iv)    On receipt of application as per rule 60 (2) (3), the Appointing Authority may accept less than three months notice for administrative purposes.

(v)      A Government Employee who has opted for retirement under these rules and has given the notice required under these rules to the Appointing Authority shall not be permitted to withdraw the notice during the notice period without the consent of the Appointing Authority.

Provided that such withdrawal of the application shall be given before the expected date of retirement and before acceptance.

(vi)    These rules shall not apply to an autonomous body or a public sector undertaking seeking to be incorporated.

(vii)   An employee who voluntarily retires under these rules shall be treated as one retiring on superannuation under the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under National Pension System) Regulations, 2015 and shall be entitled to the corresponding benefits.

(viii)  After voluntary retirement, if the employee wants to continue the Permanent Retirement Account Number (PRAN) or suspend the payment under the NPS scheme, the employee can give the option under the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under the National Pension System) Regulations, 2015.

(3)     Resignation:

(1)     If an employee resigns from the Government service (unless the Appointing Authority permits withdrawal of resignation in public interest), he shall be paid lump sum and annuity from his Accumulated Pension Corpus under the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under National Pension System) Regulations, 2015, as if he is exiting from NPS before superannuation:

Provided that payment of lump sum and Annuity due to the employee shall not be made before the expiry of 90 (ninety) days from the date on which the resignation becomes effective and the employee is relieved of his duty:

Provided further that if the employee dies within 90 (ninety) days from the effective date of resignation, the eligible person shall be paid immediately under the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under the National Pension System) Regulations, 2015 as if he is exiting from NPS before superannuation:

Provided also that, a person may continue as a non-government member by contributing under the same Permanent Retirement Account Number (PRAN) with an option to continue in the NPS scheme specified by the Authority.

(2)     In circumstances where the employee resigns after obtaining due approval for temporary or permanent appointment in the same office or other department of the State/Central Government where the NPS Scheme is in force, the employee can continue as a member by contributing to the NPS Scheme under the same Permanent Retirement Account Number (PRAN). But in cases where the employee resigns from the previous State Government service and gets new appointment in the State/Central Government office where the NPS scheme is not in force, the employee shall receive benefits admissible on retirement on superannuation under the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under National Pension System) Regulations, 2015. Further, if the employee resigns from the previous State Government service and gets new appointment in the State/Central Government office and in case the NPS scheme is not in force there, he may continue in the NPS scheme specified by the Authority by giving an option to that effect and by contributing under the same Permanent Retirement Account Number (PRAN) as a non-Government member.

(3)     The Appointing Authority may allow the employee to withdraw the resignation subject to the rules/resolutions/conditions of appointment of the State Government from time to time.

(4)     Incorporation in Autonomous Body or Public Sector Undertakings;

(1)     The Government employees serving on deputation or on a post of an autonomous organization or public sector undertaking and the government has decided to absorb that post in the public interest shall be treated as retiring on deputation and accordingly benefits under Pension Fund Regulatory and Development Authority (Exits and Withdrawal under the National Pension System) Regulations, 2015 shall be admissible to him. The autonomous organization or public sector undertaking where NPS scheme is in force, the employee may continue as a member of the NPS scheme by contributing under the same Permanent Retirement Account Number (PRAN) and no benefits under the NPS scheme shall be available on the date of absorption. But on completion of service in such autonomous body or public sector undertaking, benefits shall be admissible under the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under the National Pension System) Regulations, 2015. Further, if the employee is absorbed in an autonomous organization or public sector undertaking where NPS scheme is not in force, the employee may continue as a non-government member by contributing under the same Permanent Retirement Account Number (PRAN) by giving an option to continue in the NPS scheme specified by the authority

(5)     Death: In event of death of an employee while still in service, the benefits shall be admissible under the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under the National Pension System) Regulations, 2015 if the option to remain in the NPS scheme has been given. In case the employee has not given any option and dies during the continuation of service, the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under the National Pension System) Regulations, 2015 shall be applicable and the benefits shall be admissible accordingly.

(6)     Compulsory retirement or removal from service as part of punishment: In the event of an employee being compulsorily retired, or dismissed or removed from service as part of punishment, he shall receive lump sum and annuity from the Accumulated Pension Fund and benefits under the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under the National Pension System) Regulations, 2015 as if he is exiting from NPS before Superannuation. Further, such a person may continue as a non-government member by contributing under the same Permanent Retirement Account Number (PRAN) with an option to continue in the NPS scheme specified by the Authority.

(7)     If the Appointing authority is of the opinion that it is in public interest to do so, have the absolute right to retire any Government servant by giving him three months pay and allowances who fulfill following conditions;

(A)     After he has attained the age of fifty years, if he entered into Government service before attaining the age of thirty-five years,

(B)     If any other case after he has attained the age of fifty-five years.

(C)     Any employee, holding a post in the regular pay scale in any other Government service, after he has attained the age of fifty-five years.

(8)     Pending Departmental/Judicial Proceedings at the Time of Retirement:

(a)      The Department or judicial proceedings, which were instituted while the subscriber was in service but not concluded before retirement or the judicial proceedings instituted after retirement of the employee shall not affect the benefits payable to the employee out of his accumulated pension corpus and the lump sum and the annuity out of his accumulated pension corpus shall be paid to him but the Governor of the state, as the case may be, if so provided in the service rules, governing the employment of the employee, reserves the right of withholding the part of pension wealth, accumulated through co-contributions made by the state government, as employer to the Tier-1 account of the National Pension System Account of the subscriber and the investment income accruing thereon in accordance with Pension Fund Regulatory and Development Authority (Exits and withdrawal under National Pension System) Regulations, 2015 by the Authority as admissible in the case of exit of a employee from the National Pension System on superannuation.

(b)      If, in any departmental or judicial proceedings instituted while the Government servant was in service, the retired Government servant is found guilty of grave misconduct or negligence, his gratuity may be withheld either in full or in part, and recovery may be ordered from gratuity of the whole or part of any pecuniary loss caused to the Government as per the prevailing rules by the state Government. After the retirement of the Government servant, the departmental proceedings shall be continued and concluded by the authority by which they were commenced in the same manner as if the Government servant has continued in service. No gratuity shall be payable to the Government servants until the conclusion of the departmental or judicial proceedings and issue of final orders thereon.

(c)      For the purpose of this rule:

(i)       Departmental proceedings shall be deemed to be instituted on the date on which the statement of charges is issued to the Government employee/National Pension System account holder, or if the Government employee/National Pension System account holder has been placed under suspension form an earlier date, on such date, and

(ii)      Judicial proceedings shall be deemed to be instituted-

(a)      In case of criminal proceedings, on the date on which the complaint or report is made by a police officer of which the Magistrate takes cognizance, and

(b)      In case of civil proceedings, on the date of presenting the plaint in the court.

(9)     Procedure to be followed in case of employee missing before retirement:

(a)      Under the new enhanced pension scheme, the Permanent Retirement Account Number (PRAN) allotted by NSDL should be temporarily deactivated through the nodal office and the deduction of employee contribution has to be stopped as the office is informed of the missing of the employee under the new enhanced pension scheme.

(b)      Salary allowance arrears payable to the employee and leave cash conversion amount as per Finance Department Resolution No.: NVT/1186/GOI/96(P)/P1 dt.25th September, 1987, Resolution No.: NVT/1393/338/P1 dt.05th September, 1994 and Resolution number: NVT/2002/UO/849/P dt.27th September, 2002 and from time to time the payment has to be made following the procedure as per the provisions.

(c)      The death-cum-retirement gratuity shall be payable as per Chapter-9 of these rules, subject to the provisions of the said sub-rule (b).

(d)      Regarding the payment of funds deposited under the NPS scheme of the employee, the payment shall be made following the provisions made under the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under National Pension System) Regulations, 2015.

(e)      On reappearance of the missing employee, the Permanent Retirement Account Number (PRAN) shall be reactivated through the nodal office, and the recoverable amount shall be recovered following the provisions of sub-rules (b) and (c).

(f)       When the missing employee reappears, the amount paid has to be recovered as per sub-rule(d), following the provisions made under the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under National Pension System) Regulations, 2015 through the nodal office.

(g)      After making the above charges, the contribution has to be deducted.

Rule 61. Preparation of List of Superannuating Employees :-

The head of each office shall prepare a list as on 1st August every year of employees who are superannuating in the next twenty-four months. Detailed instructions regarding timely disposal of withdrawal cases under NPS shall be issued by the Directorate of Pension and Provident Fund in consultation with the Finance Department.

Rule 62. Procedure to be Followed Regarding Final Withdrawal :-

(1)     The employee/nominee/legal heir shall fill up full particulars as prescribed in the form prescribed by the Authority from time to time and send it along with applicable documents to Directorate of Pensions and Provident Fund for final withdrawal under NPS through the sanctioning authority as prescribed at no. 5 in Appendix-1.

(2)     In the case of an employee retiring on superannuation the competent authority as mention in Annexure-1 shall forward the complete paper to the Directorate of Pension and Provident Fund not later than four months before the date of retirement of the employee. The HOD/ Pension Sanction Authority shall retain a copy of the each of the forms and documents referred to in sub rule-(1) for his record.

(3)     After processing the withdrawal request of CRA in accordance with PFRDA (Exit and withdrawals under NPS) Regulations, 2015, the Directorate of Pension and Provident Fund shall forward the documents referred to in sub rule-(1) and sub rule-(2) to the CRA not later than one month before the date of retirement of the employee.

CHAPTER 13 Invalid Pension/Family Pension

Rule 63. General :-

(1)     An employee appointed on regular basis under the New Contributory Pension Scheme on or after 1st April, 2005 shall give any one of the two options in Form-10 enclosed herewith.

(2)     The employee may change this option any number of times before retirement.

(3)     In case the employee has not given any option and becomes disabled or dies during continuation of service, the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under National Pension System) Regulations, 2015 shall be applicable and benefits shall be admissible accordingly.

(4)     The employee shall have the opportunity to give a fresh option after the disability has been declared.

(5)     In the event of the employee not giving a fresh option or not in a position to give a fresh option in the wake of the declaration of disability, the option given earlier by the employee shall be considered valid.

(6)     In case of declaration of disability, no prior option was given and the employee no longer in a position to give the option, the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under the National Pension System) Regulations, 2015 shall be applicable and the benefits shall be admissible accordingly.

(7)     Cases where the option of disability pension/family pension is given, but there is no member is eligible for family pension at the time of death of the employee during service, shall be disposed of as per the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under the National Pension System) Regulations, 2015 and Benefits shall be admissible accordingly.

(8)     If an employee has given the option to continue in the NPS scheme and retires due to disability, benefits shall be admissible as per the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under the National Pension System) Regulations, 2015 as if retiring on superannuation. However, if the employee wants to continue the Permanent Retirement Account Number (PRAN) after retirement due to disability or seeks deferred payment of benefits under the NPS scheme, they may give option to that effect under the Pension Fund Regulatory and Development Authority (Exits and Withdrawal under the National Pension System) Regulations,2015.

(9)     Entry regarding the option given from time to time shall be made in the Service Book.

(10)   In cases of benefits of disability pension and death during continuation of service respectively under rules 52 to 64 and 142 to 146 of the Gujarat Civil Service (Pension) Rules, 2002 with effect from 1st April, 2005, the same shall be granted in consonance with the provisions of rules 149 to 157 of the Gujarat Civil Service (Pension) Rules, 2002 subject to following conditions of Family Pension under Rule 87 to 94 of Family Pension Scheme 1972 under Gujarat Civil Service (Pension) Rules, 2002.

(a)      An employee appointed on regular basis under this scheme between 01st April, 2005 and 24th September, 2022 shall have given an option in Annexure-10 to the head of the office by 23rd December, 2022 opting for the benefits of Disability Pension/family Pension under Gujarat Civil Service (Pension) Rules, 2002.

(b)      An employee who is appointed on regular basis shall have given the option as per sub-rule (a) on or after 24th December, 2022.

(c)      Family details shall be furnished in Form-13 (Proforma-11) prescribed under Rule 89 of the Gujarat Civil Service (Pension) Rules, 2002.

(d)      Particulars of the family given from time to time shall be entered in the Service Book.

(e)      A Permanent Pension Account Number (PPAN) shall have been either allotted by the Directorate of Pension and Provident Fund Office or eligible for getting a PPAN from Directorate of Pension and Provident Fund Office.

Explanation: (1) Family pension in case of death of employee during continuation of service and while still in the service, disability pension in case of disability and family pension after death of disabled pensioner shall be admissible in case the event has taken place between 01st April, 2005 and 23rd September, 2022.

Explanation: (2) No option is required to be given in the cases mentioned in explanation (1).

Rule 64. Procedure :-

(1)     In the event of death during continuation of service between 24th September, 2022 and 23rd December, 2022:

(a)      The legal heir has to be informed under rule 149 (3) (a) of the Gujarat Civil Service (Pension) Rules, 2002.

(b)      The legal heir who is eligible to receive family pension of the late employee shall apply for the benefitsof family pension with necessary details in Part-III of Form-12. As per rule 9 (60) of Gujarat Civil Service (Pension) Rules, 2002, the competent authority shall sanction family pension/gratuity in Part-IV of Form-12 and send the proposal to the Directorate of Pension and Provident Fund.

(c)      In case of death of employees of Grant in aid Non-Government Institutions while still in service, Part-V of Form-12 shall also be enclosed.

(d)      From among the balance amount under the New Contributory Pension Scheme, the portion deposited by the Government and the return received thereon shall be credited back to the Government by the Directorate of Pension and Provident Fund.

(e)      Gratuity shall be authorized by the Directorate of Pensions and Provident Funds in consonance with the Family Pension Scheme and rule 81(1) (b) of the Family Pension and Gujarat Civil Service (Pension) Rules, 2002 and as per the provisions of rules 80 to 85 as amended from time to time. The family pension case shall be disposed of at the earliest, within one month of its submission.

(2)     In case of death during service on or after 24th December, 2022:

(a)      The procedure laid down in sub-rule (1) (a) to (f) shall be followed if the option to draw family pension is given;

(b)      The case shall be dealt with under the New Contributory Pension Scheme where the option of receiving family pension is not given.

(3)     Disability Pension:

(a)      The officer empowered under rule 9(60) of the Gujarat Civil Service (Pension) Rules, 2002 shall prepare Part-1 and Part-2 of Form-12 and submit the same to the Directorate of Pension and Provident Fund.

(b)      Commutation of pension can be done only after medical examination and in accordance with the provisions of Rule 112 to 125 of the Gujarat Civil Service (Pension) Rules, 2002.

(c)      In case of disability pension of employees of grant-in-aid Non-Government Institutions, Part-5 of Form12 shall also be enclosed.

(d)      From among the balance amount under the New Contributory Pension Scheme, the portion deposited by the Government and the return received thereon shall be credited back to the Government by the Directorate of Pension and Provident Fund.

(e)      Gratuity shall be authorized by the Directorate of Pensions and Provident Funds in consonance with the Family Pension Scheme and rule 81(1) (b) of the Family Pension and Gujarat Civil Service (Pension) Rules, 2002 and as per the provisions of rules 80 to 85. The Disability pension case shall be disposed of at the earliest, within one month of its submission.

(4)     In case of death during continuation of service before 24th September, 2022:

(a)      The legal heir has to be informed under rule 149 (3)(a) of the Gujarat Civil Service (Pension) Rules, 2002.

(b)      The legal heir who is eligible to receive family pension of the late employee shall apply for the benefits of family pension with necessary details in Part-III of Form-12. As per rule 9 (60) of Gujarat Civil Service (Pension) Rules, 2002, the competent authority shall sanction family pension/gratuity in Part-IV of Form-12 and send the proposal to the Directorate of Pension and Provident Fund.

(c)      In case of death of employees of Grant-in-aid Non-Government Institutions while still in service, Part-V of Form-12 shall also be enclosed.

(d)      From among the balance amount under the New Contributory Pension Scheme, the portion deposited bythe Government and the return received thereon shall be credited back to the Government by the Directorate of Pension and Provident Fund.

(i)       In case the amount deposited to the Accumulated Pension Corpus is paid to the nominee/legal heir of the deceased employee, the amount of the Governments share is to be credited to the Government. The Directorate of Pension and Provident Fund shall upload the PermanentRetirement Account Number (PRAN) wise list of such recoverable amount on the IFMS Home Page on the website of the Directorate of Pension and Provident Fund http://dppf.gujarat.gov.in

(ii)      This list shall include details like employees name, PRAN, PPAN, name of the department, name of the office, total amount deposited, amount paid and amount refundable to Government.

(iii)     For any clarification regarding this list, the Directorate of Pension and Provident Fund shall be contacted. This office shall update this list every 15 days with cases which have newly come to the notice while the cases already disposed shall no longer be shown.

(iv)    Cases where full Amount of Corpus the deposit has been fully refunded to the legal heir:

(a)      On receipt of an application for family pension benefits from the legal heir of a deceased employee, the Head of the Office shall verify the list on the Directorate of Pension and Provident Fund website http://dppf.gujarat.gov.in for the amount paid to the legal heir of the deceased employee and proceed to recover the amount refundable to the government through challan in Form-13.

(b)      In cases where the Death-cum-Retirement Gratuity is not paid, the Government shall adjust the refundable amount to the Government from the gratuity.

(c)      The amount recoverable by the Government shall be adjusted to the amount of arrears due to the heirs of the deceased employee.

(d)      One or more options from (a) to (c) above can be used to recover the amount of the Governments share.

(e)      If the amount refundable to the Government still remain outstanding even after the proceedings carried out as per all the above mentioned options, it shall be adjusted to the Temporary Increase (T.I.) admissible on the family pension.

(f)       Gratuity shall be authorized by the Directorate of Pensions and Provident Funds in consonance with the Family Pension Scheme and rule 81(1) (b) of the Family Pension andGujarat Civil Service (Pension) Rules, 2002 and as per the provisions of rules 80 to 85 as amended from time to time. But in cases where the gratuity has been paid before 24th September, 2022 as per Government Resolution, Finance Department no. NPN/2003/ GOI/10/P dated 24th October, 2017 and Government Resolution, Finance Department no. NPN/102011D-245/P dated 31st August, 2018, it shall not be revisited. The family pension case shall be disposed at the earliest, within one month of its submission.

(5)     In cases where 20% of the amount is paid to the legal heir and 80% of the amount is retained in the annuity:

(a)      Upon receipt of an application for family pension benefits from the legal heir of a deceased employee, the Head of the Office shall verify the list on the Directorate of Pension and Provident Fund website http://dppf.gujarat.gov.in for the amount paid to the legal heir of the deceased employee and proceed to recover the amount refundable to the government through challan in Form-13.

(b)      In cases where the Death-cum-Retirement Gratuity is not paid, the Government shall adjust the refundable amount to the Government from the gratuity.

(c)      The amount recoverable by the Government shall be adjusted to the amount of arrears due to the heirs of the deceased employee.

(d)      One or more options from (a) to (c) above can be used to recover the amount of the Governments share.

(e)      If the amount refundable to the Government still remain outstanding even after the proceedings carried out as per all the above mentioned options, it shall be adjusted to the Temporary Increase (T.I.) admissible on the family pension.

(f)       Gratuity shall be authorized by the Directorate of Pensions and Provident Funds in consonance with the Family Pension Scheme and rule 81(1) (b) of the Family Pension and Gujarat Civil Service (Pension) Rules, 2002 and as per the provisions of rules 80 to 85 as amended from time to time. But in cases where the gratuity has been paid before 24th September, 2022 as per Government Resolution, Finance Department no. NPN/2003/GOI/10/P dated 24th October, 2017 and Government Resolution, Finance Department no. NPN/102011D-245/P dated 31st August, 2018, it shall not be revisited. The family pension case shall be disposed at the earliest, within one month of its submission.

(6)     In cases where employees who are eligible but died before account under the New Contributory Pension Scheme could be opened due to delay because of administrative reasons:

(a)      The legal heir has to be informed under rule 149 (3) (a) of the Gujarat Civil Service (Pension) Rules, 2002.

(b)      The legal heir who is eligible to receive family pension of the late employee shall apply for the benefits of family pension with necessary details in Part-III of Form-12. As per rule 9 (60) of Gujarat Civil Service (Pension) Rules, 2002, the competent authority shall sanction family pension/gratuity in Part-IV of Form-12 and send the proposal to the Directorate of Pension and Provident Fund.

(c)      In case of death of employees of Grant in aid Non-Government Institutions while still in service, Part-V of Form-12 shall also be enclosed.

(d)      Gratuity shall be authorized by the Directorate of Pensions and Provident Funds in consonance with the Family Pension Scheme and rule 81(1)(b) of the Family Pension and Gujarat Civil Service (Pension) Rules, 2002 and as per the provisions of rules 80 to 85. However, in cases where the gratuity has been paid before 24th September, 2022 as per Government Resolution, Finance Department no. NPN/2003/GOI/10/P dated 24th October, 2017 and Government Resolution, Finance Department no. NPN/102011D-245/P dated 31st August, 2018, it shall not be revisited. The family pension case shall be disposed of at the earliest, within one month of its submission.

(7)     In case of invalidity or death of the employee during service, payment of contribution and returns received thereon, to the employee/employees heirs: Procedure laid down in Finance Department Government Resolution No. NPN/102021/6914/P (Pension cell) dt. 3rd November, 2023 is to be followed.

(8)     Procedure to be followed in case of missing employee before retirement:

(a)      Under the new pension scheme, the Permanent Retirement Account Number (PRAN) allotted by NSDL should be temporarily deactivated through the nodal office and the deduction of employee contribution has to be stopped as the office is informed of the missing of the employee under the new pension scheme.

(b)      Salary allowance arrears payable to employees and leave cash conversion amount Finance Department Resolution No: NVT/1186/GOI/96(P)/P1 dt.25th September, 1987, Resolution No.: NVT/1393/338/P1 dt.05th September, 1994 and Resolution number: NVT/2002/UO/849/P dt.27th September, 2002 and from time to time the payment has to be made following the procedure as per the provisions.

(c)      Family pension and death and retirement gratuity shall be paid in accordance with the provisions of the said sub-rule (b).

(d)      On reappearance of the missing employee, the Permanent Retirement Account Number (PRAN) shall be reactivated through the nodal office and the recoverable amount shall be recovered following the provisions of sub-rule (b) and (c).

(e)      After making the above charges, the contribution has to be deducted.

(f)       Regarding the payment of funds deposited under the NPS Scheme of an employee: In case the Government servant is declared dead at any time or after seven years, the contribution of the Government from the Accumulated Pension Fund under NPS and the compensation thereon shall bereturned to the Government and the balance of the Accumulated Fund which includes the contribution of the employee and his The above compensation shall be payable to the nominee or legal heir.

Rule 65. Guidelines :-

(i)       The cases submitted by the legal heirs of the employees for obtaining the pension benefits shall be verified by the Head of the Office/Pension Sanctioning Competent Authority and forwarded to the Directorate of Pension and Provident Fund office.

(ii)      The Directorate of Pension and Provident Fund shall give the authorization with applicable relevant details in Forms-14 to 19.

(iii)     For disposal of family pension cases eligible under these rules with regard to the employees who died before 24th September, 2022.

(a)      An officer not below the rank of Deputy Secretary in all administrative departments;

(b)      Officers not below the rank of Deputy Director in Heads of Departments;

(c)      Resident Additional Collectors by District Collectorsshall be appointed as Nodal Officer. The Nodal Officers shall ensure that the family pension cases are disposed of with strictly following these provisions. A report in this regard shall be sent every fifteen days to the concerned administrative department and the concerned administrative department shall send a consolidated report to the Pension Cell of the Finance Department.

(iv)    The Directorate of Pension and Provident Fund shall prescribe the accounting procedure for the implementation of these rules and shall upload the same on the website of the office and intimate all the offices.

CHAPTER 14 Saving

Rule 66. Saving :-

Anything done or any action taken under Notifications/Resolutions/ Circulars/Instructions prior to the commencement of these rules shall be deemed to have been taken under the corresponding provisions of these rules.

Annexure - I

 

[See Rule - 7 & 8]

 

Authorities to whom powers under the Gujarat Civil Services (NPS) Rules, 2023 have been delegated

 

 

Form-1

 

(See Rule 10(1), and 13)

 

( Details to be furnished by the employee in the wake of his first appointment)

 

In case of Minor:

Sr. No. Full name of Guardian:

Signature of the employee

Withdrawals and Payments Officer

Form-2

 

(See Rule 10(3) (In 2 copy)

 

Proforma for furnishing details by the Drawing and Disbursing Officer to the Department/Head of the Department

 

 

 

Form-3

 

(See Rule 10(4)) (In duplicate)

 

The form in which the Department / Head of the Department shall send the details to Directorate of Pension and Provident Fund

 

 

 

Form-4

 

(See Rule 11(9))

Index Register

 

Form-5

 

(See Rule 33 to 36)

 

(Rupees )

Designation: Cardex No.:

It is hereby certified that the details mentioned in the schedule is correct according to the Pay Bill and the Pay Register

Date and signature of Drawing and Disbursing Officer

Form-6

 

(See Rule - 36)

 

Form for contribution of Government/Oraganisation to level-1 of New Pension Scheme (To be enclosed with the bill for the withdrawal of Government/Organisations Contribution)

Office of ................................

Taluka: ................................

Name of the Department: ................................

District: ................................

Name of the Head of the Department:

Name/Code no. Drawing and Disbursing Officer:

Rupees)

Designation: Cardex No.:

It is hereby certified that the details mentioned in the schedule is correct according to the Pay Bill and the Pay Register

Date and signature of Drawing and Disbursing Officer

Form-7

 

(See Rule-38)

Ledger Page of New Pension Scheme Name In block letters: Shri/Smt./Kum.

Designation: Department: Permanent Pension Account Number allotted to employee:

Date of joining the service:

Date of superannuation:

 

Form-8

 

(See Rule-47)

 

Form for the office sending the proposal

R.P.A.D.

In person

Letter no.

Name and Address of the sender office: ..........................................................

.......................................................................................

.......................................................................................

.......................................................................................

Date :

To,

Director,

Pension and Provident Fund Office,

Bima and Lekha Bhavan,

Block no. 18, Dr. Jivaraj Mehta Bhavan,

Gandhinagar-382010

Sub: To authenticate Death-cum-Retirement Gratuity admissible to Shri/Smt./Late ............................. who retired/died on dt......./......./.......

Sir/Madam,

With reference to above mentioned subject, details in respect of Shri/Smt./Late .......................................... who retired/died on dt......./......./.......have been obtained as per rule and Death-cum-Retirement Gratuity admissible to him/her has been sanctioned and the case papers have been sent herewith. It is requested to grant the Pension Payment Office/Treasury Officer the authentication of Death-cum-Retirement Gratuity admissible to him/her as per rule.

Status of the retired/deceased employee (Tick the applicable)

Place

Date

Sign of the officer sanctioning

Death-cum-Retirement Gratuity

Name:

Designation

Note: Case of the employee serving on deputation is to be sent to his/her original department / office.

Death-cum-Retirement Gratuity

 

Part-I

To, ........................................

........................................

........................................

I Shri/Smt ........................................ Designation:........................................ retired/am retiring on dt..................... I submit following details for getting my Death-cum-Retirement Gratuity Sanctioned.

(1)     Name of Govt. employee : Surname Name Father/husbands name

(As entered in the service book, if it is Changed, enclose the proof of the Gazette) ....................

PPAN

 

PRAN

(2)     Designation : ........................................

(3)     Name, address and code of office : ........................................

(With Pin Code) ........................................

D D M M Y Y Y Y

(4)     Date of Birth, in figures :

(5)     Date of entering service :

(6)     Date OF Retirement :

(7)     Three copies of my duly attested/certified following documents have been enclosed.

(1)     Three specimen of Gujarati and English signature

(2)     Three passport size photographs of the employee

(3)     Height - Personal Identification Mark

(8)     Address for correspondence ........................................

(with Pin Code) ........................................

........................................

Seal of Office Employees signature

(9)     Name of the Pension Payment Office/District Treasury Office from where the employee wishes to draw the amount of Death-cum-Retirement Gratuity :

District .................................

(10)   Details of family:

Details of my family as on dt................................. are as follows:-

I give the undertaking that details of my family as on present date are as mentioned above. If any change takes place therein, I will inform the Head of the Department/Office.

(11)   I herewith enclose an attested copy of the Nominee Form in prescribed proforma

(12)   I furnish above mentioned details today on dt. .......... in person in the presence of the head of my office for the purpose of the payment of my Death-cum-Retirement Gratuity.

(In the event of the employee being sick or out of station, the above mentioned details can be furnished through a representative of post.)

(13)   Appointment of Nominee:

(1)     I hereby request payment of the outstanding amount due in respect of death-cum-retirement gratuity benefits immediately before my demise as per the attested copy of my appointment.

(2)     If the nominee is a minor/mentally retarded

(A)     Date of Birth : .............................

(B)     Name of the person to whom the said amount is to be paid as the guardian during the time the nominee is of minor age/mentally retarded : .............................

Address (With Pin Code) : .............................

..........................................................

(C)     Relation of the guardian as nominee with the employee: ............................. Letter of Undertaking

(14)   I............................. hereby submit the Letter of Undertaking that I am retiring/have retired on dt. ............................. If any Government dues such as excess payment of salary, leave pay, allowances, advances, loans, house rent, excess payments due to pay scale revision or any other Government dues are found due to me, I undertake/ agree to get the same reimbursed from my Death-cum-Retirement Gratuity.

Signature of the employee:

Name :

Designation :

Signature of the officer sanctioning

Death-cum-Retirement Gratuity :

Place : .............................Name :

Date : .............................Designation :

Death-cum-Retirement Gratuity Case

 

Part-II

Details to be furnished by the Head of Office/Head of the Department of the employee retired/to be retired to the Directorate of Pensions and Provident Fund

(1)     Name of Government Employee : Surname Name Father/Spouses name

.................................................................................................................................................

(In Block Letters) :

(As entered in service book, enclose the proof of Gazette if changed)

(2)     Designation In Gujarati : ........................................

In English (In Block Letters) :........................................

D D M M Y Y Y Y

(3)     Date of Birth in figures :

(4)     Date of joining service :

(5)     Date of regular Appointment :

(6)     Date of Retirement :

(7)     Date of retirement at the end of the term:

(8)     Address for correspondence :

.............................

(With Pin Code) .............................

..........................................................

(9)     Whether the employee is gazeeted Gazetted or non-Gazetted?:

(Tick) Non-Gazetted

(10)   Name, address and phone no. Of the office : ..........................................................

(With Pin Code No.)

Fax no/ email ..........................................................

(11)   Head of Dept. : ..........................................................

Code no. :

(12)   Name of Dept. : ..........................................................

Code no. :

(13)   Name of the Pension Payment Office/District Treasury from where employee wants to draw death-cum-retirement gratuity .............................

District:.............................

(14)   Three copies of following documents, duly attested/certified are enclosed

(1)     Three specimen of Gujarati and English signatures

(2)     Three passport size photographs of employee

(3)     Height - Personal Identification Mark

Date: Seal of Office: Signature of the officer sanctioning

Death-cum-Retirement Gratuity

Name:

Designation:

(15)   Service eligible for Death-cum-Retirement Gratuity

(A)     Total service from dt. .....................to dt. : .....................

Minus period not to be counted for Death-cum-Retirement Gratuity

(1)     Period of suspension which is not to be counted as Death-cum-retirement Gratuity for which orders have been issued

From dt. .....................to dt. : .....................

From dt. .....................to dt. : .....................

(2)     Gap between two periods which exceeds three months

From dt. ..................... to dt. : .....................

From dt. .....................to dt. : .....................

(3)     Other periods not counted for Death-cum-retirement Gratuity

From dt. .....................to dt. : .....................

From dt. .....................to dt. : .....................

(4)     Period of extra ordinary leave

From dt. .....................to dt. : .....................

From dt. .....................to dt. : .....................

(5)     Total period not counted for Death-cum-retirement Gratuity (1) to (4)

(B)     Net service eligible for Death-cum-retirement Gratuity (A - (5))

(C)     Service to be taken in to account in full years

Note :

(1)     If the eligible period for Death-cum-retirement Gratuity includes months in addition to the completed year, the period of less than six months should not be taken in to account, but six months and more shall be counted as one full year. (Maximum death-cum-retirement gratuity service 33 years)

(2)     For calculation of death-cum-retirement gratuity, the pay drawn in the last pay revision has been verified with the competent authority and it has been found correct.

Date: Seal of Office: Signature of the officer sanctioning

Death-cum-Retirement Gratuity

Name:

Designation:

(16)   Statement showing the details of calculation of Death-cum-Retirement Gratuity

(1)     Death-cum-Retirement Gratuity at the time of Retirement:

(Last Pay + Dearness) X Years eligible for Death-cum-Retirement Gratuity (Maximum 33 years)

2 (.....................+.....................) X ..................... =

2

(2)     At the time if in-service death:

Death-cum-Retirement Gratuity should be calculated as per rule -----------

(17)   Details of deduction, if any, from Death-cum-Retirement Gratuity

 

It is requested to recover the amount mentioned above from Death-cum-Retirement Gratuity towards Government dues and deposit to Government account.

or

Having thoroughly ascertained, it is certified that on present day, no Government due is outstanding from Shri/Smt. ................................

(18)   Departmental Inquiry Certificate

Having thoroughly ascertained, it is certified that on present day, no departmental inquiry/judicial proceedings are pending against Shri/Smt. ................................

(19)   Certificate regarding the service eligible for Death-cum-Retirement Gratuity

It is to certify that Shri/Smt................................ has retired/is to be retired/died on dt................................ Scrutiny of his/her service book has revealed that no part of his/her service during the entire period of his/her service is to be deducted for calculation of his/her Death-cum-Retirement Gratuity and the account of leave during his/her entire service period has been completed.

(20)   In exercise of the powers conferred under rule........ Death-cum-Retirement Gratuity of Shri/Smt ................................ designation................................ is hereby sanctioned.

(21)   It is hereby certified that in case of Shri/Smt./Kum ................................ Designation ................................ deduction of employees subscription towards New Contributory Pension Scheme has been done as per rules. No excess deduction has been made.

Date:

Place:

Signature and seal

of the Head of the Office

Signature of the officer sanctioning

Death-cum-Retirement Gratuity

Name:

Designation:

Identification mark/Height/signature specimen and photographs of the employee

(Photograph of the guardian has to be affixed if the amount of Death-cum-Retirement Gratuity is to be paid to the minor or mentally retarded)

Shri ................................designation ................................

Office/Directorate/Department ................................

Date of Retirement/Death ................................

 

Signature of the Head of Dept. Signature of the certifying Head of Dept.

Date: Name .........................

Designation .........................

Part-III

 

Application for Death-cum-Retirement Gratuity

 

(Form to be used when a Government employee dies in service)

 

To, ..................................................

..................................................

(Head of Office/Directorate/Department)

My husband/wife late Shri/Smt., serving in the office/department ......................... as .........................(designation) .........................died on ......................... In this regard, I submit application of for Death-cum-Retirement Gratuity as follows.

(If the application is for a share of Death-cum-Retirement Gratuity, fill up following columns)

PPAN No

 

PRAN No

(1)     Name of applicant ---------------------------------------------------------------------

(2)     Address of applicant: -----------------------------------------------------------------------

------------------------------------------------------------------------

------------------------------------------------------------------------

(3)     Relation with the deceased employee ................................

(4)     Details of the members of the late................................ on the date of demise.

 

It is requested to pay me the Death-cum-Retirement Gratuity through Pension Payment/District Treasury Office

..............................

(5)     Appointment of legal heir :

I hereby appoint the following person to receive the outstanding amount of the death-cum-retirement gratuity due immediately before my death and the amount of death-cum-retirement gratuity on account of any other revision.

1.        Name of nominee..............................................................................

Address: ----------------------------------------------------------------------------

----------------------------------------------------------------------------

2.        Relation with employee: ..............................................................................

3.        If the nominee is minor, name and Address of the person appointed as Guardian during the minor age

....................................................

....................................................

4.        If the nominee mentioned in column 1 dies before the employee, name, address date of Birth of the of the other nominee and his/her relation with the employee

....................................................

....................................................

....................................................

5.        If the other nominee is a minor, name and Address of the person appointed as Guardian during the minor age

..............................................................................

..............................................................................

6.        Letter of Surety

6. I Shri/Smt./Kum.......................... hereby submit the Letter of Surety that.......................... If any Government dues such as excess payment of salary, leave pay, allowances, advances, loans, house rent, excess payments due to pay scale revision or any other Government dues are found due from my late husband/wife/father/mother/late Shri/Smt. .......................... before his/her death on .......................... I undertake/ agree to get the same reimbursed from my Death-cum-Retirement Gratuity.

7.        I hereby declare that I have not applied for and will not apply for any part of the service eligible for the gratuity demanded.

8.        Signature or impression of the left hand thumb ..........................

Date Witness

Two or more prominent persons from the village/town/sub urban where the employee lives should provide the witness

 

Place:

Date:

Signature of the officer sanctioning

Death-cum-Retirement Gratuity

Name:

Designation:

Signature of the applicant

Part-IV

 

Death-cum-retirement gratuity sanctioned by the Death-cum-Retirement Gratuity sanctioning authority when an employee dies in service

 

1.        Name of employee: ........................................

2.        Designation of employee: ........................................

3.        Date of demise: (Enclose a certified copy of the proof of death)

4.        Total service of the Government employee: Years..............
Months..............Days..............

5.        Pay scale of the employee at the time of death............................ :

6.        Last basic pay of the employee Rs.

7.        Details of the family of late.............. have been verified and certified and I hereby sanction Death-cumRetirement Gratuity to his/her wife/husband/son/daughter Shri/Smt./Kum..............

or

Late ..............was not having a family on the date of his/her demise. I sanction Deathcum-Retirement Gratuity to his/her mother Shri/Smt. ..............

8.        On the date of the demise of late ..............,no departmental inquiry is proposed or pending/the proposed/pending inquiry is dropped. (Copy of order enclosed)

9.        Late .............. is to be paid the Death-cum-Retirement Gratuity through District Treasury Office/Pension Payment Office..............

10.     NO Government dues are outstanding on the date of the demise of late .............. Or in the date of the demise of the deceased, following Government dues are outstanding which is to be recovered from the Death-cum-Retirement Gratuity

Seal of the Office Signature of the officer sanctioning Death-cum-Retirement Gratuity

Name:

Designation:

11.     According to the nomination made during his/her existence by late ............................ death-cumretirement gratuity is to be paid to............................

12.     As late ............................ has not made a nomination on the date of his/her demise, details of the members of family who are eligible to receive the death-cum-retirement gratuity.

(A)     Widow wife/husband/unmarried son/daughter, widow daughters

1.

2.

3.

4.

(B)     Father/mother, brothers below eighteen years of age, unmarried sisters, married daughters, children of sons died earlier

1.

2.

3. As nominee has not been made, persons mentioned above are to be paid death-cum-retirement gratuity in equal shares. Their application, photographs, specimen signature, personal identification etc. are enclosed herewith.

or

From among A or B mentioned above

Following persons have consented to make the payment in favour of Shri............................

1.

2.

3. And the same has been accepted as the Head of the Office (Consent Letters are enclosed)

13.     From among those mentioned in column 12, Shri ............................ is a minor and therefore his/her amount has been paid to his/her legal guardian Shri ............................ (The share of the minor son/daughter is to be paid to the natural guardian i.e. mother/father. In other cases, the guardianship proof, necessary details of his/her identity and address should be enclosed)

14.     I am enclosing the following enclosures

(1)     Attested passport size photograph affixed on three papers of the legal heir

(2)     Three specimen of signature attested by a Gazetted officer

(3)     Two attested copies of height, identification

(4)     Attested copy of death certificate

(5)     Attested or original copy of nomination made for gratuity.

(6)     Others

Place"

Date:

Signature of the officer sanctioning Death-cum-Retirement Gratuity

Name:

Designation:

Not Payable before:

DIRECTORATE OF PENSION & PROVIDENT FUND

GUJARAT STATE, "Vima & Lekha Bhavan",

Dr. Jivraj Mehta Bhavan Complex, Block No. 18,

Old Sachivalaya, Sector - 10 B, Gandhinagar - 382010

RETIREMENT/DEATH GRATUITY PAYMENT ORDER Date

Ref: Retirement/Death Gratuity No.

Retirement/Death Gratuity Order Date:

Claimants Name

Address

Under Rs.

Qualifying service for Gratuity:

Last pay:

T.I. Rate:

It is hereby order to release the amount of Retirement/Death Gratuity to Shree/Smt/Ku. ............................ or his/her nominee/heirs/Guardian as under Retirement/Death Gratuity Rs :

 

Recovery Details :

HBA Rs. Head :

MCA Rs. Head :

Other Rs. Head :

Nominee Details:

 

Remarks :

Expenditure -Budget Head - 2071 Pension & Other Retirement Benefit (2071-01-117-03)

Account Officer

To

The Treasury Officer/Pension payment Officer

District Treasury Office/Pension Payment Office

..................................

FOR TREASURY USE ONLY

Received the Sum of Rs.................Treasury Officer

Received Payment

Signature of the Recipient OR Thumb Impression.

Date :

Pay Rs. :

Important Note :

Payment to be released after the adjustment of Recovery, if any.

Authority is valid for 24 months from the date of issue & should be kept under the personal custody of concerned Treasury Office/Pension Payment office.

It is the responsibility of the concerned disbursement officer to ensure the identification of the person named above.

Payment Details should be intimated to DPPF for record purpose.

DIRECTORATE OF PENSION & PROVIDENT FUND

GUJARAT STATE, "Vima & Lekha Bhavan",

Dr. Jivraj Mehta Bhavan Complex, Block No. 18,

Old Sachivalaya, Sector - 10 B, Gandhinagar - 382010

REVISED RETIREMENT/DEATH GRATUITY PAYMENT ORDER Date

Ref: Retirement/Death Gratuity No.

Retirement/Death Gratuity Order Date

Claimants Name

Address

Under Rs.

Qualifying service for Gratuity:

Last pay:

T.I. Rate:

It is hereby order to release the amount of Retirement/Death Gratuity to Shree/Smt./Ku. ................. or his/her nominee/heirs/Guardian as under Retirement/Death Gratuity Rs :

Nominee Details:

Remarks :

Expenditure -Budget Head - 2071 Pension & Other Retirement Benefit (2071-01-117-03)

Account Officer

To

The Treasury Officer/Pension payment Officer

District Treasury Office/Pension Payment Office

....................................

FOR TREASURY USE ONLY

Received the Sum of Rs..................Treasury Officer

Received Payment

Signature of the Recipient OR Thumb Impression.

Date :

Pay Rs. :

Important Note :

Payment to be released after the adjustment of Recovery, if any.

Authority is valid for 24 months from the date of issue & should be kept under the personal custody of concerned Treasury Office/Pension Payment office.

It is the responsibility of the concerned disbursement officer to ensure the identification of the person named above.

Payment Details should be intimated to DPPF for record purpose.

Phone: (079) 23253212 (PA)

(Director) 23253213 (Personal)

E-mail Address: dir-ppf@gujarat.gov.in

Directorate of Pension and Provident Fund

Gujarat State

"Bima and Lekha Bhavan",

Dr. Jivaraj Mehta Bhavan, Block no. 18, Sector 10 B,

Gandhinagar-382010

Letter intimating the authorisation of Death-cum-Gratuity

Letter no. - Dt.-

To

District Treasury Officer/Pension Payment Officer

..................

Authorisation for Death-cum-Gratuity is sent to you as detailed hereunder

(1)     Name of the employee

(2)     Death-cum-Gratuity number

(3)     Nature of retirement

(4)     Permanent Pension Account Number (PPAN) :

(5)     Permanent Retirement Account Number (PRAN) :

(6)     Date of retirement/death :

(7)     Total Death-cum-Gratuity

Recovery from Death-cum-Gratuity :

Death-cum-Gratuity withheld :

(8)     Death-cum-Gratuity payable :

(9)     Other recoveries :

Note :

Payment should be made after obtaining the last pay certificate

Encl: As above Sincerely Yours

Account Officer

Copy to:

(1)     Name and address of the office sanction gratuity

(2)     Name/address of the employee/nominee

Form-9

 

(see rule 59)

 

Order of partial withdrawal from New Contributory Pension Scheme

Order no. ---------------------------------------------------

Name and address of the Office: -----------------------

-----------------------------------------------------------------

-----------------------------------------------------------------

Dt. -----------------------------------------

To,

Directorate of Pension and Provident Fund,

Bima and Lekha Bhavan, Dr. Jivaraj Mehta Bhavan Complex,

Gandhinagar-382010

Sub: To sanction partial withdrawal from the New Contributory Pension Scheme Account of Shri -----------

-------------------------------------------------------designation --------------------------

It is humbly to state that Shri/Smt./Kum.----------------------------------------------------designation-----------------has made a demand for partial withdrawal of ............% from his/her Permanent Retirement Account Mo. (PRAN) of the New Contributory Pension Scheme in form 601 PW (enclosed) prescribed by PFRDA in order to meet the expenses towards -------------------------------------------------------------------------------------------- His/her online application for partial withdrawal has been receive under acknowledgement No.------------------------------------------ dated -------------------------.

Considering the details submitted by Shri ---------------------------------------------------------------, order is hereby issued to sanction his/her partial withdrawal

Sincerely Yours,

(Sign and seal of the Competent Authority)

Encl: - as above

(1)     Form: 601 PW prescribed by PFRDA

(2)     Evidence supporting partial withdrawal

(3)     Copy of canceled check or bank passbook or bank certificate

Copy to:

(1)     The employee/officer applying for partial withdrawal (Name and address of current office)

(2)     The office in which the employee/officer with making partial withdrawal is currently serving-For intimation.

(3)     The officer maintaining the Service Book - for making entry in the Service Book.

Form-10

 

(See rule-63)

 

Option to avail benefit in case of retirement from service due to disability or death during service

*I --------------------------------------------------------------------hereby give option to pay me or my family, as the case may be, the benefits under the Gujarat Civil Service (Pension) Rules, 2002 in case of retirement from service due to disability or death during service

Or

*I --------------------------------------------------------------------hereby give option to pay me or my family, as the case may be, the benefits of Accumulated Pension Corpus of the Personal Pension Account under the New Contributory Pension Scheme as may be decided from time to time by the State Government in case of retirement from service due to disability or death during service

Signature of Government employee/Subscriber

Name:

designation:

Name of the Office:

Telephone no.:

Place and date:

This option supersedes any other option previously given by me.

*Strike out the option not applicable.

(To be filled up by the Head of the Office or Gazetted Offer)

Option given by Shri/Smt./Kum. .................................... under the Gujarat Civil Service (Pension) Rules, 2002 on dt. ............ has been received.

designation: Office:

Entry of the receipt of the option has been made on page no. ............Of the service Book.

Sign,

Name and Designation of the Head of the Office or the

authorised Gazetted Officer with seal

Received on dt.:

The receiving officer shall fill in the above information and return a copy of the duly signed and duly filled option form to the Government employee who shall keep it in safe custody so that it may be in the possession of his beneficiaries in case of death/disability.

Rule-11

 

(See rule - 63)

 

Details of Family

Name of Govt. Employee:

Designation:

Date of Birth:

Date of Appointment:

Details of my family as on dt. ............

(1)

(2)

(3)

(4)

(5)

(6)

I hereby agree to keep the above details up to date keeping the Head of Office/Department informed of any addition or change.

Place:

Date:

Signature of Govt. Employee

Note-1 "Family" for this purpose means a family as defined in clause (a) of sub-rule (II) of rule 89 of the Gujarat Civil Service (Pension) Rules, 2002.

Note-2 "Wife" and "Husband" shall include respectively judicially separated wife and husband.

Form-12

 

(See rule-64)

 

R.P.A.D..

In Person For DPP Office use .Master code no. Letter No............................

Name/address of the sender Office ............................

Pin Code :

Date........................................................:

To,

Director,

Pension and Provident Fund

Bima and Lekha Bhavan

Block no. 18, Dr. Jivaraj Mehta Bhavan,

Gandhinagar-382010.

Sub: Regarding authorisation of Disability Pension/Family Pension admissible to Shri/Smt.

....................................................................................

Sir, With reference to above mentioned subject, it is to state that details as per rules in respect of Shri/Smt. late ........................................................ who retired due to disability/died while in service on dt.: ............................ has been obtained and pension papers part-1 with the employees details, part-2 with the office level details, part-3 and part-4 for the case of demise and part-5 for the employee of a grant-in-aid organization has been prepared (Strike out the not applicable) and the pension has been sanctioned and the Service Book has been sent. It is requested to give due authorization to the Treasury Officer regarding pension/family pension/Death-cum-Retirement Gratuity Commutation of Pension admissible to him/her

Details mentioned in this form is hereby certified

Place:

Date:

Sign Pension Sanctioning Officer

Name : ....................................................

Designation : ....................................................

 

Pension Case

 

Part-1

 

Application Form to be submitted by the employee retired due to disability

To,

....................................................

....................................................

....................................................

I Shri/Smt./Kum.................................................... Designation: ..........................have retired on dt. .......................... due to disability. I submit following information to get my pension sanctioned.

1.        Name of Govt. Employee : Surname Name Name of Father / Husband..........................As entered in the Service Book, enclose proof of Gazette if there is any change

2.        Designation : ....................................................

Applicable Pay scale : ....................................................

3.        Name-Address of Office (With Pin Code & Phone no.): ................................................................................................................................................................................................................

Pin Code:

Phone no. : ..........................

Day Month Year

4.        Date of Birth :

5.        Date of Joining Service :

6.        Date of Disability

Retirement :

7.        Three copies of my duly attested/certified following documents are enclosed :-

(1)     Three specimen of signature

(2)     Three pass port size Joint photographs of husband-wife

(3)     Height-personal identification mark

8.        Address for correspondence after retirement : ........................................................................................................

........................................................................................................

Pin Code:

Phone no. : ..........................

Email : ..........................

9.        AADHAR card no. :

10.     Name of the District/Sub Treasury from where you want to draw pension:

District Treasury ..........................Sub Treasury..........................

11.     I request today on dt.......................... to commute .......................... percent part of my admissible pension (maximum 40 percent / 50 percent for officer of judicial service) and pay the amount of commutation.

Note: Enclose application for commutation of pension in G.C.S.R (Pension) form-16 with Certificate of Medical Board in form 19

12.     Details of family should be mentioned as per rule 89 of the GCSR (Pension) Rules -2002 Details of my family members as on dt.......................... are as follows :-

 

I hereby solemnly declare, that my family details are as above. If there is any change in it, I will inform the Head of the office / Department.

13.     (1) I enclose two certified copies of nomination of successor in the prescribed proforma as per Govt. Resolution, Finance Department no. DPP/1099/496/945(4)/P, dated 23rd June, 2000.

(2) If the nominee is a minor

(A)     Date of Birth :

(B)     Name of the person to whom the said amount is to be paid as guardian during the minor age :

...............................................................

Address : ..........................................

(With Pin Code)

(C)     Relation of nominee with pensioner as guardian: ..........................................

14.     Two copies of Medical Certificate of Civil Surgeon are enclosed to the effect that my son/daughter Shri / Kumari is blind/handicapped/deaf-mute from birth. They are incapable to earn a living. I appoint Mr. / Mrs ..................... to perform the duty as his/her guardian when the occasion arises to pay family pension to him. Regarding entering the names of children with physical and mental disabilities, proceedings should be carried out as per the instructions of Clause-14 enclosed herewith. (Details should be mentioned as per rule-93 of G.C.Service (Pension) Rules-2002 as amended from time to time).

15.     I undertake to inform and update the Pension and Provident Fund Director/Head of Office as well as the relevant person on the occasion of any change or amendment in the above mentioned details.

I present the above mentioned details before the Head of my Office today on dt. ..................... for pension related proceedings.

(The above details can be sent through a representative or by post in case the employee is ill or out of station.)

Place:

Date:

Signature of Head of Office:

Name:

Designation :

Signature of Employee:

Name:

Designation :

16.     Letter of Undertaking (Rule-134/134-A/135 of G.C.S. (Pension) Rules-2002)

I have read details of rule 134/134-A/135 of G.C.S. (Pension) Rules-2002 and I have properly understood the same and thereafter I ..................... hereby give the undertaking that, I retired due to disability on dt. ..................... Thereafter if any Government dues are found outstanding such as, salary, leave pay, allowances, advances, loans, arrears against excess payment of house rent, excess payments due to revision of pay scale or other Government due, I undertake/give consent to reimburse the same from the temporary increase in my pension/Death-cum-Retirement Gratuity /commuted value of pension/. If I am permitted to continue to live in the Govt. quarter after my retirement, I undertake/give consent to get the due house rent recovered from the pension/family pension sanctioned to me and the TI due thereon at the treasury level. In the event of the amount of pension getting reduced in future, I undertake/give consent to make further recovery from my pension, gratuity, CVC, and family pension. subject to any future reduction in the sanctioned amount of pension. I consent to recovery of excess payment from present recovery pension, gratuity, CVP and family pension.

Place : .....................

Date : .....................

Signature of Employee : ..........................................

Name : ...............................................................

Designation...............................................................

Signature of Head of Office : ...............................................................

Name : ...............................................................

Designation:...............................................................

Pension Case

Part-2

 

Details to be furnished by the Head of the Office/Department of the employee retiring due to disability to the Directorate of Pension and Provident Fund

(1)     Pay Verification : ....................................................................................

Approval Number / Case Number of 6th /7th Pay Sticker given by Pay Verification Cell Gandhinagar

(2)     Name of Govt. Employee : Surname Name Father/Husbands Name

.........................................................................................................

(in block letters)

(As entered in the Service Book, enclose the proof of Gazette in case of any change)

(3)     Designation : In Gujarati : ..........................................................

In English (in block letters) : ..........................................................

(4)     Date of Birth in figures :

(5)     Date of entering service :

(6)     Date of Disability Retirement :

(7)     Type of Pension : Disability Pension

Seal of Office Signature of Head of Office

(8)     Address of employee for correspondence after retirement .............................

(9)     (1) PRAN Of Employee :.......................................................................................

(2) PPAN f Employee :.......................................................................................

(3) Whether financial benefits admissible as per NPS have been finalised ? (Yes/No)

A) If yes, Amount to be recovered towards Govt. subscription Rs...................

(10)   Other state pensioner ..........................................................

(11)    Name, address and Phone no.

Of the office :..........................................................

(With Pin Code ) :.......................................................................................

(Fax no./email) :.......................................................................................

(12)   Head of the Dept. :.......................................................................................

Code no. :.......................................................................................

(13)   Name of Department :.......................................................................................

Code no :.......................................................................................

(14)   Duly attested (1) three specimen of signature (2) three copies of passport size Joint photograph of Govt. employee with his/her wife/husband (If Spouse does not exist, single photo, single photo in family pension, if guardian is there, phot with guardian (3) two slips showing details of height and personal identification mark are enclosed with the application of the employee.

(15)   (1) Name of wife/husband/progeny/mother/father eligible for Family Pension:

(If conditions of rule 91(5) of G.C.S. (Pension) Rules-2002 as amended from time to time are fulfilled).

Surname Name Father/Husbands Name

.................................................................................................................................................

.................................................................................................................................................

.................................................................................................................................................

(in block letters)

 

(2) Name of pensionable blind/divyang/mentally retarded/congenital deaf-dumb child in case of demise of family pensioner :

(If conditions of rule 91(5) of G.C.S. (Pension) Rules-2002 as amended from time to time are fulfilled)

Surname Name Father/Husbands Name

....................................................................................................................

....................................................................................................................

(in block letters)

Note : Take care while mentioning the name in sr. no. (1) 15and (2) in order to avoid problem in future

(16)   If the disabled employee wants to avail commutation of pension, date of application seeking the same and percentage for commutation of pension (Maximum 40 percent/50 percent for officer of judicial service) :

...............................................................

(17)   Name of the nominee appointed by the employee To whom pension/Death-cumGratuity/commutation Of pension is to be paid at the time of his/her death (as per Finance Dept. Resolution dated 23-06-2000 )

Surname Name Father/Husbands Name

....................................................................................

....................................................................................

Note : - Enclose attested copy of nomination in support of sr. no- 17

(18)   Pensionable Service (Rule-25 of G.C.S. (Pension) Rules, 2002) Day Month Year

(A)     Total service from dt. .....................to dt. .....................

Less : (B) Period not to be counted for pension

(1)     Extraordinary leave of more than 36 months

from dt. .....................to dt. .....................

from dt. .....................to dt. .....................

(2)     Period of suspension for which order has been issued not to count the period for pensionable service

from dt. .....................to dt. .....................

from dt. ..................... to dt. .....................

(3)     Period of gap between two periods where the gap is of more than three months

from dt. ..................... to dt. .....................

from dt. ..................... to dt. .....................

(4)     Other periods not to be counted as pensionable

from dt. ..................... to dt. .....................

from dt. ..................... to dt. .....................

Total of service not counted as pensionable. (1) to (4)

(C) Net Pensionable Service (A - B)

(D) For Judicial Officer/Asst. Govt. Pleader Admissible under rule 37 of G.C.S. (Pension) Rules Notional Service

(E) Pensionable Service (C + D)

Note: If the eligible period for Death-cum-retirement Gratuity includes months in addition to the completed year, the period of less than six months should not be taken in to account, but six months and more shall be counted as one full year.

Seal of Office Signature of Head of Office

(19)   Last pay of the disability period : Rs. .....................

(20)   Details of the actual pensionable pay received: from dt. ..................... to dt. .....................

Pay scale of Disability Period : ....................................................................................

 

The verification of the last ROP is done by the Pay Verification Unit and thereafter I have verified the salary fixed and paid as per annual increment and promotion etc. and found correct. Pensionable pay is calculated accordingly.

Note : (1) If the employee has been on leave without pay (LWP) in the last ten months prior to the employee acquiring disability/death while in service, accordingly the salary paid during the period prior to the leave without pay (LWP) shall be taken into account for the purpose of ten months.

(2) If the employee is on suspension and that period is treated as suspension only, the salary earned before the employee went on suspension shall be taken into account for the purpose of ten months.

(3) If an employee is on half-pay leave, the pay which he would have been entitled to if he had not gone on leave and was on duty, shall be taken into account for the purpose of ten months.

(21)   Calculation of Pension: (Rule 80 of Rule of G.C.S. (Pension) Rules)

(1)     As per the 6th Pay Commission

Pensionable Pay = Pension 2

Note: Minimum Pension Rs. 3500/- (Three thousand five hundred)

(2)     As per the 7th Pay Commission

Pensionable Pay = Pension 2

Note: Minimum Pension Rs 9000/- (None thousand)

(22)   Family Pension Rule 90(1) (2) of G.C.S. (Pension) Rules

Disability Retirement

(A)     Family Pension - 1

Family Pension will be admissible for up to seven years from the date of death or till the employee survives and attains the age of 65 years whichever is earlier.

An amount equal to the pension granted to the employee

Note: In any case the pay band should not be less than 50% of sum of pay plus grade pay or pay in pay matrix..

The sum of pay in pay band plus grade pay or pay in pay matrix ................ X 50% = Rs.

................

(B)     Family Pension - 2

Family pension admissible after the period mentioned in (a) above

An amount equal to 30 % sum of the pay in the pay band plus grade pay or the pay in pay matrix.

The sum of pay in pay band plus grade pay or pay in pay matrix................ X 30% = Rs.

................

Note: (1) In the case of Family Pension-1 and Family Pension-2, the definition of pay shall include Non-Practicing Allowance (where applicable).

(2) As per 6th Pay Commission, the minimum limit of family pension is Rs. 3500

(3) As per Seventh Pay Commission, the minimum limit of family pension is Rs. 9000

(23)   Death-cum-Retirement Gratuity :

Death-cum-Retirement Gratuity at the time of Disability Retirement (Rule 81 (1) (A) of G.C.S. (Pension) Rules as amended from time to time.

As per 6th Pay Commission from dt. 01-01-2006 (Maximum Rs. 10 Lakh)

(Sum of pay in pay band

plus grade pay + dearness) X

years of pensionable service

(maximum 33 years)= (................+ ................) X ................ = 2 2

As per 6th Pay Commission from dt. 01-01-2016 (Maximum Rs. 20 Lakh)

(Sum of pay in pay band plus grade pay + dearness) X

years of pensionable service

(maximum 33 years)= = (................ + ................) X ................= 2 2

Note: (1) Non-practicing allowance (where applicable) shall be included in the definition of pay for calculation of Death-cum-Retirement Gratuity.

Seal of Office Signature of Head of Office

(24)   Service Gratuity:

As per 6th Pay Commission from dt. 01-01-2006

Gratuity of service in case of less than 10 years of pensionable service (Rule 80 of G.C.S. (Pension) Rules, 2002) (Sum of pay in pay band plus grade pay + dearness) X completed years of pensionable service = Rs................ = ( ______________ + ____________________) X_________ years = Rs................

As per 7th Pay Commission from dt. 01-01-2016

Gratuity of service in case of less than 10 years of pensionable service (Rule 80 of G.C.S. (Pension) Rules, 2002)

((Pay in Pay Metrics - (Level - )+ Inflation) X Years of Pensionable Service Completed = Rs................

= ( ______________ + ____________________) X_________ years = Rs ................

Note: (1) Non-practicing allowance (where applicable) shall be included in the definition of pay for calculation of Death-cum-Retirement Gratuity.

Seal of Office Signature of Head of Office

(25)   Commutation of Pension : Rule - 100 of G.C.S. (Pension) Rules, 2002)

For commutation of pension, capitalized amount per converted amount of one rupee based on post-retirement age:

Part of Commuted Pension X rate of Commutation X 12= Rs .......................

.......................X .......................X 12 = Rs .......................

Seal of Office Signature of Head of Office

(26)   Details of the deductions from retirement benefits.

(1)     Deductions from pension Rs ....................... From dt. ....................... to dt. :....................... Rs ....................... From dt. ....................... to dt. .......................

Permanent deduction Order imposing punishment to make deduction from pension, Order no: .............................................. Dt. ....................... A copy of the pension cut penalty order is enclosed herewith.

(2)     Details of amount due from government employee are as follows. (Rule 133/134/134-A/135 of the G.C.S. (Pension) Rules, 2002)

It is requested to recover the amount due to the Govt. as mentioned above from Pension/Death-cumRetirement Gratuity/Service Gratuity/amount of capitalized commutation and Temporary Increase in Pension.

Certificates:

(27)   Having been thoroughly ascertained, it is certified that no Govt. due is outstanding on this date from Shri/Smt./Kum. ....................................................................................................................

Date : Sign of Officer sanctioning pension

Signature of Head of Office

.............................

Name : ..........................................................

Seal of Office Designation : ..........................................................

(28)   Departmental Inquiry Certificate : (Rule 139 of G.C.S. (Pension) Rules, 2002)

Having thoroughly ascertained, it is certified that on present day, no departmental inquiry/judicial proceedings are pending against Shri/Smt. ..........................................................

Date : Sign of the Competent Authority ..........................................................

Name : ..........................................................

Designation : ..........................................................

(29)   Certificate regarding Pensionable Service : Rule 131 of G.C.S. (Pension) Rules)

It is hereby certified that Shri .............................has retired on dt............................. due to disability. The scrutiny of his/her Service Book has revealed that no service break of more than three months in his/her entire service remains to be deducted and the suspension period counted as nonpensionable is not left from being deducted. His/her extraordinary leave in excess of 36 months are not left from being deducted. No other non-pensionable service is left from being deducted. The account of leave of his/her entire service period has been completed and certificate has been given after verifying his/her service of last two years.

Date : Sign of the Competent Authority .............................

Name : ..........................................................

Designation : ..........................................................

30. In exercise of the powers conferred under rule 9(60) of G.C.S. (Pension Rules)-2002,

I sanction the Disability Pension of Shri/Smt./Kum. .............................

Designation .............................

Place :

Date : Sign of Officer sanctioning pension

Signature of Head of Office

.............................

Name : .......................................................................................

Seal of Office Designation : ..........................................................

Identification mark/Height/specimen signature and photographs of the pensioner

 

(Rules 136,137 and 138 and form-21 of the Gujarat Civil Service (Pension) Rules-2002)

 

Color photo of 4.5 cm. X 3.5 cm. size with transparent background.

Shri.......................................................................................

Designation .......................................................................................

Office/Directorate/Department ..........................................................

Date of Retirement ..........................................................

 

+ Except in the case of family pensioner, Joint photo should be affixed

* Photo of guardian should be affixed only if the pensioner is a minor or mentally retarded

Signature of Head of Office Signature of Certifying Head of Office

Date : Name : .........................................................

Designation : .........................................................

Identification mark/Height/specimen signature and photographs of the pensioner

 

(Rules 136,137 and 138 and form-21 of the Gujarat Civil Service (Pension) Rules-2002)

 

Color photo of 4.5 cm. X 3.5 cm. size with transparent background.

Shri.........................................................

Designation .........................................................

Office/Directorate/Department .........................................................

Date of Retirement .........................................................

 

 

+ Except in the case of family pensioner, Joint photo should be affixed

* Photo of guardian should be affixed only if the pensioner is a minor or mentally retarded

Signature of Head of Office Signature of Certifying Head of Office

Date : Name : ..............................................................................

Designation : ..............................................................................

 

Identification mark/Height/specimen signature and photographs of the pensioner

 

(Rules 136,137 and 138 and form-21 of the Gujarat Civil Service (Pension) Rules-2002)

 

Color photo of 4.5 cm. X 3.5 cm. size with transparent background.

Shri....................................................

Designation ....................................................

Office/Directorate/Department ....................................................

Date of Retirement ....................................................

 

+ Except in the case of family pensioner, Joint photo should be affixed

* Photo of guardian should be affixed only if the pensioner is a minor or mentally retarded

Signature of Head of Office Signature of Certifying Head of Office

Date : Name : ..................................................................

Designation : ..................................................................

Pension case-Part-3

 

Application for Family Pension

 

(Form to be used when a Government employee dies in service)

To, ............................................

............................................

(Head of Office/Directorate/Department)

My husband/wife late Shri/Smt., serving in the office/department ...................... as ...................... (designation) ...................... died on ...................... In this regard,

I submit application of for Death-cum-Retirement Gratuity as follows.

(1)     Name of applicant : ..................................................................

(Applicant Name ) : ..................................................................(in block letters)

(2)     Applicants Date of Birth : ..................................................................

(3)     Applicants address : ..................................................................

..............................................................................................................

(4)     Relation with the deceased employee : ............................................

(5)     Details of family members of late ..................................................................on the date of demise (Details should be mentioned as per Rule 89 of G.C.S. (Pension) Rules-2002

From among the members mentioned above, Shri/Kum. mentioned at no. ................. is a blind / divyang / mentally retarded/congenitally deaf-dumb son/daughter of late ................................................... and incapable of earning enough for livelihood and a certificate issued by the Civil Surgeon has been enclosed. If occasion arises, I appoint Shri .................................. to perform the duty of his/her guardian. (details should be mentioned as per rule 93 of G.C.S. (Pension Rules-2002 as amended from time to time)

(6)     It is requested to pay me my Family Pension/Death-cum-Retirement Gratuity through district Treasury ................. Sub Treasury .................

** In case the Common Nomination Form prescribed vide Finance Department resolution dated: 23-06-2000 is not filled up by the employee/is not available currently, the inheritance certificate issued by the competent authority of the late employee should be enclosed. Further, statement of consent agreeing to payment of the financial benefits related to family pension in favor of the family member who is to receive family pension should be submitted by other family members.

Sign of the Applicant

Seal of the Office Sign of Head of the Office Sign of the officer

sanctioning pension

(7)     Appointment of successor :-

I appoint the following person (family member of the deceased employee) to receive the payment of the amount of family pension, death-cum-retirement gratuity and any other provisional benefits due immediately before my death.

1.        Name of nominee : ....................................................................

: ......................................................................................................

Address : ......................................................................................................

.......................................................................................................................

Date of Birth :

2.        Relation with Pensioner : .....................................................................................

3.        If the nominee is a minor, name and address of the guardian appointed during his/her minor age

........................................................................................................................................

4.        Name, address, date of birth of the other nominee in case of the nominee appointed in column -1 dies first and his/her relation with the family pensioner : ....................................................................

5.        If the nominee is a minor, name and address of the guardian appointed during his/her minor age:

.....................................................................................

6.        I Shri/Smt./Kum................................................... hereby give the undertaking that if any Government dues are found outstanding such as, salary, leave pay, allowances, advances, loans, arrears against excess payment of house rent, excess payments due to revision of pay scale or other Government due prior to the demise of my husband/wife/father/mother late Shri/Smt................................... I undertake/give consent to reimburse the same from my family pension/Death-cum-Retirement Gratuity. After the demise of late Shri/Smt. ................................................... if I am permitted to continue to live in the Govt. quarter I undertake/give consent to get the due house rent recovered from the family pension sanctioned to me and the TI due thereon at the treasury level.
(Rule 134/134-A/135 of G.C.S. (Pension) Rules-2002)

7.        I hereby declare that I have not applied for and will not apply for any part of the service qualifying for the gratuity which has been demanded.

8.        Signature or left hand thumb impression of the applicant : ...................................................

Date : ..................................

witness : ..................................

Two or more prominent persons from the village/town/suburb where the employee lives should provide the witness

 

Place : Sign of applicant .....................

Date : Signature of Head of Office .....................

 

Pension Case - Part-4

 

Family Pension sanctioned by the Head of the Office when the employee dies while still in service

1.        Name of employee : ...............................................................

2.        Employees Designation : ...............................................................

3.        Date of Birth :

4.        Date of appointment :

5.        Date of demise (Enclose the Death Certificate :

6.        Pensionable service of employee :

Less: Period not to be counted for pension

Total net pensionable service

7.        Pay band of employee at the time of death Or Pay in pay matrix level : Rs. .....................

8.        Government employees last pay plus pay in band Sum of Grade Pay Or Pay in pay matrix level : Rs. .....................

9.        (1) PRAN of employee : .....................

(2) PPAN of employee : : .....................

(3) Whether the financial benefits admissible As per NPS are finalised ? (Yes / No)

(A)     If yes, amount to be recovered towards Govt. subscription Rs. .....................

10.     ............................................................... is to be paid pension through District Treasury/Sub Treasury ...............................................................

11.     Late Shri/Smt. ............................................................... has no
proposed/pending/ inquiry against him/her or no proposed/pending/ inquiry against him/her has been dropped on the date of demise. (Copy of order enclosed)

12.     (1) Details of family members of late .......................................... has been verified and certified and I hereby sanction to his/her wife/husband/son/daughter Shri/Smt./Kum. ..................... the family pension/gratuity.

Or

Late .......................................... was not having a family on the date of his/her demise. I sanction family pension to his/her dependent mother/father Shri/Smt. ..........................................

(2) Date of Birth of the family pensioner : ..........................................

13.     I sanction lifetime pension to the blind/divyang/mentally retarded/congenitally deaf-dumb son/daughter Shri/Smt .......................................... (Mention details as per Rule 93 of G.C.S.R(Pension) Rules-2002 as amended from time to time).

Or

On the date of the demise of the deceased, following Govt. dues are outstanding, which is to be recovered from his/her Death-cum-Retirement Gratuity. :-

Details of amount due from government employee are as follows. (Rule 133/134/134-A/135 of the G.C.S. (Pension) Rules, 2002)

 

** In case of waiving the Govt. dues, enclose the copy of the order.

Note: (1) Non-practicing allowance (where applicable) shall be included in the definition of pay for calculation of family pension.

Seal of Office Signature of

Head of Office

Signature of the Officer

sanctioning pension

14.     As per the nomination made by late ............................... during his/her existence, the Death-cum-Retirement Gratuity is to be paid to Shri .............................................................................................

15.     As late ............................................................................................. has not made any nomination, details of the family members eligible to receive the gratuity of the employee on his/her date of demise.

(A)     Widow wife/husband/unmarried son/daughter, widow daughters

1.

2

3.

4.

(B)     Father/mother, brothers below eighteen years of age, unmarried sisters, married daughters, children of sons died earlier

1.

2.

3.

As nominee has not been made, the persons mentioned above are to be paid death-cum-retirement gratuity in equal shares. Their application, photographs, specimen signature, personal identification etc. are enclosed herewith.

or

From among A or B mentioned above

Following persons have consented to make the payment in favour of Shri...............................

1.

2.

3.

And the same has been accepted as the Head of the Office (Consent Letters are enclosed)

16.     From among those mentioned in column 12, Shri ............................... is a minor and therefore his/her amount has been paid to his/her legal guardian Shri ............................... (The share of the minor son/daughter is to be paid to the natural guardian i.e. mother/father. In other cases, the guardianship proof, necessary details of his/her identity and address should be enclosed)

17.     I am enclosing the following enclosures

(1)     Attested passport size photograph affixed on three papers of the legal heir (2) Three specimen of signature attested by a Gazetted officer (3) Two attested copies of height, identification (4) Attested copy of death certificate (5) Attested or original copy of nomination made for gratuity (6) Others

18.     Calculation of Family Pension (Demise while still in service: (As per Rule 90 (1) (1) of G.C.S. (Pension) Rules2002))

(1)     Calculation of family pension on death while still in service

(A)     Family Pension- 1

In case of death while still in service the family pension will be admissible for the first ten years from the date of death as follows.

50% of sum of pay plus grade pay in pay band or pay in pay matrix Rs.

(B)     Family Pension - 2

Thereafter i.e. after ten years from the date following the date of death of the employee 30% of the sum of pay plus grade pay in pay band or pay in pay matrix Rs. ...............................

Note: (1) Non-practicing allowance (where applicable) shall be included in the definition of salary in case of Family Pension-1 and Family Pension-2.

(2) As per 6th Pay Commission the minimum limit of family pension is Rs. 3500

(3) As per Seventh Pay Commission the minimum limit of family pension is Rs. 9000

(2)     Calculation of Death-cum-Retirement Gratuity at the time of death while still in service: As per rule 81(1)(B) of G.C.S. (Pension Rules-2002 as per Pay Revision Rules as amended from time to time)

As per 6th Pay Commission from dt. 01-01-2006 (Maximum Rs. 10 lakh)

(a)      In the event of pensionable service of less than one year

(Sum of pay in pay band plus grade pay + dearness) X 2= Rs. -----------------

(.................... + ....................) X2=Rs. --------------------

(b)      on the occasion of one year or more but less than five years of pensionable service

(Sum of pay in pay band plus grade pay + dearness) X 6 = Rs. -----------------

(.................... + ....................) X 6 = Rs. ---------------------

(c)      in the event of pensionable service of more than five years but less than twenty years

(Sum of pay in pay band plus grade pay + dearness) X 12= Rs. -----------------

(.................... + ....................) X 12 = Rs. ---------------------

(d)      Pay equal to the number of years of pensionable service subject to a maximum of 33 years in case of service exceeding twenty years.

(Sum of pay in pay band plus grade pay + dearness) X completed years of pensionable service

(maximum 33 years) = Rs. ---------------

(.................... + ....................) X ---------year = Rs. ---------------------

As per 7th Pay Commission from dt. 01-01-2016 (Maximum Rs. 20 lakh)

(a)      In the event of pensionable service of less than one year

(Pay in Pay Matrix -(Level-) + Inflation) X 2= Rs. -----------------

(.................... + ....................) X2=Rs. --------------------

(b)      on the occasion of one year or more but less than five years of pensionable service

(Pay in Pay Matrix -(Level-) + Inflation) X 6 = Rs. -----------------

(.................... + ....................) X 6 = Rs. ---------------------

(c)      on the occasion of five years or more but less than eleven years of pensionable service

(Pay in Pay Matrix -(Level-) + Inflation) X 12= Rs. -----------------

(.................... + ....................) X 12 = Rs. ---------------------

(d)      on the occasion of eleven years or more but less than twenty years of pensionable service

(Pay in Pay Matrix -(Level-) + Inflation) X 20 = Rs. -----------------

(.................... + ....................) X 20 = Rs. ---------------------

(e)      Pay equal to the number of years of pensionable service subject to a maximum of 33 years in the case of twenty years of service or more.

(Pay in Pay Matrix -(Level-) + Inflation) X Completed years of pensionable service (Maximum 33

years) = Rs. ----------------

(.................... + ....................) X ---------year = Rs. ---------------------

Note: (1) Non-practicing allowance (where applicable) shall be included in the definition of salary for calculation of Death-cum-Retirement Gratuity.

19.     In exercise of powers conferred under rule 9(60) of G.C.S. (Pension) Rules-2002, Family Pension of Shri/Smt./Kum .................... is hereby sanctioned.

Seal of the Office Sign of Head of the Office Sign of the officer

sanctioning pension

Pension Case - Part-5

 

Form to be filled for employees of non-government aided organization on disability / death in service

Copy : No. :

Date :

To,

The Director of Pension and Provident Fund,

Vima and Lekha Bhavan,

Dr. Jivaraj Mehta Bhawan,

Sector - 10/B, Gandhinagar

Subject : Matter of sending pension papers of non-government employees.

Mr/Mrs :

Designation :

School/College :

PPAN :

PRAN :

Respected Sir,

With regard to the above........................................ Designation of School/College .................... Shri .. .................... Prepared from the pension papers and original services of .................... and presented in the following details, Disability Pension/Family Pension/Service Graduation/Death- It is requested to authorize the benefits of co-retirement gratuity.

Mr./Mrs.................... a dt. Dated from .................... Date of employment till date is as follows.

The above mentioned fact is written after sufficient verification from the service of the employee and it is correct.

Principal

Name, Signature and Stamp

Pension Sanctioning Officer

(Pension Sanctioning Officer name,

signature and office Stamp)

Certificates (Relating to Employees of Primary/Secondary School/College/University)

 

(Strike off certificates with initial in case not applicable)

Shri ................ Designation ................ retires on disability on ................ / died on active duty.

(Certificates are awarded as follows after verifying his service book)

(1)     The service put by the employee from date. ................to date ................ has been in recognized non-government and grant-in-aid secondary schools

(2)     The employee has been paid the salary and allowances from Government grants from date ................ to date ................

(3)     The employee was an employee as per prescribed ratio under Grant-in-aid Secondary Education Regulations each year from date ................To date ................ and he was not surplus, substitute or part-time
employee in any such year.

(4)     The employee has not availed unpaid (extraordinary) leave for more than thirty six months( including training period) during his entire service from date ................to date ................

(5)     The salary of the employee was fixed in pay scale of 20% limit of selection grade and no recovery is to be made thereon.

(6)     The employee was declared as Protected Teacher as per Resolution of the then Education and Labour Department No. INS/1601/G dated 04/06/1965, hence his service is to be considered pensionable. (Enclose copy of the order)

(7)     The employee served a Middle School named ................from date ................to date ................

The middle school was affiliated to with Non-Government and grant-in-aid secondary school named ................

(8)     The employee was paid the salary during his entire service from date………………… to date………………… as per applicable pay scale from time to time. in addition to this, the entries have been made in his service book and no pay fixation is pending.

(9)     All entries of the service book and leave account of the employee have been fully made for the period of date ................ to date of retirement/death i.e. date ................ and no entry is pending as well as all the entries have been compared with the school records and found to be correct.

(10)   The following documents are attached hereby.

1)       Attested option form of acceptance of pension scheme

2)       Death certificate in case of death

3)       Medical certificate in case of disability pension

4)       Attested copies of break condonation orders

Signature of Employee Signature of Principal/

Sanchalak

Pension Sanctioning

Officer/Commissioner of Higher

Education

Name Full name of the Pension Sanctioning

Officer

Stamp Signature

Stamp of the Office

Instructions for Part-1, Point No. 14

Part-1, Point -14, for entering the names of physically-mentally disabled children for the purpose of family pension, present the case by attaching the following relevant documents.

1.        The proposal may be submitted in pursuant to the provisions of Finance Department Resolution No. NVT-1299-1160-P dated 06-10-1999 along with Annexure-1 and Annexure-2 of the resolution.

2.        Certified copy of recent (issued within last three years) certificate of disability

3.        Income certificate of disabled person (issued by Mamlatdar / TDO)

4.        In case of physical disability, passport size photograph of differently abled person, specimen signature, identification marks. Height etc. should be presented in triplicate and in case of mental disability, passport size photograph, specimen signature, identification marks, height etc. in triplicate of both the differently abled person and the guardian should be presented. (as per specimen given in pension form)

5.        In case of mental disability, a member other than the parents should be appointed as guardian, as provided in the annexure to the above resolution.

6.        The certificate of the competent authority, the form prescribed by the Governments Health and Family Welfare Department Resolution No.-Parch/112019/UOR-4/A dated 21-10- 2022 should be attached.

7.        It should clearly have mentioned whether proposal is sent under Finance Department Resolution No. NVT-1299-1160-P, dated 06-10-1999: or Finance Department Resolution No. PRCH-102013-O-89-P, dated 05-05-2016

Note: In addition to the above provisions, amendments from time to time should be observed

Annexure II

 

No Objection for settlement of Accumulated Pension Wealth in NPS

{To be enclosed along with nodal office declaration where family pension is granted to the claimant(s) of deceased subscriber or to the subscriber (in case of disability)}

I / We ________________________________________________ (name of the claimant/subscriber), hereby confirm that I/We have no objection for release of NPS accumulated pension wealth lying in PRAN of subscriber Late Sh./Smt./Ms. _________________________________________with PRAN __________________________ or in my PRAN_____________________________ to Nodal Office/Department where I/he/she was employed as I/We am/are receiving the family pension under Pension Payment Order No. ______________ Dated ________________ Details of pension being paid (In case of Death):

Name of the Family member

Pension Payment Order (PPO) No.______________________________________________

Signature/Thumb impression of claimant______________________________________

Relationship with deceased

Address: ________________________________________________________________

Phone/Mobile Number /E-mail:_______________________________________________

Place: Date:

Details of pension being paid (In case of Disability):

Name of the Subscriber

Pension Payment Order (PPO) No.______________________________________________

Signature/Thumb impression of Subscriber_____________________________________

Address: ________________________________________________________________

Phone/Mobile Number/ E-mail:_______________________________________________

Place: Date:

Attestation by Nodal Office:

It is certified that the above declaration and details have been entered and signed/thumb impressed by the family member(s) of deceased subscriber Sh./Smt./Ms._________________________________________________________ (PRAN)_________________________ or by the subscriber before me. Further the above details have been verified from the service record of the deceased subscriber/subscriber and found in order. Further,

* I/We hereby declare that No Objection Certificate to transfer the accumulated pension wealth from the NPS account of the deceased subscriber/subscriber to this office have been collected from the family member(s) of the deceased subscriber/subscriber.

* I/We hereby declare that the details furnished above are true and correct as per our office records. PFRDA/NPS Trust/CRA shall not be responsible in case of any wrong information furnished in this regard. Further, I understand that funds will be transferred to PAO bank account on authorization of withdrawal request by office and physical documents are required to be forwarded to CRA for record keeping within 60 days of authorization of withdrawal request.

* I/We hereby declare that copy of death certificate of the subscriber (in case of family pension) and copy of PRAN Card/ePRAN of the subscriber have been collected from the family member(s) of the deceased subscriber/subscriber and duly attested by office.

 

Form-13 (Rules-64)

 

CHALLAN NO.

..............................Challan Deposited in State Bank of India

 

Form-14

 

(See Rules-65)

 

DIRECTORATE OF PENSION AND PROVIDENT FUND

Government of Gujarat

"Vima and Lekha Bhavan",

Block-18, Dr. Jivraj Mehta Bhavan Compound,

Sector-10/B, Opp. MLA Quarters, Gandhinagar-382 010

OutWard No. _________________________ Date:-____________

Letter informing about authorization of Disability (invalid) Pension / Family Pension under NPS

To,

Sr./ Treasury Officer

District Treasury Office,

..............................

PPAN-..............................

PRAN-..............................

Along with this, the following details of graduation, CVP and P.P.O. No both halves are sent to you.

(1)     Name of Pensioner : ............................................................

(2)     P.P.O. No : _______________ (9) Date of Invalid / Death.

(3)     Date of commencement ofpension.: ______________ Total Gratuity

(4)     Type of pension : ______________ Recovery From Gratuity

(5)     Basic Pension : ______________ Withheld Gratuity

(6)     Commuted Pension : ______________ (10) Gratuity payable

(7)     Pension after Commutation : _____________ (11) Service Gratuity

(8)     Reduced Pension : ______________ (12) CVP Amount Time: Year : Month: ( As per details mentioned in P.P.O.)

(13) In the event of the death of the pensioner Mr. / Mrs. ______________ who is the wife / husband of Mr. / Mrs. ______________. They are entitled to upto seven years from the day following the death of the pensioner* or dt. Family pension at higher rate upto ______________whichever is earlier Rs. _________and then ____________ are available. (The basic provision for payment of family pension will be applicable till death or remarriage.)

(14) 1. Provisional Pension Rs. ______________ 2. Provisional Gratuity Rs. ____________

(15) Other Recovery

Obtaining last salary certificate and Form-22 as per GCSR-147 and making payment (Form-22 need not be submitted in case of death).

* Up to 10 years in case of death during service. LPC and Form 22 are not required for Revision.

Enclosure : as above

Yours faithfully,

Account officer

Pension

Form-15

 

(See Rules-65)

 

DIRECTORATE OF PENSION AND PROVIDENT FUND

Government of Gujarat

"Vima and Lekha Bhavan",

Block-18, Dr. Jivraj Mehta Bhavan Compound,

Sector-10/B, Opp. MLA Quarters, Gandhinagar-382 010

OutWard No. _________________________ Date:-____________

GRATUITY PAYMENT ORDER

Date :

Not Payable Before :

Ref. : PPO NO. : PPAN :

PPO Date : PRAN :

Pensioners Name :

Address :

Under Rs. :

It is hereby order to release the amount of Gratuity / Service Gratuity to Shree/Smt. __________________________________________________ or his/her nominee/heirs/Guardian as under.

D.C.R.G. Rs. :

Recovery Details : HBA Rs. Head :

MCA Rs. Head :

Other Rs. Head :

Nominee Details :

Remarks :

Expenditure- BUDGET HEAD : 2071 Pension & Other Retirement Benefits 117-06.

Accounts Officer

To,

The Treasury Officer- Sub Treasury Officer -

FOR TREASURY USE ONLY

Received the Sum of Rs. .........................

Treasury Officer

Received Payment

Signature of the Recipient OR Thumb Impression

Date :

Pay Rs. :

Important Note :

Payment to be released after the adjustment of Recovery, if any.

Authority is valid for 24 months from the date of issue & should be kept under the personal custody of concerned Treasury Office

Release the payment only after receipt of last pay certificate if not produced / if required.

It is the responsibility of the concerned payment officer to ensure the identification of the person named above.

Form-16

 

(See Rules-65)

 

DIRECTORATE OF PENSION AND PROVIDENT FUND

Government of Gujarat

"Vima and Lekha Bhavan",

Block-18, Dr. Jivraj Mehta Bhavan Compound,

Sector-10/B, Opp. MLA Quarters, Gandhinagar-382 010

OutWard No. _________________________ Date:-____________

COMMUTED VALUE OF PENSION (CVP) ORDER

Not Payable Before :

Ref. : PPO NO. : PPAN :

PPO Date : PRAN :

Pensioners Name :

Address :

Under Rs. :

It is hereby order to release the amount of Commuted Value of Pension (CVP) to Shree/Smt. __________________________________________________ or his/her nominee/heirs/Guardian as under.

C.V.P. Rs. :

Nominee Details :

Pension details :

Remarks :

Expenditure- BUDGET HEAD : 2071 Pension & Other Retirement Benefits 107 CVP-NPS

Accounts Officer

To,

The Treasury Officer- Sub Treasury Officer -

FOR TREASURY USE ONLY

Received the Sum of Rs. ......................

Treasury Officer

Received Payment

Signature of the Recipient OR Thumb Impression

Date :

Pay Rs. :

Important Note :

GCSR(Pension) Rules-2002 (Chapter-13)

Reduction in the amount of pension from the first days of the month after receipt of CVP or from the first day of the month after the end of 3 months-after issue of the authority whichever is earlier.

In case a Pensioner dies without receiving commuted value CVP shall be paid to his/her heirs.

Form-17

 

(See Rules-65)

 

DIRECTORATE OF PENSION AND PROVIDENT FUND

Government of Gujarat

"Vima and Lekha Bhavan",

Block-18, Dr. Jivraj Mehta Bhavan Compound,

Sector-10/B, Opp. MLA Quarters, Gandhinagar-382 010

OutWard No. _________________________ Date:-____________

REVISED GRATUITY PAYMENT ORDER

Not Payable Before :

Ref. : PPO NO. : PPAN :

PPO Date : PRAN :

Pensioners Name :

Address :

Under Rs. :

It is hereby order to release the amount of Gratuity / Service Gratuity to Shree/Smt. __________________________________________________ or his/her nominee/heirs/Guardian as under.

D.C.R.G. Rs. :

Nominee Details :

Remarks :

Expenditure- BUDGET HEAD : 2071 Pension & Other Retirement Benefits 117-06.

Accounts Officer

To,

The Treasury Officer- Sub Treasury Officer -

FOR TREASURY USE ONLY

Received the Sum of Rs. ........................

Treasury Officer

Received Payment

Signature of the Recipient OR Thumb Impression

Date :

Pay Rs. :

Important Note :

Payment to be released after the adjustment of Recovery, if any.

Authority is valid for 24 months from the date of issue & should be kept under the personal custody of concerned Treasury Office

Release the payment only after receipt of last pay certificate if not produced / if required.

It is the responsibility of the concerned payment officer to ensure the identification of the person named above

Form-18

 

(See Rules-65)

 

DIRECTORATE OF PENSION AND PROVIDENT FUND

Government of Gujarat

"Vima and Lekha Bhavan",

Block-18, Dr. Jivraj Mehta Bhavan Compound,

Sector-10/B, Opp. MLA Quarters, Gandhinagar-382 010

OutWard No. _________________________ Date:-____________

REVISED COMMUTED VALUE OF PENSION (CVP) ORDER

Not Payable Before :

Ref. : PPO NO. : PPAN :

PPO Date : PRAN :

Pensioners Name :

Address :

Under Rs. :

It is hereby order to release the amount of Commuted Value of Pension (CVP) to Shree/Smt. __________________________________________________ or his/her nominee/heirs/Guardian as under.

C.V.P.Rs. :

Nominee Details :

Remarks :

Expenditure- BUDGET HEAD : 2071 Pension & Other Retirement Benefits 107 CVP-NPS

Accounts Officer

To,

The Treasury Officer- Sub Treasury Officer -

FOR TREASURY USE ONLY

Received the Sum of Rs. ............................

Treasury Officer

Received Payment

Signature of the Recipient OR Thumb Impression

Date :

Pay Rs. :

Important Note :

GCSR(Pension) Rules-2002 (Chapter-13)

Reduction in the amount of pension from the first days of the month after receipt of CVP or from the first day of the month after the end of 3 months-after issue of the authority whichever is earlier.

In case a Pensioner dies without receiving commuted value CVP shall be paid to his/her heirs.

Form-19

 

(See Rules-65)

 

DIRECTORATE OF PENSION AND PROVIDENT FUND

Government of Gujarat

“Vima and Lekha Bhavan”,

Block-18, Dr. Jivraj Mehta Bhavan Compound,

Sector-10/B, Opp. MLA Quarters, Gandhinagar-382 010

OutWard No. _________________________ Date:-____________

REVISED INVALID /FAMILY PENSION PAYMENT ORDER-Office Copy

PPAN No:-

PPO Date:-

PPAN:-

PRAN:-

To,

........................................................

........................................................

........................................................

Sub : Revision of Invalid Pension/Family Pension of Shree/Smt. __________________________

You are hereby authorized to pay Revised Invalid Pension/Family Pension as mentioned below Pensioner’s Name :

Address :

Date of Invalid/Death :

Type of Pension :

Commencement date :

EXISTING REVISED

Pay Scale Rs. : Pay Scale Rs. :

Pensionable Pay Rs. : Pensionable Pay Rs. :

Last Pay Rs. : Last Pay Rs. :

Pensionable Service : Pensionable Service :

Invalid /Family Pension : Invalid /Family Pension :

Commutation Amount : Commutation Amount :

Reduced Pension : Reduced Pension :

CVP Amount : CVP Amount :

Gratuity : Gratuity :

F.P. I : Up To : F.P. I : Up To :

F.P. II : From : F.P. II : From :

Exp. BUDGET HEAD: 2071 - Pension & Other Retirement Benefits 117-04 Family Pension Pension & Other Retirement Benefits 117-05 Invalid Pension

Account Officer