In exercise of the powers
conferred by the proviso to article 309 of the Constitution of India, the
Governor of Gujarat hereby makes the following rules further to amend the
Gujarat Civil Services (Pension) Rules, 2002, namely:- These rules may be called the
Gujarat Civil Services (Pension) (Amendment) Rules, 2005. In the Gujarat Civil Services
(Pension) Rules 2002, (hereinafter referred to as "the said rules"),
in rule 24, in sub-rule (5),- (i)
in clause (a), for the words, "such date, and" the words
"such date or if any decision is taken by the Competent Authority for
either of it, and" shall be substituted. (ii)
In clause (b),- (a)
in sub-clause (i) after the word "complaint", the words
"registered or any decision is taken to register the complaint by the
Competent Authority" shall be inserted. (b)
in sub-clause (ii) the words "or any decision is taken by the
Competent Authority to initiate civil proceedings" shall be added at the
end. Sub-rule (2) of rule 139 shall be
deleted. In the said rules, for rule 147,
the following shall be substituted, namely.- "147.--On
the date of retirement of a Government employee from service,- (a)
a notification, in the case of Gazetted Officer, or (b)
an office order, in the case of a non-gazetted government
employee, shall be issued specifying the
date of his/her retirement and a copy of such notification or office order, as
the case may be, along with a Certificate in form 22, making a specific mention
of Departmental Inquiry or Judicial proceedings or any decision for either of
it, if any taken by the Competent Authority, during the intervening period
between the date of forwarding the pension papers to the Director of Pension
and Provident Fund and the date of his/her retirement shall be forwarded to the
Director of Pension and Provident Fund. A copy of such notification or office
order as the case may be along with a copy of the Certificate in Form 22 shall
be given to the retiring employee also to enable him/her to present the same to
the Treasury Officer while drawing his/her first pension and/or DCRG. In the said rules for the
existing FORM 22, the following shall be substituted, namely:- "FORM
22" (See
Rule--147) NO
DEPARTMENTAL INQUIRY/JUDICIAL PROCEEDINGS CERTIFICATE Certificate that no Departmental
Inquiry is initiated or no judicial proceedings have been initiated or no
decision for either of it has been taken by the Competent Authority against
Shri/Smt./Kum..................."during the period intervening between the
date of forwarding the pension papers to the Director of Pension and Provident
Fund and the date of his/her retirement. Place: Pension Sanctioning
Authority." Date:GUJARAT
CIVIL SERVICES (PENSION) (AMENDMENT) RULES, 2005
PREAMBLE