In exercise of the power conferred by the proviso to
article 309 of the Constitution of India, the Governor of Haryana hereby makes
the following rules further to amend the Haryana Civil Services (Pension)
Rules, 2016, namely:- These rules may be called the Haryana Civil Services
(Pension) Amendment Rules, 2017. In Haryana Civil Services (Pension) Rules, 2016
(hereinafter called said rules), in rule 8- (i)
in sub-rule (4) and (7), for the words
"Pay Scale" the words "Level/Pay Scale" shall be
substituted. (ii)
in sub-rule (7), in clause (a), in sub-clause
(ii) for the words, figures, sign and brackets "Rs. 79,000/-"
(seventy nine thousand only)? the words, figures, sign and brackets "Rs.
2,24,100/- (Two lakhs twenty four thousand one hundred only)" shall be
substituted. In the
said rules, in rule 25, in sub-rule (1), in clause (b), for the words "Pay
Scale" the words "Level/Pay Scale" shall be substituted. In the said rules, for rule 34 of these rules the
following rule shall be substituted, namely:- "34. Qualifying service for full pension (1)
The qualifying service required for full
pension is 20 years or as prescribed from time to time. On retirement from
service after completion of 20 years? or more qualifying service, the amount of
pension shall be @ 50% of the last emoluments subject to 50% of the highest
emoluments in the Government, (i.e. Rs. 1,12,050 @ 50% of Rs. 2,24,100) or as
prescribed from time to time by the competent authority. (2)
Where the qualifying service is of ten years
or more but less than twenty years, the amount of pension shall be fixed
proportionately. A few illustrations are given below. (3)
The minimum pension shall be Rs. 9,000/- per
month, or as prescribed from time to time by the competent authority. Illustrations Last
emoluments Pension
on completion of qualifying service of 20
years or more 17
years 9 months 1 day 15
years 2 months 20 days 12
years 2 months 29 days Rs.
20,000/- 20,000/2
x 40/40 = 10,000 20,000/2
x 36/40 = 9,000 20,000/2
x 30/40 = 9,000 (minimum) 20,000/2
x 24/40 = 9,000 (minimum) (Not
less than minimum pension i.e. Rs. 9,000) Rs.
26,000/- 26,000/2
x 40/40 = 13,000 26,000/2
x 36/40 = 11,700 26,000/2
x 30/40 = 9,750 26,000/2
x 24/40 =
9,000 (minimum) Rs.
47,600/- 47,600/2
x 40/40 = 23,800 47,600/2
x 36/40 = 21,420 47,600/2
x 30/40 = 17,850 47,600/2
x 24/40 = 14,280 Rs.
66,000/- 66,000/2
x 40/40 = 33,000 66,000/2
x 36/40 = 29,700 66,000/2
x 30/40 = 24,750 66,000/2
x 24/40 = 19,800 Rs.
1,84,100/- (alongwith NPA) 1,84,100/2
x 40/40 = 92,050 1,84,100/2
x 36/40 = 82,845 1,84,100/2
x 30/40 = 69,038 1,84,100/2
x 24/40 = 55,230 In the said rules, in rule 40, in sub-rule (2), in Note
1, for the word and figure "Rs. 10.00 lakh", the word and figure
"Rs. 20.00 lakh" shall be substituted. In the said rules, in rule 48, for sub-rule (2), the
following sub-rule shall be substituted, namely:- "(2) The family pension shall be calculated at
uniform rate of thirty percent of last emoluments at the time of retirement or
death while in service and shall be subject to minimum of Rs. 9,000/- per month
and maximum of thirty percent of the highest emoluments, i.e. Rs. 67,230/- at
the rate of thirty percent of Rs. 2,24,100 or as prescribed from time to time
by the competent authority.". In the said rules, in rule 51, in sub-rule (2), for
sub-clause (a) and (b), the following sub-clauses shall be substituted,
namely:- "(a) (i) if the surviving
child or children is or are eligible to draw two enhanced family pensions at
the rate mentioned in rule 49, the total amount of the both enhanced family
pensions shall be limited to 1,12,050 (one lakh twelve thousand fifty) (i.e.
50% of 2,24,100) per mensem; (ii) if one of the enhanced family pensions ceases to be
payable at the rate mentioned in rule 49, and in lieu thereof the normal family
pension at the rate mentioned in rule 48 becomes payable, the amount of the
both family pensions shall also be limited to 1,12,050 (one lakh twelve
thousand fifty) (i.e. 50% of 2,24,100) per mensem; (b) if both the family pensions are payable
at the rate mentioned in rule 48, the amount of two family pensions shall be
limited to Rs. 67,230/- (i.e. @ 30% of 2,24,100) per mensem.". In the said rules, in Form Pen. 3, Form Pen. 16 and Form
Pen. 17, for the words "pay scale? wherever occurring, the words
"level/pay scale? shall be substituted. HARYANA CIVIL SERVICES (PENSION) AMENDMENT RULES, 2017
PREAMBLE