KARNATAKA GOVERNMENT
SERVANTS (FAMILY PENSION) (1ST AMENDMENT) RULES, 2016
PREAMBLE
Whereas, the draft of the
following rules further to amend the Karnataka Government Servants (Family
Pension) Rules, 2002, was published as required by clause (a) of sub-section
(2) of Section 3 read with Section 8 of the Karnataka State Civil Services Act,
1978 (Karnataka Act 14 of 1990), in Notification No. FD 02 SRA 2015, dated
6-10-2015, in Part IV-A of the Karnataka Gazette, dated 6-10-2015 inviting
objections and suggestions from all persons likely to be affected thereby
within fifteen days from the date of its publication in the Official Gazette.
Whereas, the said Gazette
was made available to the public on 6-10-2015.
And whereas, no objections
and suggestions have been received by the State Government.
Now, therefore, in
exercise of the powers conferred by sub-section (1) of Section 3 read with
Section 8 of the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of
1990), the Government of Karnataka hereby makes the following rules, namely.-
Rule - 1. Title and commencement.-
(1)
These rules may be called the
Karnataka Government Servants (Family Pension) (1st Amendment) Rules, 2016.
(2)
They shall come into force from
the date of their publication in the Official Gazette.
Rule - 2. Insertion of new Rule 4-B.-
In the Karnataka
Government Servants (Family Pension) Rules, 2002 (hereinafter referred to as
'said rules'), after Rule 4-A, the following shall be deemed to have been
inserted with effect from 1st day of April, 2012, namely.-
"4-B. (1)
Subject to the provisions of Rule 4, where a Government Servant having put in a
continuous service for a period of not less than one year, dies while in
service or after retirement on or after 1st day of April, 2012, the family pension
shall be admissible to the rate equal to 30% of the emoluments subject to
minimum of Rs. 4,800/- and maximum of Rs. 23,940/- per month.
(2) The term
"emoluments" for purpose of calculating various retirement and death
benefits and family pension shall mean the basic pay drawn by a Government
servant in the scale of pay applicable to the post held by him on the date of
retirement or death and shall also include.--
(a)
stagnation increment, if any,
granted to him above the maximum of the scale of pay;
(b)
personal pay, if any granted to
him under sub-rule (3) of Rule 7 of the Karnataka Civil Services (Revised Pay)
Rules, 2012; and
(c)
additional increments granted
beyond the maximum of the time scale of pay for having completed 20 or 25 or 30
years of service in the same cadre without a single promotion."
Rule - 3. Insertion of new Rule 6-B.-
After Rule 6-A of the said
rules, the following shall be deemed to have been inserted with effect from 1st
day of April, 2012, namely.-
"6-B. In the event of
death of both father and mother who are Government Servants, on or after 1st
day of April, 2012, the family pension payable to minor children under these
rules shall be subject to a maximum of Rs. 23,940/- per month."