In
exercise of the powers conferred by the proviso to Article 309 of the
Constitution, the Governor of Karnataka is pleased to make the following rules
further to amend the Karnataka Government Servants' (Family Pension). Rules,
1964, namely.-- These
rules may be called the Karnataka Government Servants' (Family Pension) (Second
Amendment) Rules, 1966. In
Rule 14 of the Karnataka Government Servants' (Family Pension) Rules, 1964
(hereinafter referred to as said rules), the existing note shall be numbered as
Note 1 and the following shall be inserted as Note 2, namely.-- "Note
2.--The Treasury Officer shall send the intimation regarding the death of the
Pensioner to the Accountant General in the Form 'E'.". After
the Form 'D' in the said rules, the following shall be inserted as Form 'E'
namely.-- "FORM 'E' (Form for intimating death of
pensioner) From The
Treasury Officers To The
Accountant General, Dated
the....................................196.................. Sub:
Intimation regarding death of pensioner who elected the new family pension
scheme. Sir, I
am to inform you that Shri/Shrimathi........holder of P.P.O., No.....who was
drawing his/her pension from this Treasury/Sub- treasury died
on................................. 2.
The first payment of family pension at Rs.......(Rupees.....only) per month as
has been made to........for the period from......to......... in T.V.
No........dated................and included in the........pension payment
schedule for.....196. Before making the said payment, the death certificate,
the application form and other documents prescribed in Government of........in
Office Memorandum/Letter No........dated....................have been obtained
from the claimant and accepted after necessary scrutiny. I have also personally
satisfied myself about the identity and title of the clamant. Yours
faithfully, Treasury
Officer. In
clause (a) of Rule 8 of the said rules, after the words, 'On her death' the
words "or in the event of her remarriage" shall be inserted. After
Rule 5 of the said rules, the following shall be inserted as Rule 5-A,
namely.-- "5-A.--Subject to the provisions
contained in Rule 5 of these rules, where a Government servant having put in a
continuous service for a period of not less than seven years dies while in
service, a family pension shall be granted as indicated below.-- (i) For a period of 7
years from the date of death or till the date on which the Officer would have
reached the normal age of superannuation had he remained alive, whichever
period is shorter, the pension payable shall be 50 per cent of the basic pay
last drawn by the Government servant subject to a maximum of twice the family
pension admissible under Rule 5 of these rules; and (ii) The family pension
payable after the period mentioned at (i) above, shall be at the rates laid
down in Rule 5 of these rules. In
clauses (a) and (b) and the note below clause (c) of Rule 11 of the said rules,
for the figures and words "30th June, 1966", substitute the figures
and words "30th June, 1967".KARNATAKA
GOVERNMENT SERVANTS' (FAMILY PENSION) (SECOND AMENDMENT) RULES, 1966
PREAMBLE