In exercise of the powers conferred by the proviso
to Art. 309 of the Constitution of India, the Governor of Meghalaya is pleased
to make the following rules to amend, the Meghalaya Civil Services (Pension)
Rules 1983 (herein-after referred to as the Principal Rules). (1) These Rules may be
called the Meghalaya Civil Services (Pension) (First Amendment) Rules, 1989. (2) They shall be deemed
to have come into force with effect from the 1st April, 1983. In
Rule 40 of the Principal Rules, for the existing sub-rule (5), the following
shall be substituted namely:- "(5) For the purpose of this rule and
rules 41 & 43, family members of a Government servant means:- (i) wife or wives,
including judicially separated wife or wives, in the case of a male Government
servant: (ii) husband, including
judicially separated husband in the case of a female Government servant: (iii) sons and daughters
including step-sons step-daughters adopted sons and adopted daughters whether
married or not; (iv) father and mother
including adoptive parents: (v) brothers including
step-brothers, below the age of eighteen years: (vi) sisters and
step-sisters, whether married or not; (vii) Children of
pre-deceased sons and daughters; and (viii) Nieces and
nephew" In
Rule 41 of the principal rules, in sub-rule (1),for the existing clause (b),
the following shall be substituted, namely:- "(b) If there is no nomination or if the
nomination made does not subsist the gratuity shall be paid to the nearest heir
of the Government servant according to his personal law to whom a succession
Certificates has been granted by the Court"MEGHALAYA CIVIL SERVICES (PENSION) FIRST AMENDMENT RULES,
1989
PREAMBLE