RAILWAY SERVICES (COMMUTATION OF PENSION) AMENDMENT RULES, 2015
RAILWAY SERVICES (COMMUTATION OF PENSION) AMENDMENT RULES, 2015
Preamble - RAILWAY SERVICES (COMMUTATION OF PENSION) AMENDMENT RULES, 2015
RAILWAY SERVICES (COMMUTATION OF PENSION) AMENDMENT RULES, 2015
PREAMBLE
In exercise of the powers conferred by the proviso to article 309 of the Constitution, the President hereby makes the following rules further to amend the Railway Services (Commutation of Pension) Rules, 1993, namely:-
Rule 1 - RULE 1
(1) These rules may be called the Railway Services (Commutation of Pension) Amendment Rules, 2015.
(2) They shall come into force on the date of their publication in the Official Gazette.
Rule 2 - RULE 2
In the Railway Services (Commutation of Pension) Rules, 1993,
(a) In rule 6, in sub-rule (2), for the words and figures "in Form 1, Form 2 or Form 3", the words, figures and brackets "in Form 8 of the Railway Services (Pension) Rules, 1993 or in Form 1 or Form 2 or Form 3 of these rules" shall be substituted;
(b) In rule 13, in the proviso, for the words, figures and letter "in Form 1 or Form 2", the words, figures and brackets "in Form 8 of the Railway Services (Pension) Rules, 1993 or in Form 1 or Form 2 of these rules" shall be substituted;
(c) In rule14, for sub-rule (3), the following sub-rules shall be substituted, namely:-
"(3) A railway servant who is due to retire on superannuation and desires payment of the commuted value of pension being authorised at the time of issue of the pension payment order, shall be eligible to apply in Form 8 of the Railway Services (Pension) Rules, 1993 for commutation of a percentage of pension along with pension papers prior to the date of retirement.
(3A) If a railway servant referred to in sub-rule (3) desires to apply for commutation of a percentage of pension after submission of pension papers and Form 8 of the Railway Services (Pension) Rules, 1993, he shall apply for the same in Form 2.
(3B) The application for commutation of a percentage of pension under sub-rule (3) or sub-rule(3A) shall be subject to the following; namely:-
(a) the railway servant retires on superannuation pension only;
(b) the application is submitted to the Head of Office in Form 2 of these rules or in Form 8 of the Railway Services (Pension) Rules, 1993, so as to reach the Head of Office not later than three months before the date of superannuation;
(c) no such application shall be entertained if the period is less than three months from the date of superannuation of the railway servant; and
(d) the railway shall have no liability for the payment of the commuted value of pension if the Railway servant dies before the date of superannuation or forfeits claim to pension before such retirement.";
(d) in rule 16, in sub-rule (3),
(i) in clause (a), for the word and figure "Form 2", the words, figures and brackets "in Form 8 of the Railway Services (Pension) Rules, 1993 or Form 2 of these rules" shall be substituted;
(ii) in clause (b), in sub-clause (i), for the word and figure "Form 2", the words, figures and brackets "in Form 8 of the Railway Services (Pension) Rules, 1993 or Form 2 of these rules" shall be substituted;
(e) for Form 1, Form 2 and Form 3, the following shall respectively be substituted, namely:
"FORM 1
FORM OF APPLICATION FOR COMMUTATION OF A PERCENTAGE OF PENSION WITHOUT MEDICAL EXAMINATION
(Here indicate the designation and full address of the Head of Office)
Subject:-Commutation of pension without medical examination.
Sir,
I desire to commute a percentage of my pension as indicated below in accordance with the provisions of the Railway Services (Commutation of Pension) Rules, 1993. The necessary particulars are furnished below -
1. Name (in Block Letters) ... ... ...
2. Father's/husband's name
3. Designation at the time of retirement ... ... ...
4. Name of Office/Department/Ministry in which employed ... ... ...
5. Date of birth (by Christian era) ... ... ...
6. Date of retirement ... ... ...
7. Class of pension on which retired ... ... ...
8. Percentage of monthly pension proposed to be commuted(indicate percentage, equal to or less than 40%) ... ... ...
9. Details of Pension Payment Order, if issued
(i) Number
(ii) Date
(iii) Designation of the Accounts Officer who authorized the pension
10. Details of Bank Account to which monthly pension is being credited:
(i) Name of Bank and Branch
(ii) Account No.
(iii) BSR Code,
Place:
Signature
Date:
Postal Address
PART II
ACKNOWLEDGMENT
Received from Shri .....................................(name),.............................(former designation), application in Part I of Form 1 for the commutation of a percentage of pension without medical examination.
Place:
Signature
Date:
Head of Office
NOTE.- This acknowledgment is to be signed, stamped and dated and is to be detached from the Form and handed over to the applicant. If the form has been received by post, it has to be acknowledged on the same day and the acknowledgment sent under registered cover.
PART III
Forwarded to the Accounts Officer ..........................................(here indicate the address and designation) with the remarks that -
(i) the particulars furnished by the applicant in Part I have been verified and are correct;
(ii) the applicant is eligible to get a percentage of his pension commuted without medical examination;
(iii) Amount of pension authorized. [In case final amount of pension has not been authorized, indicate the amount of provisional pension sanctioned under Rule 91 of the Railway Services (Pension) Rules, 1993]
(iv) the commuted value of pension determined with reference to the Table applicable at present comes to Rs.........................................
(v) the amount of residuary pension after commutation will be Rs................................
It is requested that further action to authorize the payment of the amount of commuted value of pension may be taken as in Rule 16 of the Railway Services (Commutation of Pension) Rules, 1993.
The receipt of Part I of the Form has been acknowledged in Part II which has been forwarded separately to the applicant on...............................
Place:
Signature
Date:
Head of Office
FORM 2
FORM OF APPLICATION FOR COMMUTATION OF A PERCENTAGE OF SUPERANNUTATION PENSION WITHOUT MEDICAL EXAMINATION IF NOT APPLIED FOR IN FORM 8 OF RAILWAY SERVICES (PENSION) RULES, 1993[See Rules 6(2), 13, 14(3), (3A), (3B), 15(1) and 16(3)]
(To be submitted in duplicate at least three months before the date of retirement)
PART I
To
The..........................................
...............................................
(Here indicate the designation and full address of the Head of Office)
Subject:-Commutation of pension without medical examination.
Sir,
I desire to commute a percentage of my pension as indicated below in accordance with the provisions of the Railway Services (Commutation of Pension) Rules, 1993. The necessary particulars are furnished below -
1. Name (in Block Letters) ... ... ..
2. Father's/husband's name
3. Designation at the time of retirement ... ... ...
4. Name of Office/Department/Ministry in which employed ... ... ...
5. Date of birth (by Christian era) ... ... ...
6. Date of retirement ... ... ...
7. Class of pension on which retired ... ... ...
8. Percentage of monthly pension proposed to be commuted (indicate percentage, equal to or less than 40%) ... ... ...
9. Details of Bank Account to which monthly pension shall be credited:
(i) Name of Bank and Branch
(ii) Account No.
(iii) BSR Code;
Place:
Signature
Date:
Postal Address
PART II
ACKNOWLEDGMENT
Received from Shri.................................(name).............................(designation), application in Part I of Form 1-A for the commutation of a percentage of pension without medical examination.
Place:
Signature
Date:
Head of Office
NOTE.- If the application has been received by the Head of Office at least 3 months before the date of retirement on superannuation, this acknowledgment should be detached from the Form and handed over to the applicant. If the form has been received by post, it has to be acknowledged on the same day and the acknowledgment sent under registered cover to the applicant. In case it is received after the specified date, it should be accepted only if it has been put into the post on or before that date subject to the production of evidence to that effect by the applicant.
PART III
Forwarded to the Accounts Officer................................................(here indicate the address and designation) with the remarks that -
(i) the particulars furnished by the applicant in Part I have been verified and are correct;
(ii) the applicant is eligible to get a percentage of his pension commuted without medical examination;
(iii) Amount of pension authorized. [In case final amount of pension has not been authorized, indicate the amount of provisional pension sanctioned under Rule 91 of the Railway Services (Pension) Rules, 1993]
(iv) The commuted value of pension determined with reference to the Table applicable at present comes to Rs..................................................
(v) The amount of residuary pension after commutation will be Rs.......................................
2. The pension papers of the applicant completed in all respects were forwarded under this Ministry/Department/ Office letter No..........................., dated ............................ It is requested that the payment of commuted value of pension may be authorized through the Pension Payment Order which may be issued at least one month before the retirement of the applicant.
3. The receipt of Part I of the Form has been acknowledged in Part II which has been forwarded separately to the applicant on .........................................
Place:
Signature
Date:
Head of Office
FORM 3
FORM OF APPLICATION FOR COMMUTATION OFA PERCENTAGE OF PENSION AFTER MEDICAL EXAMINATION BY AN APPLICANT REFERRED TO IN RULE 19[see Rules 6(2), 10(3), 14(2), 15(2), 20, 21(1), 21(2), 21(3), 22(1) and 26(2)]
(Here indicate the designation and full address of the Head of Office)
Subject:-Commutation of pension after medical examination.
Sir,
I desire to commute a percentage of my pension in accordance with the provisions of the Railway Services (Commutation of Pension) Rules, 1993. A self-attested copy of my photograph is pasted on the application and an unattested copy is enclosed. The necessary particulars are furnished below -
1. Name (in Block Letters) ... ... ...
2. Father's/husband's name
3. Designation at the time of retirement ... ... ...
4. Name of Office/Department/Ministry in which employed ... ... ...
5. Date of birth (by Christian era) ... ... ...
6. Date of retirement ... ... ...
7. Class of pension on which retired ... ... ...
8. Percentage of monthly pension proposed to be commuted (indicate percentage, equal to or less than 40%) ... ... ...
9. Details of Pension Payment Order, if issued
(i) Number
(ii) Date
(iii) Designation of the Accounts Officer who authorized the pension
10. Details of Bank Account to which monthly pension is being credited:
(i) Name of Bank and Branch
(ii) Account No.
(iii) BSR Code,
11. Approximate date from which commutation is desired to have effect ... ... ...
12. The amount of pension already commuted, if any... ... ...
13. Preference for station where medical examination is desired to take place ... ....
Place:
Signature
Date:
Postal Address............
NOTE. - The payment of commuted value of pension shall be made through the disbursing authority from which pension is being drawn.
PART-II
ACKNOWLEDGMENT
Received from Shri/Kum./Smt.....................................................................................(name).....................................(former designation) application in Part I of Form 3 for commutation of a percentage of pension after medical examination. Place: Signature Date: Head of Office
PART-III
Forwarded to the Accounts Officer..................................................(here indicate the address and designation) with the remarks that the particulars furnished by the applicant in Part I have been verified and are correct and the applicant is eligible to get a percentage of his pension commuted after medical examination.
2. It is requested that Part IV of the Form may be completed and returned to this office as early as possible
Place:
Signature
Date:
Head of Office
PART-IV
(To be completed by the Accounts Officer)
1. Name of the applicant ... ... ...
2. Date of birth (by Christian era) ... ... ...
3. Date of retirement ... ... ...
4. Amount of pension including provisional pension,If final pension not authorized ... ... ..
5. Class of pension ... ... ...
6. Amount of pens(i) Sum payable if commutation becomes before the applicant's next birthday, which falls on ...................... Rs ..........................................ion out of the amount in item 4 abovethat may be allowed to be commuted-... ... ...
On the basis of
Normal Age
1 added year
2 added years
Rs............................
Rs............................
Rs...........................
7. (i) Sum payable if commutation becomes before the applicant's next birthday, which falls on ...................... Rs ..........................................
(ii) Sum payable if commutation becomes absolute afterthe applicant's next birthday Rs......................
8. Number of enclosures, if any
[See Note below] ... ... ...
Place:
Signature and
Designation of the Accounts Officer
(Head of Office) Full address
Date:
Countersigned
NOTE. - The Accounts Officer should enclose with the Form a copy of the report or statement of the applicant's case if the applicant has been granted invalid pension or has previously commuted a part of his pension or declined to accept commutation on the basis of an addition of years to actual age, or has been refused commutation on medical grounds. Note:-The Principal rules were published vide number S.O. 930 (E) dated the 3rd December, 1993 and subsequently amended as follows:-
S. No.
Notification number
Date
Published in the Gazette of India Part II Section 3 Sub-Section (ii). S.O. No. Date of Publication
