TAMIL
NADU CIVIL PENSIONS (COMMUTATION) RULES, 1944
Rule 1.
These
rules may be called the Tamil Nadu Civil Pensions (Commutation) Rules, 1944.
Rule 2.
These
rules apply to Government Servants under the rule-making control of the
Government of Tamil Nadu and shall also apply to persons to whom the Tamil Nadu
Civil Pensions (Commutation) Rules, 1934, would have applied, had those rules
not being cancelled by Finance Department Notification No. 7. dated 10th
January 1939 published at page 64 of Part I of the Fort St. George Gazette,
dated the 17th January 1939;
Provided
that these rules shall not apply-
(a) in the
case of employees of local bodies whose pensions are regulated under Rule 93 of
Tamil Nadu Pension Rules ; and
(b) in the
case of persons serving in connection with the affairs of the former
Travancore-Cochin State who were allotted to the Tamil Nadu State under section
115 of the State Reorganisation Act, 1956 (Central Act 3 of 1956), and opted to
be governed by the Travancore - Cochin State Pension Rules.
Rule 3.
In these
rules "sanctioning authority" means the authority competent to
sanction commutation of pension and "Government" means the Government
of Tamil Nadu.
Rule 4.
The
powers granted under these rules to sanction commutation of pension shall be
exercised by the authority competent to sanction pension in respect of
pensioners who are residing in the State of Tamil Nadu. In respect of
pensioners who are residing in other States in India, the applications for
commutation of pensions shall be sent to the Government for sanction in respect
of persons who draw pension outside India, such powers shall be exercised by
the High Commissioner for India in the United Kingdom. (With effect from 1st
June 1964).
Rule 5.
(1) A
Government servant to whom these rules apply shall, subject to the conditions
herein after specified, be allowed to commute for lump payment any portion, not
exceeding one-half of the pension granted to him by Government;
Provided
that-
The
residue of the pension after the commutation, together with the uncommuted
portion of any permanent pension or pensions payable to the Government servant
by a local body or by the Government in India, shall not be less than -
(i) One
hundred rupees per mensem or two-thirds of the pension granted to him by Government,
whichever is less in the case of a Government servant who at the time of his
retirement held a permanent gazetted appointment; and fifteen rupees per mensem
in the case of any other Government servant:
Provided
further that a Government servant who is governed by the Madras Liberalised
Pension Rules, 1960, shall subject to the conditions in these rules, be allowed
to commute for a lump-sum payment any portion not exceeding one-third of the
pension granted to him by Government.
(2) Notwithstanding
anything contained in sub-rule (1) sanctioning authorities may, in their
discretion, refuse commutation of pension in the case of a pensioner who has
been guilty of grave misconduct which would in their opinion have justified the
withholding of his pension under Rule 8 of Part I of Tamil Nadu Pension Rules.
Rule 6.
Applications
for commutation of pensions shall be addressed-
(a) in the
case of pensioners who are residing in the State of Tamil Nadu to the authority
who sanctioned the pension;
(b) in the
case of pensioners who are residing in other States in India, or who, being
resident in countries having an account current with the Accountant-General
Central Revenues, draw their pensions from the local treasuries, to Government;
and
(c) in the
case of all other pensioners to the High Commissioner for India, provided that
in the case of pensioners residing in a country other than those referred to in
clause (b), the application shall be addressed to the High Commissioner through
the official from whom the pension is drawn.
NOTE. -
The applications with reference to clause (a) shall be submitted through the
pension disbursing authorities who shall forward them to the authority who
sanctioned the pension through the Accountant-General, Tamil Nadu. Before
forwarding the applications to the Accountant--General, Tamil Nadu, the Pension
Disbursing Officers shall indicate clearly in their endorsements on the
applications for commutation of pension, the designation of the pension
sanctioning authorities. The Accountant General, shall specifically state in
each case forwarded by him to the sanctioning authority whether the pension
sanctioned was anticipatory or final one and, if anticipatory, the reasons
therefor.
The
applications with reference to clause (b) shall be submitted through the
pension disbursing authorities who shall forward them to Government through the
pension sanctioning authorities and the Accountant General, Tamil Nadu. The
pension sanctioning authorities shall furnish their certificate in the
applications whether disciplinary proceedings against applicants are pending or
not. The Accountant -General shall also specifically state in each case
forwarded by him to the Government whether the pension sanctioned was an
anticipatory or final one and, if anticipatory, the reasons therefor, The
applications of pensioners whose pensions have been sanctioned by the
Government shall, however, be submitted by the pension disbursing authorities
to the Accountant-General, Tamil Nadu.
The
applications with reference to clause (c) shall be referred by the High
Commissioner to the pension sanctioning authorities for ascertaining whether
disciplinary proceedings against the applicants are pending or not.
[Provided
that in the case of retiring Government servant, the application for
commutation shall be made at the time of application submitted for sanction of
pension.]
Rule 7.
(1) No
commutation shall be sanctioned unless such medical authority as may be
prescribed in this behalf by sanctioning authority certifies that the pensioner's
bodily health and prospects of duration of life are such as to justify
commutation.
[Provided
that no such certificate of medical authority shall be necessary in the case of
a pensioner who applies for commutation within a period of one year from the
date of his retirement on superannuation, [voluntary
retirement and compulsory retirement] [other
than as a measure of punishment].]
[Provided
further that no such certificate of medical authority shall also be necessary
in the case of a pensioner who is granted pension in whole or in part after
conclusion of departmental or judicial proceedings which have been instituted
and are continued after retirement and who applies for commutation within a
period of one year from the date of orders issued on the conclusion of such
proceedings.]
[Provided
also that in a case where there is delay in the [issue
of Pension Payment Orders], the pensioner shall apply for commutation within a
period of one year from the date issue of Pension Payment Orders.]
(2) The certifying
medical authority shall subject the pensioner to a strict medical examination
requiring him to furnish such information as to his health and habits as is
usually required of person proposing to assure their lives in assurances
companies and report in such form as may be prescribed by Government.
(3) If the
pensioner furnishes any information found to be false within his knowledge or
wilfully suppresses any material fact in answer to any question, written or
oral, put to in connection with his medical examination, the sanctioning
authority may cancel the sanction at any time before payment is actually made;
and such a statement or suppression may be treated as grave misconduct for the
purpose of Rule 8 of Part I of Tamil Nadu Pension Rules.
Rule 8.
The lumpsum
payable on commutation shall be calculated in accordance with the table or
tables of present values which may be prescribed from time to time by
Government.
Explanation,-
For the purpose of calculating the lump sum payable on commutation - The age in
the cast of impaired lives shall be assumed to be such age, not being less than
the actual age, as the certifying medical authority may direct.
NOTE.-
The lumpsum payable on commutation to Government servants who have served under
more than one Government when the commutation tables applies by the different
Governments are not identical, shall be calculated according to the commutation
table of the Government, under whose rule-making control they are at the time
of retirement. In the case of Government servants who are temporarily lent by
one Government to another, the Commutations shall be according to the table of
the lending Government and in the case of those who are permanently transferred
from one Government to another it shall be according to the table of the
Government to which their services have been permanently transferred.
Rule 9.
(i) Commutation
when sanctioned shall take effect on a date to be specified in the order. Such
date shall ordinarily be about one month later than the date of the order; and
all calculations shall be made with reference to the date so specified.
(ii) Payment
of the commuted portion of the pensions shall cease from the date specified and
the sum payable on commutation shall be paid on that date or as soon afterwards
as possible.
(iii) The
applicant may withdraw his application by written notice despatched at any time
before his medical examination is due to take place.
(iv) Where the
table of present values applicable to an applicant has been modified between
the date of the order sanctioning the commutation and the date on which the
commutation takes effect, payment shall be made in accordance with the modified
table; but it shall be open to the applicant, if the modified table is less
favourable to him than that previously in force, to withdraw his application by
notice in writing despatched within 14 days of the dates on which he receives
notice of the modification.
NOTE 1.-
A pensioner whose application for the commutation of a portion of his pension
is expressed as a percentage or fraction of the total pension admissible to him
and is allowed in the first instance to commute such percentage or fraction of
his anticipatory or provisional pension, shall, in the event of his final
pension being more than his anticipatory or provisional pension be allowed to
commute a further sum, without producing a fresh certificate of medical
examination, so as to make the commuted amount equal to the specific percentage
or fraction of the amount of pension as finally sanctioned. In such cases
commutation as finally sanctioned shall also take effect from the date of the
original commutation of the anticipatory or provisional pension and the amount
of residual pension shall also be readjusted from the same date.
NOTE 2.-
A pensioner who is allowed provisionally to commute a portion of his pension
not exceeding Rs. 40 and who anticipated that the final amount of pension that
he would be entitled to commute might exceed Rs. 40 shall indicate that fact in
his application, in case he desires to commute a sum exceeding Rs. 40. The
sanctioning authority shall, in such cases, arrange for medical examinations as
if the amount to be commuted exceeds Rs. 40. In case such fact is not
indicated, the Government servant shall be permitted, on finalisation of the
amount of his pension to commute the difference between the amount of pension
originally commuted and Rs. 40 without further medical examination, if the
original amount commuted exceeds together with the difference referred to does
not exceed Rs. 40. If the same exceeds Rs. 40 the commutation of any further
sum, if admissible shall be treated as fresh commutation and allowed subject to
examination by a Medical Board.
[NOTE 3.-
No Government servant against whom departmental or judicial proceedings have
been instituted shall be eligible to commute a fraction of the provisional
pension during the pendency of such proceedings.]
[Provided
that in the case of retiring Government servant, the procedure for the sanction
and payment of commuted value of pension shall be as follows:-
[(i) the
administrative sanction for the payment of commutation of pension shall not be
necessary [***]. The Accountant
General shall authorize the amount admissible under commutation of pension
straightaway based on the application submitted by the Government servants or
pensioners;]
(ii) commutation shall
become absolute on the date of application by the retiring Government servant
or the day following the date of his retirement, whichever is later;
(iii) the lumpsum amount
payable to the retiring Government servant shall be calculated with reference
to the table of values applicable to him on the date on which commutation
becomes absolute;
(iv) the commuted value of
pension shall be authorized by the Accountant General along with the issue of
Pension Payment Order. In respect of advance cases, the commutation shall be
authorized to be effective from the date of commencement of pension;
(v) where pension is
sanctioned without pre-check by the Accountant General, the pension sanctioning
authority shall indicate in the sanction order about the portion of pension
proposed for communication and the same shall be scrutinized and authorized by
the Accountant General; and
(vi) the reduction in
pension consequent on the communication shall be given effect from the date of
drawal of commuted value of pension by the pensioner or at the end of three
months after the issue of authorization by the Accountant General for the
payment of commuted value of pension, whichever is earlier.
Explanation
- For the purpose of item (iv), the date of effect shall be as follows:-
|
(a) Pension Pay Office,
Chennai and Treasury Office where cheque System is in vogue
|
The date on which cheque
is issued for payment of commuted value of pension to the pensioner.
|
|
(b) Banking Treasuries
and Sub-Treasuries where the cheque system is not in vogue.
|
The date on which the
bill is sent to the Bank duly passed for payment of commuted value of pension
to the pensioner.
|
|
(c) Non-Banking
Sub-Treasuries
|
The date on which the
payment of commuted value of pension is made to the pensioner.]
|
Rule 9A.
[Where
the Government permit second or subsequent commutation of pension consequent on
the increase in pension, the Accountant General, Tamil Nadu shall be empowered
to authorise the amount admissible straightaway based on the application
submitted by the pensioner through the Pension Disbursing Authority subject to
the following conditions, namely:-
(a) the
Commutation of Pension shall become absolute on the date of application;
(b) the lump
sum payable to the pensioner shall be calculated in accordance with the table
of values applicable to the individual on the date on which the communication
of pension become absolute; and
(c) the
reduction in pension shall take effect from the date of drawal of commuted
value of pension or at the end of the three months, after the issue of the
authorisation by the Accountant General, Tamil Nadu for the payment of
commuted value of pension, whichever is earlier.]
Rule 10.
The lump
sum in cases in which application is addressed to Government shall be payable
in India; in all other cases it shall be payable by the High Commissioner for
India in the United Kingdom; the rate of exchange for conversion of the lump
sum, where the question of conversion arises, shall be such rate as the
President may by order prescribe.
Rule 11.
A
commutation once given effect to cannot be rescinded, that is, the portion of a
pension commuted cannot be restored on refund of its capitalized value.
Provided
that the portion of a pension commuted shall be restored in full irrespective
of the date of commutation in the case of a pensioner who has completed a
period of Fifteen years as on the 1st April 1981 from the date of his
retirement and in the case of other pensioners, as and when they complete a
period of fifteen years from the date of their retirement.
Provided
that the portion of a pension commuted shall be restored in full as and when a
pensioner completes a period of fifteen years from the; date of his retirement
where such commutation is effective during the first month of his retirement
and in other cases as and when he completes a period of fifteen years from the
date on which reduction in pension on account of such commutation becomes
effective.
Rule 12.
[(1)
The Pensioner shall make a nomination in the Annexure-III along with the
application for Commutation of Pension conferring on one or more persons the
right to receive the commuted value of pension in the event of the death of the
pensioner without receiving the commuted value on or after the date on which
commutation becomes absolute.
(2) If there is no such
nomination, or if the nomination made does not subsist, the commuted value
shall be paid to the family in the manner indicated in sub-rule 46 of the Tamil
Nadu Pension Rules, 1976.
(3) If in any case the
commuted value cannot be paid in the manner indicated in sub-rules (1) and (2),
the same shall be paid to the heirs of the deceased pensioner.]
COMMUTATION
TABLE, PRESCRIBED UNDER RULE 7 OF THE CIVIL
PENSION (COMMUTATION)
RULES, ADOPTED BY THE GOVERNMENT OF TAMIL NADU WITH EFFECT FROM THE 1st
DECEMBER 1963.
(See Rule
8)
Commutation
value for a pension of rupee one per annum.
|
Age next birthday
|
Commutation
value expressed as number of years* purchase.
|
Age next birthday.
|
Commutation
value expressed as number of years' purchase
|
|
(1)
|
(2)
|
(3)
|
(2)
|
|
17
|
19.28
|
52
|
12.66
|
|
18
|
19.20
|
53
|
12.35
|
|
19
|
19.11
|
54
|
12.05
|
|
20
|
19.01
|
55
|
11.73
|
|
21
|
18.91
|
56
|
11.42
|
|
22
|
18.81
|
57
|
11.10
|
|
23
|
18.70
|
58
|
10.78
|
|
24
|
18.59
|
59
|
10.46
|
|
25
|
18.47
|
60
|
10.13
|
|
26
|
18.34
|
61
|
9.81
|
|
27
|
18.21
|
62
|
9.49
|
|
28
|
18.07
|
63
|
9.15
|
|
29
|
17.93
|
64
|
8.82
|
|
30
|
17.78
|
65
|
8.50
|
|
31
|
17.62
|
66
|
8.17
|
|
32
|
17.46
|
67
|
7.85
|
|
33
|
17.29
|
68
|
7.53
|
|
34
|
17.11
|
69
|
7.22
|
|
35
|
16.92
|
70
|
6.91
|
|
36
|
16.72
|
71
|
6.60
|
|
37
|
16.52
|
72
|
6.30
|
|
38
|
16.31
|
73
|
6.01
|
|
39
|
16.09
|
74
|
5.72
|
|
40
|
15.87
|
75
|
5.44
|
|
41
|
15.64
|
76
|
5.17
|
|
42
|
15.40
|
77
|
4.90
|
|
43
|
15.15
|
78
|
4.65
|
|
44
|
14.90
|
79
|
4.40
|
|
45
|
14.64
|
80
|
4.17
|
|
46
|
14.37
|
81
|
3.94
|
|
47
|
14.10
|
82
|
3.72
|
|
48
|
13.82
|
83
|
3.52
|
|
49
|
13.54
|
84
|
3.32
|
|
50
|
13.25
|
85
|
3.13
|
|
51
|
12.95
|
|
|
Note:
This table is based on a rate of interest of 4.00 per cent per annum and takes
effect from the 1st December, 1963.
[COMMUTATION
TABLE, PRESCRIBED UNDER RULE 7 OF THE CIVIL PENSION (COMMUTATION) RULES,
ADOPTED BY THE GOVERNMENT OF TAMIL NADU WITH EFFECT FROM THE 1st JANUARY 2006.-
(See Rule
8)
Commutation
value for a pension of rupee one per annum.
|
Age
next birthday
|
Commutation value
expressed as number of years' purchase.
|
Age next birthday.
|
Commutation value
expressed as number of years' purchase
|
|
(1)
|
(2)
|
(3)
|
(2)
|
|
20
|
9.188
|
51
|
8.808
|
|
21
|
9.187
|
52
|
8.768
|
|
22
|
9.186
|
53
|
8.724
|
|
23
|
9.185
|
54
|
8.678
|
|
24
|
9.184
|
55
|
8.627
|
|
25
|
9.183
|
56
|
8.572
|
|
26
|
9.182
|
57
|
8.512
|
|
27
|
9.180
|
58
|
8.446
|
|
28
|
9.178
|
59
|
8.371
|
|
29
|
9.176
|
60
|
8.287
|
|
30
|
9.173
|
61
|
8.194
|
|
31
|
9.169
|
62
|
8.093
|
|
32
|
9.164
|
63
|
7.982
|
|
33
|
9.159
|
64
|
7.862
|
|
34
|
9.152
|
65
|
7.731
|
|
35
|
9.145
|
66
|
7.591
|
|
36
|
9.136
|
67
|
7.431
|
|
37
|
9.126
|
68
|
7.262
|
|
38
|
9.116
|
69
|
. 7.083
|
|
39
|
9.103
|
70
|
6.897
|
|
40
|
9.090
|
71
|
6.703
|
|
41
|
9.075
|
72
|
6.502
|
|
42
|
9.059
|
73
|
6.296
|
|
43
|
9.040
|
74
|
6.085
|
|
44
|
9.019
|
75
|
5.872
|
|
45
|
8.996
|
76
|
5.657
|
|
46
|
8.971
|
77
|
5.443
|
|
47
|
8.943
|
78
|
5.229
|
|
48
|
8.913
|
79
|
5.018
|
|
49
|
8.881
|
80
|
4.812
|
|
50
|
8.846
|
81
|
4.611
|
(Basis:
LIC (v4-96) Ultimate Tables and 8.00% Interest) ]
REGULATIONS
GOVERNING THE PROCEDURE FOR COMMUTATION OF PENSIONS
(1) The
application for commutation should be made in the form appended to the
commutation Rules as Annexure I through the Pension Disbursing Authorities who
shall forward them to the authority who sanctioned the pension through the
Accountant General, Tamil Nadu. Applicants who are residing in other States in
India should submit their applications through the Pension Disbursing
Authorities who shall forward them to the Government through the authority who
sanctioned the pension "and the Accountant General, Tamil Nadu. The
applications of pensioners, whose pensions have been sanctioned by the
Government shall however be submitted by the Pension Disbursing Authorities to
the Accountant General, Tamil Nadu who shall forward them to the Government.
Applications for commutation of pensions should be forwarded to the sanctioning
authority only after the pension or anticipatory pension, as the case may be,
is sanctioned by the competent authority. In the case, however of officers to
whom the Civil Pension (Commutation) Rules issued by the President apply,
applications, if any, for commutation of pension received by the Accountant
General should be forwarded to Government along with the application for
pension.
[NOTE. 1
:- Two copies of photographs of the pensioner shall be submitted along with the
application for commutation of pension where the certificate of medical
authority as specified in sub-rule (1) of rule 7 shall be necessary. Out of
these, one copy duly attested shall be pasted on the application form itself (Annexure-I)
and the other copy loosely attached to it.]
NOTE.2 :-
In the case of applications for commutation of pension from pensioner drawing
an invalid pension the number and date of the Government Order sanctioning the
pension should be indicated in cases where such pension was sanctioned by the
Government.
[Provided
that in the case of retiring Government servant, the application for
commutation shall be made at the time of application submitted for sanction of
pension.]
(2) Applicants
for commutation of pension will not be allowed to select their own medical
officers. They will be ordered to appear for medical examination before the
District Medical Officer of the district in which they draw their pensions or
any other medical officer selected by the pension sanctioning authority.
The
applicants shall be sent for medical examination before the Standing Medical
Board in all cases of commutation -
(i) of
invalid pensions irrespective of the amount: and
(ii) in cases
where the amount to be commuted inclusive of the amounts already commuted
exceeds Rs. 40.
In the
case of an applicant who has been granted an invalid pension, the grounds of
invaliding or the statement of the medical case shall be communicated to the
certifying medical authority before the certificate is signed. A copy of the
previous medical report or reports, if any, relating to applicant for
commutation of pension shall always be communicated to the certifying medical
authority when a medical report is called for from him on a subsequent
application for commutation.
The
report of medical examination whether by single medical officer or by the
Standing Medical Board should be sent in the form annexed (Annexure-U). When
the medical examination is made by a single medical officer, the report in
duplicate with the connected records should be sent confidentially to the
Secretary to the Standing Medical Board, Genera! Hospital, Madras. The
Secretary of the Board should forward to pension sanctioning authority through
the Accountant-General, the connected records and one copy of the medical
report with the opinion of the Standing Medical Board recorded thereon.
NOTE. 1-
The medical report of an applicant for commutation residing outside the State
shall also, ordinarily be in the form prescribed in Annexure-II.
NOTE. 2-
The copy of the unattested photograph received with the application shall be
sent with the application to the Medical Officer/Standing Medical Board before
whom the applicant is directed to appear for Medical Examination. The Medical
Officer/Standing Medical Board shall attest the unattested copy of the
photograph of the pensioner immediately after the Medical Examination is over
and it shall be returned to the pension sanctioning authority with the
connected records in the matter prescribed in the last sub-paragraph of the
above rule.
(3) No fee
shall be charged for medical examination for commutation of pension. If the
pensioner is examined by a Medical authority outside the State, he shall pay to
that authority such fees as may be required of him.
(4) A pensioner
whose application for commutation of pension is rejected either on the
recommendation of a Medical authority that he is not a fit subject for
commutation of pension or for the reason that he has declined to accept
commutation on the basis of addition to the actual age, as recommended by the
medical authority will be allowed one re-examination by the Medical Board at
his cost, provided that an interval of not less than one year has elapsed
between the first medical examination and that of the second. The Medical Board
re-examining the pensioner will be furnished with a copy of the report of the
medical authority which previously examined him.
[(5) [The
restoration of commuted portion of pension by a pensioner shall be' made
subject to the following conditions, namely:-
(a) A
pensioner need not submit any application for the restoration of the commuted
portion of the pension.
(b) The
Pension Disbursing Authority shall make entry while sanctioning the commutation
of pension, the date on which the commuted portion of the pension can be
restored in the records maintained in the office and also in the copy of the
pensioner's Pension Payment Order with his attestation.
(c) The
Pension Disbursing Authority shall restore the commuted portion of the pension
on the due date and make payment consequent on the restoration of the pension.
(d) The
Pension Disbursing Authority shall send a return statement to the Accountant
General, Tamil Nadu in Annexure-IV.
(e) The
Accountant General, Tamil Nadu shall incorporate the condition that the pension
once commuted and restored cannot be commuted again in the
commutation authorization].]
ANNEXURE I
FORM OF
APPLICATION FOR COMMUTATION OF PENSION
I,_________________
desire to commute Rs. _____np. out of my* original pension reduced of Rupees__________
np.________ a month. I certify that I have correctly answered each and all of
the questions below. My pension payment order number is and my pension is now
being drawn from treasury.
Place:
Date :
Signature
Designation
Address
Corporation
Division Number if residing in Chennai City.
* Here
enter the class of pension - Superannuation, Retiring, Invalid or Compensation.
The word "original" or "reduced" should be scored out
according as the circumstances require.
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Questions
1. What is the date of
your birth?
2. How much of your
pension do you wish to commute?
NOTE 1: The portion of
the pension to be commuted should consist of whole rupees or of rupees and a
multiple of five paise. Commuted values shall also be rounded off to the
nearest multiple of 5 paise.
NOTE 2 : In the case of
anticipatory pension, the pensioner may, if he so desires indicate his
intention to commute the maximum amount in the event of his final pension
being more than the anticipatory pension. In such a case, the amount proposed
to be commuted may, alternatively, be expressed in terms of a percentage of
full pension within the maximum permissible limit. The Pensioner may also
indicate whether he -anticipates that the final - amount of pension that he
would be entitled to commute might exceed Rs. 40 in case he desires to
commute a sum exceeding Rs. 40.
3. Do you suffer from any
complaint likely to shorten life? If so, state its nature.
4. Name the members of
your family dependent on you with their respective sex and ages
5. What is the date of
your retirement?
6. Whether any portion of
your pension has already been commuted and whether any previous applications
made by you was rejected on medical grounds?
7. State the amount of
Provident Fund money (including any non-refundable withdrawals) and the
amount of death-cum-retirement gratuity received by you.
8. Name of the Accounts
Officer who authorized the payment of Provident Fund money (including any
non-refundable withdrawals) and death-cum- retirement gratuity to you.
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Answers
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Place :
Date :
Signature
ENDORSEMENT
OF THE PENSION DISBURSING OFFICER
Forwarded
to the Secretary to Government, Finance (Pension) Department, Pension
Sanctioning Authority through the Accountant-General.
The
pension is chargeable to
The
amount and class of pension and the date of birth of the pensioner have been
verified from the disburser's half of the Pension Payment Order.
I have
verified from the Pension Payment Register that no portion of his pension was
previously commuted/Rs.__________ out of the original pension of Rs.___________
was commuted for Rs._______________ on
The
identification marks of pensioner are given below:-
Place :
Date :
Designation.
Pension Disbursing Officer
Certificate
of the Pension Sanctioning Authority whether disciplinary proceedings against
the applicant are pending or not (vide) Note under rule 6 of the Madras Civil
Pensions (Commutation) Rules, 1955. (This certificate need not be furnished in
the case of the applicants whose pensions have been sanctioned by the Government).
PENSION
SANCTIONING AUTHORITY.
Place :
Date :
Designation.
To
The
Accountant-General, Tamil Nadu,___________________________________
Office of
the Accountant-General Chennai-18.
Dated:
Forwarded:
(1) No
portion of pension has been previously commuted.
(2) No. application
for commutation was rejected on medical grounds.
(3) Previous
application for commutation was rejected on medical ground in G.O. Ms. No.
Finance, dated
(4) Rs._____________
p._______ out of the original pension of Rs .__________p._______ was previously
commuted in G.O. No. Finance, dated
(5) Pension
sanctioned in G.O.Ms. No. Finance, dated The pension is final/anticipatory.
(6) Other
remarks, if any.
Assistant
Accounts Officer.
To
The
Secretary to Government of Tamil Nadu Finance (Pension) Department, Chennai-9.
ANNEXURE II
MEDICAL
REPORT FOR COMMUTATION OF PENSION.
A.
Statement to be filled in by the applicant for commutation of a portion of his
pension under the Tamil Nadu Civil Pensions (Commutations) Rules, 1944.
Medical
Report Form for Commutation of Pension "Medical Examination by
the............................
(here
enter the Medical Authority)
PART I
Statement
to be filled in by the applicant for commutation or a portion of his pension
under the Tamil Nadu Civil Pension (Commutation) Rules 1944
The
applicant must complete this statement prior to his examination by the
............................................... (here enter the Medical
Authority) and must sign the declaration appended thereto in the presence or
that authority.
(1) State
your name in full (in Block letters):
(2) State
place of Birth :
(3) State
your age and date of Birth :
(4) Furnish
the following particulars concerning your family :
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Father's age if living
and state of health
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Father's age at death and
cause of death
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Number of brothers living,
their ages and state of health
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Number of brothers dead
their ages at and cause of death
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(1)
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(2)
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(3)
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(4)
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Mother's age if living
and state of health
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Mother's age at death and
cause of death
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Number of sisters living,
their ages and state of health'
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Number of sisters dead,
their ages at and cause of death
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(5)
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(6)
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(7)
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(8)
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(5) Have you ever
been examined -
(a) for life
insurance or/and :
(b) by any
Government Medical Officer or State Medical Board, If so state details and with
that result?:
(6) Have you
ever been granted leave on medical certificate in the previous five years? If
so, state periods of leave and nature of illness? :
(7) Have you
ever -
(a) had small
pox, intermittent or any other fever, enlargement, or suppuration of glands,
spitting of blood asthma, inflammation of lungs, pleurisy, heart disease,
fainting, attacks, rheumatism, appendicitis, epilepsy, insanity? other nervous
disease, discharge from or other disease of the ear, syphilis gonorrhoea; or :
(b) had any
other disease or injury : which required confinement to bed or medical or
surgical treatment; or:
(c) undergone
any surgical operation; or:
(d) suffered
from any illness, wound or injury sustained while on active service during war?
:
(8) Have you
hernia? :
(9) Have you
varicocele, varicose veins if piles? :
(10) Is your
vision in each eye good? :
(11) Is your
hearing in each ear good?
(12) Have you
any congential or acquired malformation, defect or deformity? :
(13) Is there
any further matter concerning your health not covered by the above question
such as presence of albumen or sugar in the urine, marked increase or decrease
in your weight in the last three years or being under the treatment of any
doctor within the last three months and the nature of illness for which such
treatment was taken. :
DECLARATION
BY APPLICANT
(To be
signed in presence of the Medical authority).
I declare
all the above answers to be, to the best of my belief, true and correct.
I will
fully reveal to the Medical authority all circumstances with my knowledge that
concern my health and fitness.
I am fully
aware that by willfully making a false statement or concealing a relevant fact,
I shall incur the risk of losing the commutation. I have applied for and of
having my pension withheld or withdrawn under rule 8 of the Tamil Nadu Pension
Rules, 1978.
Signed in
the presence of...................
Applicant's
Signature
Signature
and designation of Medical Authority.
PART II
(To be
filled in by the examining medical authority)
General
examination:-
(1) Apparent
age.
(2) Height.
(3) Weight.
(4) Pulse
rate -
(a) Sitting.
(b) Standing.
What is
the character of pulse?
(5) Blood
pressure -
(a) systolic.
(b) distolic.
(6) Is there
any evidence of disease, of the main organs -
(a) Heart.
(b) Lungs.
(c) Liver.
(d) Spleen.
(e) Kidney.
(7) Investigations
-
(i) Urine.
(ii) Blood.
(iii) X-Ray
Chest.
(iv) E.C.G.
(State
specific gravity)
(8) Has the
applicant a hernia? If so, state the kind and if reducible. :”
(9) Describe
any scars or identifying marks :
(10) Any
additional information. :
PART III
I/we have
carefully examined Thiru/Thirumathi/Selvi..................................................and
am/are of opinion that -
he/she is
in good bodily health and has the prospect of an average duration of life;
OR
he/she is
not in bodily health and is not a fit subject for commutation;
OR
although
he/she is suffering from....................................he/she is
considered a fit subject for commutation but his/her age for the purpose of
commutation, namely, the age next birth day should he taken to
be...................(in words) years more than his/her actual age.
Station:..................
Dated
:..................
[Countersigned
in cases where Regulation 7 (ii) (b) (2) applies)]
Left hand
thumb and finger impressions of Government Servant (in the case of illiterate
persons only)
(Signature
and designation of examining medical authority)
(Reviewing
Medical Authority)".
(G.O. Ms.
No. 545, Finance (BG-III) Department, dated 08-07-1996)
ANNEXURE III
(See rule
12)
NOMINATION
FOR COMMUTATION OF PENSION.
(See rule
12)
,[I, _______________________
(Name of the Pensioner in Capital Letters) hereby nominate the
person/persons named below under Rule 12 of Tamil Nadu Civil Pensions
(Commutation) Rules, 1944.
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Name and Address of the
Nominee(s)
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Relationship with
Pensioner
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Date of Birth/Age
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Name and Address of other
nominee in case the nominee under column(1) predeceases the pensioner
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Relationship with
pensioner
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Date of Birth/Age
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Contingency on happening
of which nomination shall become invalid.
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(1)
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(2)
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(3)
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(4)
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(S)
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(6)
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(7)
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NOTE: If
nominee/alternate is minor, furnish the name and address of person who may
receive the arrears of commutation of pension.
Place:
Date :
Signature
of the Subscriber.
Signature
of two witnesses with Name and Address:
1.
2.
-/Countersigned/-
Signature
of Head of Office. Office Address]
Note-For
the purpose of nomination, the family member as defined in the sub-rule (5) of
rule 45 of Tamil Nadu Pension Rules, 1978 shall be nominated.]
ANNEXURE IV
(See
regulation 5)
FORM FOR
APPLICATION OF RESTORATION OF COMMUTED PORTION OF PENSION
1. Name of the Pensioner
2. Pension Payment Order
Number :
3. Date of Retirement :
4. Date of commencement
of Pension :
5. Amount of Original
Pension
(a) Amount
commuted :
(b) Date of
effect of reduced Pension :
(c) Amount of
reduced Pension :
6. Date of completion of
fifteen years : after retirement
7. Date of restoration of
Original : Pension
8. Amount of Pension
after restoration
9. Name of
Treasury/Sub-Treasury/: Pension Pay Officer, Chennai from which pension is now
drawn
Signature
of Applicant.)
ANNEXURE V
(See
regulation V)
FORM FOR
RESTORATION OF COMMUTED PORTION OF PENSION
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Name of
the Pensioner
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Department
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Pension Payment
Number and Original
Pension
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Amount Commuted
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(1)
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(2)
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(3)
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(4)
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Date of Birth
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Date of Retirement
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Date of completing 15
years from the date of retirement
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Amount of Pension fixed
on restoration
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Date of commencement of
restored Pension
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(5)
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(6)
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(7)
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(8)
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(9)
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Instructions
for the guidance of Sanctioning Authorities.
1.
In cases where the amount to be commuted inclusive of amounts
already commuted exceeds Rs. 40, the applicant shall be sent for medical
examination before the Standing Medical Board. An applicant who has been
granted an invalid pension shall also be sent for medical examination before
the Standing Medical Board. A pensioner whose application for commutation of
pension is rejected either on the recommendation of a medical authority that he
is not a fit subject for commutation of pension or for the reason that he has
declined to accept commutation on the basis of addition to the actual age as
recommended by the medical authority should always be sent for medical
examination before the Standing Medical Board.
2.
A certified copy of the previous medical report should be
furnished to the Medical Board when a pensioner whose application for
commutation of pension was rejected once is asked to appear before the Medical
Board.
3.
In cases where the amount to be commuted inclusive of the amounts
already commuted does not exceed Rs. 40, the applicant shall be sent for
medical examination before the District Medical Officer of the district in
which the applicant is residing.
4.
The sanctioning authorities should satisfy themselves that there
are no disciplinary proceedings pending against the applicants concerned before
arranging for their medical examination.
FORMS FOR
USE BY SANCTIONING AUTHORITIES
Form to
be used where the pensioner desire to commute on amount exceeding Rs. 40 or
where the application was once rejected.
PROCEEDINGS
OF THE.................
Dated............
Pension -
Commutation - Application
from..............................................................Medical
Examination.
is
informed that his age next birth-day being taken to be ............... years,
the capitalized value of Rs................ of his pension will amount to about
Rs.................... The amount will be less, if the medical certificate
directs any addition to his age; the table of present values on the basis of
which the amount has been calculated is subject to alteration at any time
without notice and consequently the amount calculated is liable to revision. In
the case of his willingness to accept commutation on the terms specified, he
should appear before the Standing Medical Board, Government General Hospital,
Madras for medical examination.
2. The
Secretary to the Standing Medical Board is requested to subject the pensioner
(whose identification marks are given in the application for commutation) to a
strict medical examination, requiring him to give such information as to his
health and habits as is usually supplied by persons proposing to assure their
lives in Assurance Companies and to send a report in the form prescribed in
G.O. No. 348, Fin. (Pension),dated the 1st June 1934 along with the application
for commutation confidentially to this office through the Accountant-General.
3. The
Secretary to the Standing Medical Board is requested to return the commutation
papers to this office if the applicant fails to appear for medical examination
on the date fixed by him.
To Thiru
To
The
Secretary, Standing Medical Board, Government General Hospital, Chennai (with
the application in original to be returned).
Copy to
the Accountant General, Tamil Nadu.
Form to be used in the case of an applicant who has been granted
an invalid pension
PROCEEDINGS
OF THE.................
Dated...............
1.
Pension - Commutation - Application
from...........................................................Medical
Examination.
is
informed that his age next birth-day being taken to be ...............years',
the capitalized value of Rs........................of his pension will amount
to about
Rs................................................................................
The amount will be less, if the medical certificate directs any addition to his
age, the table of present values on the basis of which the amount has been
calculated is subject to alteration at any time without notice and consequently
the amount calculated is liable to revision. In the case of his willingness to
accept commutation on the terms specified he should appear before the Standing
Medical Board, Madras, for medical examination.
2.
The Secretary to the Standing Medical Board is requested to
subject the pensioner (whose identification marks are given in the application
for commutation), to a strict medical examination requiring him to give such
information as to his health and habits as is usually supplied by persons
proposing to assure their lives in Assurance Companies and to send a report in
the form prescribed in G.O. No. 348, Finance (Pension), dated the 1st June 1934
along with the application for commutation confidentially to this office
through the Accountant-General.
3.
With reference to item 2 of the Regulations governing the procedure
for commutation of pension, the Board is requested to see the medical
certificate invalidating the applicant and to record the fact of having done so
in the report referred to in paragraph 2 above. A certified copy of the
original invalidating certificate is enclosed for perusal by the Board and
return.
The
Secretary to the Standing Medical Board is requested to return the commutation
papers to this office if the applicant fails to appear for medical examination
on the date fixed by him.
To Thiru
To The
Secretary, Standing Medical Board, Government General Hospital, Chennai (with
the application in original to be returned).
Copy to
the Accountant General, Tamil Nadu.
Form to
be used in the case of an applicant whose pension exceeds Rs. 30 per mensem and
who is residing outside the Madras City.
PROCEEDINGS
OF THE.....................
Dated...............
1.
Pension - Commutation - Application
from................................................................Medical
Examination.
is
informed that this age next birth-day being taken to be '................years,
the capitalized value of Rs............of his pension will amount
Rs................ The amount will be less, if the medical certificate directs
any addition to his age, the table of present values on the basis of which the
amount has been calculated is liable to revision. If he wishes to commute his
pension on these terms, he should appear before
the.......................................to be examined within one month from
the date of these Proceedings.
2.
The Medical Officer is requested to subject the pensioner (whose
identification marks are given in the application for commutation) to a"
strict medical examination, requiring him to give such information as to his
health and habits as is usually supplied by persons proposing to assure their
lives in assurance companies and to send a report in the form prescribed in
G.O. No. 348, Finance (Pension), dated the 1st June 1934 in duplicate with the
application for commutation confidentially to the Secretary to the Standing
Medical Board, Government General Hospital, Madras.
3.
The Medical Officer is requested to return the commutation papers
to this office if the applicant fails to appear for medical examination within
the time specified in paragraph 1 above.
To Thiru
To The
District Medical Officer (with the- application in original to be returned by
registered post).
Copy to
the Accountant General, Tamil Nadu.
FORM TO
BE USED IN THE CASE OF AN APPLICANT WHOSE PENSION EXCEEDS Rs. 30 PER MENSEM AND
WHO IS RESIDING IN MADRAS CITY.
PROCEEDINGS
OF THE.....................
Dated.............
1.
Pension - Commutation Application
from...................................................................Medical
Examination.
is
informed that his age next birth day being taken to be years, the capitalized
value of Rs. _____________ of his pension wilt amount to about Rs…… The
amount wilt be less if the medical certificate directs any addition to his age.
The table of present values on the basis of which the amount has been
calculated is subject to alteration at any time without notice and consequently
the amount calculated is liable to revision. If he wishes to commute his
pension on these terms, he should appear before the to be examined within one
month from the date of these Proceedings.
2.
The Medical Officer is requested to subject the pensioner (whose
identification marks are given in the application for commutation) to a strict
medical examination, requiring him to give such information as to his health
and habits as is usually supplied by persons proposing to assure their lives in
assurance companies and to send a report in form prescribed in G.O. No. 348,
Finance (Pension), dated the 1" June 1934 in duplicate with the
application for commutation confidentially to the Secretary to the Standing
Medical Board, Government General Hospital, Madras.
3.
The Medical Officer is requested to return the commutation papers
to this office if the applicant fails to appear for medical examination within
the time specified in paragraph 1 above.
To
Thiru
To The
Medical Officer.
(with the
application in original to be returned by registered post)
Copy to
the Accountant General, Tamil Nadu.
FORM TO
BE USED FOR SANCTIONING COMMUTATION OF PENSIONS
PROCEEDINGS
OF THE..................
Dated.................
1.
Pension -Commutation - Thiru - Sanctioned.
Read; From
the A.G.P. Com.
_________is
permitted ___________of his___________ pension to commute Rs. _______________of
his ____________pension of Rs. ________ per mensem____________.
2.
The sanction takes effect from the_____________ Present monthly
pension of Rs. ______________ will, in________ consequence if the commutation
be reduced to Rs.___________ (Rupees________________ only) with effect from
that date.
3.
The Accountant General is requested to pay____________ the sum of
Rs. _______________(Rupees__________ only) the amount payable in commutation.
The table
of present values on the basis of which the amount has been calculated is
subject to alteration at anytime without notice and consequently the amount
sanctioned is liable to revision before payment is made.
4.
If the pensioner is re-employed under Government the
Accountant-General is requested to take necessary steps, where necessary, in
consultation with the authority concerned to reduce the pay allowed to him on
re-employment.
To
The
Accountant -General,
82-C,
Mount Road,
Chennai
600018.
To
Thiru