Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Civil Services (Pension) (Amendment) Rules, 2005 [04 June 2005] CONTENTS 1. These Rules May Be Called The Gujarat Civil Services (Pension) (Amendment) Rules, 2005 2. In The Gujarat Civil Services (Pension) Rules 2002, (Hereinafter Referred To As "The Said Rules") In Rule 24, In Sub-Rule (5) 3. Sub- Rule (2) Of Rule 139 Shall Be Deleted 4 . I n The Said Rules, For Rule 147, The Following Shall Be Substituted, Namely 5. In The Said Rules For The Existing Form 22, The Following Shall Be Substituted, Namely Gujarat Civil Services (Pension) (Amendment) Rules, 2005 [04 June 2005] In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Gujarat hereby makes the following rules further to amend the Gujarat Civil Services (Pension) Rules, 2002, namely:- 1. These Rules May Be Called The Gujarat Civil Services (Pension) (Amendment) Rules, 2005 :- 2. In The Gujarat Civil Services (Pension) Rules 2002, (Hereinafter Referred To As "The Said Rules") In Rule 24, In Sub-Rule (5) :- (i) In clause (a), for the words, "such dare, and" the words "such date or if any decision is taken by the Competent Authority for either of it and" shall be substituted. (ii) In clause (b); (a) in sub clause (i) after the word "complaint", the words "registered or any decision is taken to register the complaint by the Competent Authority" shall be inserted. (b) in sub- clause (ii) the words "or any decision is taken by the Competent Authority to initiate civil proceedings" shall be added at the end. 3. Sub- Rule (2) Of Rule 139 Shall Be Deleted :- 4. In The Said Rules, For Rule 147, The Following Shall Be Substituted, Namely :- "147 -- On the date of retirement of a Government employee from service- (a) a notification in the case of the Gazetted Officer, or (b) an office order, in the case of a non- gazette government employee, shall be issued specifying the date of his/her retirement and a copy of such notification or officer order, as the case may be, along with a Certificate in Form 22, making a specific mention of Departmental Inquiry or Judicial Proceedings or any decision for either of it, if any, taken by the Competent Authority, during the intervening period between the date of forwarding the pension papers to the Director of Pension and Provident Fund and the age of his/her retirement, shall be forwarded to the Director of Pension and Provident Fund. A copy of such notification or office order as the case may be along with a copy of the Certificate in Form 22 shall be given to the retiring employee also to enable him/her to present the same to the Treasury Office while drawing his/her first pension and/or DCRG 5. In The Said Rules For The Existing Form 22, The Following Shall Be Substituted, Namely :- FORM 22 (See Rule 147) NO DEPARTMENTAL INQUIRY/JUDICIAL PROCEEDINGS CERTIFICATE Certificate that no Department Inquiry is initiated or no Judicial Proceedings have been initiated or no decision for either of it has been taken by the Competent Authority against Shri/Smt.Kum------------------------------------------------------------------------- During the period intervening between the date of forwarding the pension papers to the Director of Pension and Provident Fund and the date of his/her retirement Place: "Pension Sanctioning Authority" Date: By order and in the name of the Governor of Gujarat, B.C. Patel, Under Secretary to Government.