Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA (ABOLITION OF CASH GRANTS) RULES, 1969 CONTENTS 1. Title and commencement 2. Definitions 3. Manner of payment of compensation 4. Grantee to produce the pension payment order 5. Receipt of payment by the Grantee 6. Date of commencement of payment of compensation 7. Procedure where the holder of Cash Grant dies KARNATAKA (ABOLITION OF CASH GRANTS) RULES, 1969 In exercise of the powers conferred by Section 5 read with sub- section (5) of Section 4 of the Karnataka (Abolition of Cash Grants) Act, 1967 (Karnataka Act 15 of 1967), the Government of Karnataka hereby makes the following rules, namely: 1. Title and commencement :- (1) These rules may be called the Karnataka (Abolition of Cash Grants) Rules, 1969. (2) They shall come into force at once. 2. Definitions :- In these rules unless the context otherwise requires. (a) "Act" means the Karnataka (Abolition of Cash Grants) Act, 1967 (Karnataka Act 15 of 1967); (b) "Grant" means a Cash Grant specified in Parts 'A', 'B' and 'C' of the Schedule; (c) "Grantee" means a holder of a Cash Grant specified in any part of the Schedule and includes a Shareholder; (d) "Schedule" means a schedule appended to the Act; (e) "Section" means a section of the Act. 3. Manner of payment of compensation :- (2) In the case of every grant specified in Part 'B' of the Schedule, the compensation shall be payable to any cash grantee either in full or in the number of instalments not exceeding twelve annual instalments. 4. Grantee to produce the pension payment order :- Every grantee shall produce before the 1[Deputy Commissioner] the pension payment order held by him. The 2 [Deputy Commissioner] shall after verification of the same, cancel the pension payment order held by the Grantee and issue a Cash Grant Compensation Order in favour of the Grantee for the total compensation payable to him in accordance with Rule 3. 1. Substituted for the words "Accountant General" by SO 2643, dated 24-10-1970, w.e.f. 6-11-1980. 2. Substituted for the words "Accountant General" by SO 2643, dated 24-10-1970, w.e.f. 6-11-1980. 5. Receipt of payment by the Grantee :- The Grantee shall receive the payment from the Government Treasury as noted in the Cash Grant Compensation Payment Order issued by the 1 [Deputy Commissioner] . 1. Substituted for the words "Accountant General" by SO 2643, dated 24-10-1970. w.e.f. 6-11-1980. 6. Date of commencement of payment of compensation :- Actual payment of compensation either in lump sum or in instalments, as the case may be, shall commence from the 1st April, 1969 or from the date from which the first installment of compensation or on which the payment of compensation in lumpsum is ordered to be paid in the Cash Grant Compensation Payment Order. 7. Procedure where the holder of Cash Grant dies :- If the holder of Cash Grant Compensation Payment Order dies before drawing the full compensation under the rules, the balance of compensation shall be paid to his legal heirs either in lumpsum or in instalments as the case may be on production of legal authority entitling them to such payment. The 1 [eputy Commissioner] shall then issue a Cash Grant Compensation Payment Order for payment of the balance of compensation in the name of the legal heirs holding such legal authority. 1. Substituted for the words "Accountant General" by SO 2643, dated 24-10-1970, w.e.f. 6-11-1980.