GOVERNMENT OF RAJASTHAN Finance Department
GOVERNMENT OF RAJASTHAN
Finance Department
(Rules Division)
MEMORANDUM
No. f.15(2)fd(Rules)/98
Jaipur,
dated April 15, 1999
Subject : Revision/updation
of family pension in respect of Government servants who retired/died on or after
1.9.1988 but before 1.9.1996.
The undersigned is directed to say that in accordance with the provisions contained
in Finance Department Notification No.F.15(3)FD(Rules)/97 dated 21.3.1998, the
family pension, w.e.f. 1.9.1996, shall be calculated at a uniform rate of 30%
of basic pay in all cases instead of slab system and shall be subject to a minimum
of Rs. 1275/- per month and a maximum of 30% of the highest pay in the Government
(the highest pay in the Government is Rs. 22400/- since 1.9.1996). It
has been decided by the Government that the benefit of the aforesaid enhanced
rate of family pension may also be extended in the case of pre-96 pensioners/family
pensioners w.e.f. 1.9.1996. Accordingly it has been provided in this Department
Memorandum No.F.15(2)FD(Rules)/98 dated 21.3.1998 regarding revision of pension/family
pension of pre-1996 retirees that the consolidated family pension worked out
in accordance with provisions of this Memorandum shall be final in the case
of only those family pensioners who became entitled for family pension during
the period from 1.9.1988 to 31.8.1996 and were sanctioned family pension at
the rate of 30% of the last pay drawn by the pensioner/deceased employee and
that in case of other pensioners/ family pensioners, consolidation of pension
should be treated as an interim measure to provide them immediate relief. Subsequently
orders have been issued for revision of pension/family pension of pre-1988 pensioners/family
pensioners w.e.f. 1.9.1996 vide this Department Memorandum No.F.15(5)FD(Rules)/98
dated 11.6.1998 wherein provision for sanction of family pension @ 30% has already
been made.
2.
In continuation of instructions contained in this department Memorandum
No.F.15(2)FD(Rules)/98 dated 21.3.1998 and Memorandum No.F.15(5)FD(Rules)/98
dated 11.6.98 the procedure for consolidation of family pension of Government
servants who retired / died between 1.9.1998 to 31.8.1996 and whose last pay
drawn exceeded Rs.1330/- has further been simplified and now family pension
may also be revised/ consolidated by the Pension Payment Officer/Treasury Officer
in the Following manner :-
(i)
The existing family pension shall
be consolidated w.e.f. 1.9.1996 in accordance with the provisions contained
in Finance Department Memorandum No.F.15(2)FD(Rules)/98 dated 21.3.1998.
(ii)
Family pension shall be re-calculated at the rate of 30% of the last pay
drawn by the pensioner/deceased employee and the difference between the family
pension already admissible under slab system and @ 30% of last pay drawn shall
be worked out.
(iii)
The additional family pension
becoming due on account of the difference between family pension already admissible
under slab system and at the rate of 30% of last pay shall be added to the consolidated
family pension worked out as at (i) above. The total of these two amounts i.e.
the consolidated family pension plus additional family pension shall be basic
family pension w.e.f. 1.9.1996 which shall the payable w.e.f. 1.1.1997 and shall
be subject to the prescribed limits.
(iv)
Dearness Relief on the basic
family pension as at (iii) above shall be admissible in accordance with the
orders issued by the Government from time to time w.e.f. 1.1.1997.
3.
Revision / consolidation of enhanced family pension admissible for a
specified period as per extant rules to the eligible members of the family of
a deceased Government employee/pensioner shall be done as follows :-
(i)
Revision of enhanced consolidated family pension will be necessary only in those
cases where the Government servant/pensioner was in receipt of last pay exceeding
Rs.1330/- p.m. and who retired/died on or after 1.9.1989 and in respect
of whom family pension at enhanced rate was admissible on or after 1.9.1996.
In other cases where last pay was upto Rs. 1330/-, family pension at normal/enhanced
rate will be consolidated in terms of provisions contained in Finance Department
Memorandum No.F.15(2)FD(Rules)/98 dated 21.3.1998 and accordingly table appended
thereto could be utilised for updating their normal/enhanced family pension.
(ii)
In case of family pensioners referred to at (i) above, family pension will be
consolidated/ revised both at enhanced rate as well as at normal rate separately,
subject to provisions of normal rules. The updated normal rate of family pension
will become applicable from the date family ceases to be eligible for enhanced
rate. The floor ceiling of Rs. 1275/- p.m. will also be applied separately for
family pension admissible at normal as well as enhanced rate. In no case
enhanced family pension will be allowed at twice the consolidated/revised normal
rate of family pension.
(iii)
In the case of existing pensioner
at (i) above in whose case the family pension has not come into operation as
the pensioner was alive on 1.9.1996, the rate of family pension at enhanced
rate wherever applicable and at normal rate will also be updated and consolidated
in terms of this order. The updated rates of family pension will apply as and
when family pension becomes payable in such cases.
4.
an example regarding calculation of basic family pension and enhanced family
pension admissible from 1.9.1996 is given at Annexure-I.
5.
Arrears if already paid on account of consolidation of family pension
as an interim measure in accordance with the provisions contained in this Department
Memorandum No.F.15(2)FD(Rules)/98 dated 21.3.1998 and also dearness relief thereon,
shall be adjusted by pension disbursing authorities against arrears becoming
due on the revision of family pension and dearness relief admissible on the
basis of this order.
6.(i) Each pensioner/family pensioner,
as the case may be, who is entitled to the benefit of revision of family pension
in terms of this order is required to apply for revision of family pension in
the prescribed from in triplicate as at Annexure II to his/her
pension disbursing authority. The pensioner/family pensioner shall surrender
his/her half of Pension Payment Order to the pension disbursing authority i.e.
the branch of the Bank/Pension Payment Officer/Treasury Officer alongwith the
application for revision of family pension.
(ii)
The Pension paying branch of
the Bank will forward two copies of the application alongwith both the halves
of Pension Payment Order to the concerned Pension Payment Officer/Treasury Officer
and one copy shall be retained by the Bank.
(iii)
The Bank shall continue to make disbursement of pension/family pension
at the last rate for a period of six months or receipt of the revised Pension
Payment Order whichever is earlier.
(iv)
The respective Pension Payment
Officer/Treasury Officer shall calculate the revised basic family pension and
enhanced family pension by using the same format as given in the example at
Annexure-I and will keep this sheet with the file of pensioner maintained in
his office for checking/audit in future.
(v)
The respective Pension Payment
Officer/Treasury Officer shall indicate the revised amount of family pension
in the Pension Payment Order of the pensioner/family pensioner in the format
given below :-
"Enhanced family pension @---------------- from 1.1.1997 or date
of death whichever is later and upto ------------- and thereafter @---------------------
as per conditions laid down in original Pension Payment Order/Family Pension
Order".
(vi)
The Pension Payment Officer/Treasury Officer shall calculate the amount of arrear,
if any for the period from 1.1.1997 to 31.12.1997, in cases where the age of
family pensioner was less than 70 year as on 1.1.1998. The procedure and conditions
of payment of this arrear amount shall be the same as is contained in Finance
Department Memorandum of even number dated 21.3.1998. The payment of arrear
in cases where the age of family pensioner as on 1.1.1998 was 70 years or above
shall be made in cash.
7.
In cases where the family pensioner
was alive on 1.9.1996 and died subsequently, his/her legal heir/heirs is/are
also entitled for life time arrears w.e.f. 1.1.1997 till the death of family
pensioner. For this purpose legal heir/heirs may also apply to pension disbursing
authority.
8.
Orders have been issued by the Government from time to time in regard
to entitlement to family pension in case of those Government servants who seek
permanent absorption in Public Sector Undertakings or Autonomous Bodies etc.
In cases where eligible member of the family of the deceased absorbed were in
receipt of/ entitled to family pension as on 1.9.1996 in pursuance of the existing
orders, their family pension will also be revised in accordance with these orders.
9.
Notwithstanding anything contained
in this Order, no arrear shall be payable for the period from 1.9.1996 to 31.12.1996
on account of revision of family pension.
10.
The mode of payment of arrear
and procedure for payment of arrear shall be as contained in Finance Department
Memorandum No.F.15(2)FD(Rules)/98 dated 21.3.1998.
(Dr. Adarsh Kishore)
Principal Secretary to the Government
ANNEXURE-II
FORM OF APPLICATION
To,
The Pension Payment Officer/Treasury Officer
________________________
Subject: Revision of family
pension.
Sir
Kindly revise my family pension entitlement shown in my Pension Payment Order
(Pensioner's half enclosed) in terms of the Finance Department Memorandum No.
F15(2)FD(Rules)/98 dated the 15th April, 1999. The requisite particulars
are given below :-
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1
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Name
of the application in block letters and full postal address.
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:
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2
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Name
of the deceased Government servant/ pensioner
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:
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3
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Name
of Wife/Husband
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:
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4
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Date
of retirement/ death of the Government employee.
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:
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5*
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Date
from which family pension is being drawn.
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:
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6
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Pension
Payment Order (PPO) No.
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:
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7
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Office/Department
in which the pensioner/ deceased Government servant (pensioner) served
last and the post held by him.
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:
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8
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The
scale of pay of the post last held and the last pay drawn.
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:
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9
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Name
of the authority which issued PPO.
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:
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10
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Name
of the Pension Disbursing Authority (with Saving Bank Accounts Number,
wherever applicable).
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:
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