Report No. 53
20. Provision in Civil Service Regulations.-
It is refreshing to find the correct position recorded in the Civil Service Regulations:-1
"Pensions are not in the nature of rewards, but there is a binding obligation on the Government which can be claimed as a right. Their forfeiture is only on resignation, removal or dismissal from service. Before a pension is sanctioned, the sanctioning authority can reduce the amount due under Article 470 of the Civil Service Regulations, and after it is sanctioned its continuance depends on future good conduct vide Article 351 CSR, but it cannot be stopped for other reasons."
1 Government of India, Ministry of Finance, U.O. No. D. 2776-E.V. 52 dated the 8th May, 1952, printed as a Government of India's decision below Article 351, Civil Service Regulations.
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