Report No. 53
23. Other points not considered.-
In making our recommendation as to section 4, we have not thought it necessary to consider whether the other provisions of the Pensions Act need modification or repeal. Our limited object in making this report is to remove the existing anomaly as regards the right to sue in respect of pensions earned by public servants in the employ of Government.
We should, before we part with this Report, place on record our warm appreciation of the assistance we have received from Mr. Bakshi, Secretary of the Commission, in dealing with the problem covered by the Report. As usual Mr. Bakshi first prepared a draft which was treated as the Working Paper. The draft was considered by the Commission point by point, and, in the light of the decisions taken tentatively by the Commission, Mr. Bakshi prepared a final draft for consideration and approval by the Commission. Throughout the study of this problem, Mr. Bakshi took an active part in our deliberations, and has rendered very valuable assistance to the Commission.
P.B. Gajendragadkar, Chairman.
V.R. Krishna Iyer, Member.
P.K. Tripathi, Member.
S.S. Dhavan, Member.
P.M. Bakshi, Secretary.
New Delhi,
Dated: 4th December, 1972.
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