Report No. 53

Effect of The Pensions Act, 1871 on The Right to Sue for Pensions of Retired Members of The Public Services

Contents
1.	Introductory
2	Genesis of the Report
3.	Legislative competence
4.	Existing laws relating to pensions
5.	Scheme of the Pensions Act, 1871
6 - 7	Section 4 considered in detail
8 - 9	Proceedings of the Governor-General-in-Council
10.	Justifiability of the rule considered
11.	Possible origin of the rule
12.	Criticism in England
13.	Position as to superannuation in England
14.	Rule an anachronism
15.	Whether pension is property
16.	Judgment of the Supreme Court
17.	Decisions of High Courts
18.	Points summarised
19.	Private Member's Bill
20.	Provision in Civil Service Regulations
21.	Need for change
22.	Recommendation
23.	Other points not considered