The Government Order for implementation of decision of the Government on the recommendations of the 7th Central Pay Commission (CPC) for revision of pension of pre-2016 Defence Forces Pensioners has been issued on 29.10.2016. As per the order, for the pre 1.1.2016 pensioners, the revised pension w.e.f. 1.1.2016 shall be determined by multiplying the basic pension/basic family pension as had been drawn as on 31.12.2015 by 2.57 to arrive at revised pension under 7th CPC.

The implementation of 7th CPC recommendation relating to methodology for calculation of disability element has been referred to the Anomaly Committee. The disability element which was being paid to pre-2016 Defence Forces Pensioners as on 31.12.2015 will continue to be paid pending decision on the recommendations of the Anomaly Committee.

Ministry of Defence

Must Watch

maintenance to second wife

bail in false pretext of marriage

right to procreate of convict

Criminology, Penology and Victimology book release

Join the discussion

Leave a Reply

Your email address will not be published. Required fields are marked *

This site uses Akismet to reduce spam. Learn how your comment data is processed.