G.S.R. 412(E)—In exercise of the powers conferred by sub-section (1) of Section 3 of the All India Services Act, 1951 (61 of 1951), the Central Government, hereby makes the following rules further to amend the All India Services (Death-Cum Retirement-Benefits) Rules, 1958, namely:-

1 (i) These Rules may be called the All India Services (Death-Cum-Retirement-Benefits) Amendment Rules, 2019.

(ii) They shall come into force from the date of their publication in the official Gazette.

2. In the All India Services (Death-Cum-Retirement-Benefits) Rules, 1958 in Rule 16, after the first proviso under sub-rule 1A, the following proviso shall be inserted, namely:-

“Provided also that notwithstanding anything contained in sub-rule (1A), the Central Government may, if it considers necessary in public interest to do so, give an extension in service for a further period, not exceeding three months, beyond the period of four years to the Cabinet Secretary .”

Please refer the link for detailed notification: Notification


[Notification dt. 07-06-2019]

Ministry of Personnel, Public Grievances and Pensions

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