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The Sixth Schedule (See Section 49) Apportionment of Liability In Respect of Pensions 1. Subject to the adjustments mentioned in Paragraph 3, each of the successor State shall in respect to pensions granted before the appointed day by the existing State of Madhya Pradesh, pay the pensions drawn in its treasuries. 2. Subject to the adjustments, the liability in respect of pensions of officers serving in connection with the affairs of the existing State of Madhya Pradesh who retire or proceed on leave preparatory to retirement before the appointed day, but whose claims for pensions are outstanding immediately before that day, shall be the liability of the State of Madhya Pradesh. 3. There shall be computed, in respect of the period commencing on the appointed day and ending on the 31st day of March of that financial year and in respect of each subsequent financial year, the total payment made in all the successor State in respect of pension referred to in Paragraphs 1 and 2. The total representing the liability of the existing State of Madhya Pradesh in respect of pension shall be apportioned between the successor State on the population ratio and any successor State paying more than its due share shall be reimbursed the excess amount by the successor State or State paying less. 4. The liability of the existing State of Madhya Pradesh in respect of Pension granted before the appointed day and drawn in any area outside the territories of the existing State shall be the liability of the State of Madhya Pradesh subject to adjustments to be made in accordance with Paragraph 3 as if such pensions had been drawn in any treasury in the State of Madhya Pradesh under Paragraph 1. 5 (1) The liability in respect of the pensions of any officer serving immediately before the appointed day in connection with the affairs of the existing State of Madhya Pradesh and retiring on or after that day, shall be that of the successor State granting him the pension, but the portion of the pension attributable to the service of any such officer before the appointed day in connection with the affairs of the existing State of Madhya Pradesh shall be allocated between the successor State in the population ratio, and the Government granting the pension shall be entitled to receive from each of the successor State its share or this liability. (2) If any such officer was serving after the appointed day in connection with the affairs of more than one successor State, the State Government other than the one granting the pension shall reimburse to the Government by which pension is granted an amount which bears to the portion of the pension attributable to his service after the appointed day the same ratio as the period of his qualifying service after the appointed day under the reimbursing State bears to total qualifying service of such officer after the appointed day reckoned for the purposes of pension. 6 Any reference in this schedule to a pension shall be construed as including a reference value of the pension.    |
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