P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

No proposal to discontinue the Digital Life Certificate for the Pensioners- (Ministry of Communications and Information Technology) (30 Nov 2015)

MANU/PIBU/1650/2015

Administrative

Various State departments and the Ministry of Science and Technology have clarified that the practice of Digital Life Certificate for continuation of pensions will not be discontinued. The voluntary facility, introduced in November, 2014 has received over nine lakh digital life certificates so far.

Tags : PENSION   DIGITAL   LIFE CERTIFICATE   DISCONTINUE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved