Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

One Rank One Pension implementation tables issued - (03 Feb 2016)

MANU/PIBU/0148/2016

Defence

The Central Government has issued detailed instructions and ‘One Rank One Pension’ Tables. The annual recurring financial implication on account of implementation of OROP at the current rate will be Rs. 7,500 crore, approximately. Arrears from 2014-2015 are expected to amount to Rs. 10,900 crore. An increase in the allocation to the Defence budget is expected to reflect the enhanced outlay.

Tags : OROP   IMPLEMENTATION TABLE   ARREARS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved