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Enhancement of Pension for Freedom Fighters under the Swatantrata Sainik Samman Pension Scheme- (Press Information Bureau) (18 Aug 2016)

MANU/PIBU/0702/2016

Service

The existing pension scheme for Central freedom fighter pensioners and their eligible dependents has been restructured. The revised scale shall take effect from 15.08.2016.

The existing Dearness Relief system based on All India Consumer Price Index for Industrial workers, which was hitherto applied to freedom fighter pensioners on annual basis, is being discontinued and replaced by the Dearness Allowance system applicable to Central Government employees twice a year.

All freedom fighters and spouses and dependent parents/eligible daughter pensioners of deceased freedom fighters drawing pension under the Swatantrata Sainik Samman Pension Scheme, 1980 would be benefitted by the decision. So far, total 1,71,605 freedom fighters and their eligible dependents have been sanctioned pension under the scheme. At present 37,981 freedom fighters and their eligible dependent pensioners are covered under the scheme. Of these, 11,690 are freedom fighters themselves, 24,792 are spouses (widows/widowers) and 1,499 are daughter pensioners.

In 1969, Government of India introduced the 'Ex-Andaman Political Prisoners Pension Scheme' to honour the freedom fighters who had been incarcerated in the Cellular Jail at Port Blair. In 1972, to commemorate the 25th Anniversary of our Independence, a regular scheme for grant of freedom fighters' pension was introduced. Thereafter, with effect from 01.08.1980, a liberalized scheme, namely the 'Swatantrata Sainik Samman Pension Scheme' is being implemented. Besides the freedom fighters, spouses (widows/widowers), unmarried and unemployed daughters (upto maximum three at any point of time) and parents of deceased freedom fighters are eligible for pension under the scheme.

Tags : FREEDOM FIGHTERS   PENSION   ENHANCEMENT  

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