Section 27(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)Notwithstanding anything contained under sub rule (1), the Government may condone interruption in service of a Government servant, upon such conditions as it may think fit in each case to impose, in such a manner as may appear to it to be just and equitable.Notes. - 1. The powers of condonation under this rule carry with them the power of reviving service rendered prior to interruptions but forfeited.
