Section 157 in Rajasthan Civil Services (Pension) Rules, 1996
157. Special pay on re-employment.
- Special pay on re-employment should be based on the nature of the duties attached to the post on which re-employment is made. If the post on which re-employment is made carries a special pay and an officer normally appointed to the post would have been entitled to that special pay, the re-employed officers should also be considered eligible for the grant of special pay; otherwise not, subject to the condition that the total pay on re-employment and pension should not exceed [Rs. 80,000/-] [Substituted 'Rs.26,000' by Notification No. G.S.R. 111A, dated 12.9.2008 (w.e.f. 18.9.1996).] p.m.
