Section 91(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)Subject to the provisions of Rules 6 and 7 pension once authorised after final assessment shall not be revised to the disadvantage of the Government servant, unless such revision becomes necessary on account of detection of a clerical error subsequently:Provided that no revision of pension to the disadvantage of the pensioner shall be ordered by the Head of Office without the concurrence of Administrative Department and the Finance Department if the clerical error is detected after a period of two years from the date of authorisation of pension.
