Section 45 in Rajasthan Civil Services (Pension) Rules, 1996
45. Emoluments.
- [The expression "emoluments" used for the purposes of Pension, Service Gratuity and Retirement/Death Gratuity means sum of pay in the running pay band plus grade pay and NPA/NCA, if any, which a Government servant was receiving/ or to which he was entitled to immediately before his retirement or on the date of his death or on the basis of average of last ten months immediately before the date of retirement, whichever is beneficial:Provided that the amount of Dearness Allowance admissible on sum of running pay band plus grade pay and NPA/NCA, if any at the time of retirement/death of a Government servant, as the case may be, shall be treated as part of emoluments for the purpose of grant of retirement gratuity/death gratuity.Government of Rajasthan DecisionFor the purpose of computing average emoluments in the case of Government servants who have opted for fixation of pay in the revised pay and retire within 10 months from the date of coming over to the revised pay, basic pay for 10 months period preceding retirement shall be calculated by taking into account pay as follows:(i)For the period during which pay is drawn in revised pay-Pay drawn in the prescribed pay band plus the applicable grade pay.(ii)For the remaining period during which pay is drawn in pre-revised scale of pay-Basic Pay plus dearness pay and actual I).A. appropriate to the basic pay at the rates in force on 1.1.2006 drawn during the relevant period.]
