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[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

State of Rajasthan - Subsection

Section 122(3)(b) in Rajasthan Civil Services (Pension) Rules, 1996

(b)If the employee eligible for disability pension under these Rules is invalided/boarded out from service before putting in ten years service, he does not get any invalid pension but gets only service gratuity under the R.C.S. (Pension) Rules, 1996. Apart from such gratuity, he shall be given such amount of disability pension as is admissible under these Rules subject to the condition that the sum-total of the pension equivalent of such gratuity under the R.C.S. (Pension) Rules, 1996 plus the disability pension as is admissible under these Rules, shall not be less than the widow's (family) pension under these Rules.