Section 10 in Rajasthan Civil Services (Pension) Rules, 1996
10. Restriction on practice in Sales Tax and other cases after retirement.
(1)No pensioner who, while in service, belonged to the Rajasthan Commercial Taxes Service, or who, having been a member of any other State Service retired from a post under the Department of Finance, shall set up practice before the expiry of two years from the date of his retirement -(a)in any area which was within the local limit of his jurisdiction during the last three years immediately before his retirement;(b)in areas other than those referred to in clause (a) without the previous sanction of the Governor;(2)No pension shall be payable to such pensioner who sets up practice in contravention of sub rule (1) in respect of any period for which he has set up practice or such longer period as the Government may direct.Explanation - For the purposes of this rule, -(i)the expression "practice" means practice, either independently or as a partner of a firm or a consultant or adviser in matters relating to Sales Tax or Central Sales Tax or Entertainment Tax, or as representative of assesses in proceedings under the enactment relating to the levy of such tax or duty;(ii)the expression "date of retirement" shall have the same meaning as in sub rule (8) (b) of Rule 9.
