Section 9 in Rajasthan Public Service Commission (Conditions of Service) Regulations, 1974
9. [ Pension payable to members. [Serial Number 9 Substituted Vide Notification Dated 21-07-2015 (w.e.f. 01-09-2006).]
- Pension under these regulation shall be paid at the following rates, namely: -(i)in the case of the Chairman, Rupees Sixteen thousand per annum for each completed year of service in the Commission.(ii)in the case of a Member, Rupees Fifteen thousand per annum for each completed year of service in the Commission:Provided that no such pension shall be payable to Chairman/Member of the Commission, -(a)unless he has completed minimum three years of service as Chairman/Member; or(b)if he has been removed from office as Chairman/Member.Provided further that Chairman/Member who, at the time of his appointment in Commission, was in the service of the Central or a State Government, his service as Chairman/Member shall not be countable for grant of pension and retirement benefits under the rules applicable to the service to which he belonged immediately before such appointment. However the cases of the Chairman/Member who at the time of appointment as such have opted to draw his pension and other retirement benefits under the rules applicable to the service to which he belongs, shall not be reopened.Provided also that no arrear shall be payable for the period from 01.09.2006 to 31.12.2006. Cash payment shall be payable from 01.01.2007.]
