Section 48 in Rajasthan Civil Services (Pension) Rules, 1996
48. Regulation of pension on holding more than one appointment.
- If an officer has held more than one appointment in respect of each of which, if he had it separately and alone, pension would have been admissible to him, the pension admissible to him is the sum of the several pensions which would have been admissible to him if he had held each office separately and alone. The consolidated pension thus admissible is subject to the limitations prescribed in Rules 54 and 55 of the Rajasthan Civil Service (Pension) Rules, 1996.
