Section 77(ii) in Rajasthan Civil Services (Pension) Rules, 1996
(ii)The payment of Dearness Relief will remain suspended when the [family Pensioner] [Substituted 'pensioner (including family pensioner)' by Notification No. F. 12(3) FD/Rules/2013, G.S.R. 43, dated 17.7.2013 (w.e.f. 18.9.1996).] is employed/ re-employed in a Central/State Government Department or employed/re-employed/permanently absorbed in a Central or a State Government Company, Corporation, Undertaking or autonomous body/statutory body, local body, cooperative society, institution etc. if it is wholly or substantially owned or controlled by the Central/State Government or in which the Government has substantial financial interest or receiving Grant-in-Aid from the Government to meet its administrative expenditure or in Reserve Bank of India or in a Public Sector Bank or in GIC/LIC etc.
