Section 150 in Rajasthan Civil Services (Pension) Rules, 1996
150. Definition.
- In these rules, unless the context otherwise requires -(a)"Pension" means the gross monthly pension or pension equivalent of Government's contribution to C.P.F. and/or other retirement benefits, if any, payable under the R.C.S. (Pension) Rules, 1996, or other relevant rules of the Government or the body under which the re-employed pensioner was serving prior to his retirement. Where the pension has been commuted partly or fully, pension means the gross pension payable prior to commutation.(b)"Pre Retirement Pay" means the emoluments, as defined in rule 45 of R.C.S. (Pension) Rules, 1996, last drawn before retirement, but will not include special pay and personal pay, if any.
