Section 154 in Rajasthan Civil Services (Pension) Rules, 1996
154. Personnel retiring on Invalid or Compensation pension.
- Persons who are re-employed after obtaining compensation or invalid pension will also be governed by these rules subject to the condition that if the re-employment is in qualifying service, they may either retain their pension, in which cases their former service will not count for future pension, or cease to draw any part of their pension and count their previous service. Pension intermediately drawn need not be refunded. In case the pensioners elect to count their previous service for pension by forgoing their entire pension including death/retirement gratuity, their pay would be fixed by treating them as if they are not in receipt of any pension.Note. - If a re-employed Government servant does not exercise the option provided under rule 154 above within three months from the date of his reemployment, it shall be presumed by the competent authority that the concerned re-employed Government servant has opted to retain his pension and for not counting his former service for future pension.
