Section 90(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)Payment of provisional pension made under sub-rule (1) shall be adjusted against final retirement benefits sanctioned to such Government servant upon conclusion of such proceedings but no recovery shall be made where the pension finally sanctioned is less than the provisional pension or the pension is reduced or withheld either permanently or for a specified period.Government of Rajasthan's DecisionGrant of cent per cent provisional pension under Rule 90 mandatory even if departmental or judicial proceedings are continued - See Government of Rajasthan's Decision 5 below Rule 7.
