Section 160 in Rajasthan Civil Services (Pension) Rules, 1996
160. Retrenched employees.
- In the case of those Government servants who are retrenched from service and are not granted pension and/or service gratuity, on their appointment to Government Service, they may be granted advance increments equal to the completed years of service rendered by them on a basic pay equal to or higher than the minimum of the scale attached to the post in which they are employed. The pay so arrived at should not, however, exceed the basic pay drawn by them in their previous employment. The provisions relating to grant of advance increments shall also be applicable in cases where only service gratuity in lieu of pension was paid, subject to the condition that the amount of service gratuity received by him is refunded to the Government in suitable instalments not exceeding thirty six.
