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State of Rajasthan - Section

Section 156 in Rajasthan Civil Services (Pension) Rules, 1996

156. [ [Substituted by Notification No. G.S.R. 34, dated 7.11.2014 (w.e.f. 18.9.1996).]

(1)The drawal DA. Other allowances and facilities, if allowed shall be admissible on the net Re-employment under Rule 151 after specific approval of Finance Department on case basis: -
(2)Following allowance and facility in appropriate cases shall be allowed to persons re-employed under Rule 151 after specific approval of Finance Department on case to case basis: -