Section 140(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)A pensioner drawing pension in India is required to append to his bill a certificate of non employment as follows:-"Certificate of non employment - I declare that I have not been serving in any capacity either under Central or State Government, Local Fund or under a State/Central Government Company, Corporation, Undertaking or autonomous body/statutory body, local body, cooperative society, institution etc. wholly or substantially owned or controlled by the Central/State Government or in which the Government has substantial financial interest or receiving Grant-in-aid from the Government to meet its administrative expenditure or in Reserve Bank of India or in Public Sector Bank or in General Insurance Corporation or Life Insurance Corporation etc. etc."
