Section 122(3)(a) in Rajasthan Civil Services (Pension) Rules, 1996

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State of Rajasthan - Subsection

Section 122(3)(a) in Rajasthan Civil Services (Pension) Rules, 1996

(a)If the employee held a permanent pensionable post and is invalided/boarded out from service, as a result of disability attributable to service, after rendering ten years service, he shall be given, apart from the normal invalid pension under the R.C.S. (Pension) Rules, 1996, the amount of disability pension as is admissible under this Chapter subject to the condition that the sum-total of the invalid pension plus the disability pension shall not be less than the widow's (family) pension under this Chapter; and

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State of Rajasthan - Subsection

Section 122(3)(a) in Rajasthan Civil Services (Pension) Rules, 1996