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State of Rajasthan - Section
Section 153 in Rajasthan Civil Services (Pension) Rules, 1996
153. [ ***] [Deleted by Notification No. G.S.R. 34, dated 7.11.2014 (w.e.f. 18.9.1996).]
| 153. Drawal of increments.- Once the initial pay of re-employed pensioner has been fixed in the manner indicated above, he may be allowed to draw normal increments in the time scale of the post to which he is appointed as if the pay has been fixed at the minimum or the higher stage, as the case may be (i.e. before an adjustment on account of pension is made) provided that the pay and gross pension taken together do not at any time exceed[Rs. 80,000/-] [Substituted 'Rs.26,000' by Notification No. G.S.R. 111A, dated 12.9.2008 (w.e.f. 18.9.1996).]per month. |