Section 26(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)An interruption in the service of a Government servant entails forfeiture of his past service, except in the following cases :-(a)authorised leave of absence;(b)unauthorised absence in continuation of authorised leave of absence so long as the post of absentee is not filled substantively;(c)suspension, where it is immediately followed by reinstatement, whether in the same or a different post, or where the Government servant dies or is permitted to retire or is retired on attaining the age of compulsory retirement while under suspension;(d)transfer to non-qualifying service in an establishment under the control of the Government if such transfer has been ordered by a competent authority in the public interest;(e)joining time while on transfer from one post to another;(f)abolition of office or loss of appointment owing to the reduction of establishment.Notes 1. - A Government servant who is discharged on the abolition of an appointment is entitled to the benefit of clause (f) of this rule even though the appointment abolished may not have been that which he held or even one of the particular establishment on which he was actually serving.
