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[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Rajasthan - Subsection

Section 54(2)(a) in Rajasthan Civil Services (Pension) Rules, 1996

(a)In the case of a Government servant retiring in accordance with the provisions of these rules after completing qualifying service of not less than thirty-three years, the amount of pension shall be calculated at [fifty percent of the emoluments subject to maximum upto fifty percent of highest pay in the Government [(the highest pay in the Government is Rs. 77,000/- since 1.9.2006)] [The existing words 'fifty percent of the emoluments' substituted vide FD Notification No.F.15(3)FD(Rules)/97 dated 21.3.1998 w.ef. 1.10.1996.] as defined under rule 45 of R.C.S. (Pension) Rules, 1996, which the Government servant was receiving immediately before the date of retirement.]