Section 14(2) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
(2)Notwithstanding anything contained in rule 11, a Member, who at the time of his appointment as such, was in the service of the Central or State Government, if he does not exercise the option mentioned in sub-rule (1) above, shall count his service as Member for pension and retirement benefits under the rules applicable to the service to which he belonged immediately before such appointment.
