Section 151 in Rajasthan Civil Services (Pension) Rules, 1996
151. Re-employment after superannuation or retiring pension.
- A Government servant who is in receipt of Superannuation or Retiring Pension shall not be re-employed or continue to be employed in service paid from the Consolidated Fund or from a Local Fund, except on public grounds. Sanction to re-employment [***] [The existing words 'or extension of the term of employment' deleted vide FD Notification No. F. 15(4)FD(Rules)/98 dated 8.7.1998 w.e.f. 27.6.1998.] may be given by the Administrative Department with the concurrence of the Department of Personnel.Notes. - 1. Also refer to Government of Rajasthan's Decision 2 below Rule 30.
