Section 140 in Rajasthan Civil Services (Pension) Rules, 1996
140. Certificate of non-employment.
(1)A pensioner drawing pension in India is required to append to his bill a certificate of non employment as follows:-"Certificate of non employment - I declare that I have not been serving in any capacity either under Central or State Government, Local Fund or under a State/Central Government Company, Corporation, Undertaking or autonomous body/statutory body, local body, cooperative society, institution etc. wholly or substantially owned or controlled by the Central/State Government or in which the Government has substantial financial interest or receiving Grant-in-aid from the Government to meet its administrative expenditure or in Reserve Bank of India or in Public Sector Bank or in General Insurance Corporation or Life Insurance Corporation etc. etc."(2)In the absence of the above certificate, the Dearness Relief and Interim Relief will remain suspended till such employment/re-employment.(3)In case where the amount of consolidated salary has been fixed on reemployment without taking into consideration the element of dearness allowance, the payment of Dearness Relief may be made by the Treasury Officer on receipt of such a certificate from the concerned Appointing Authority, subject to the condition that the total consolidated salary plus pension and Dearness Relief payable thereon on the date of retirement does not exceed the pre-retirement emoluments. In case the total consolidated salary plus dearness relief payable on the date of retirement exceeds the pre retirement emoluments, only the difference between the Dearness Relief admissible and the excess over the pre retirement emoluments shall be payable.(4)In the case of a pensioner permitted under Chapter X to draw pension after reemployment, the certificate prescribed under sub-rule (1) should be modified according to the facts.(5)In the case of a pensioner drawing his pension through an agent, who has executed the required Bond of Indemnity, the certificate modified accordingly may be signed by the agent provided that the pensioner shall himself furnish, once a year, a certificate covering the period for which pension has been drawn on the basis of the agent's certificates.
