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[Cites 0, Cited by 0] [Section 111] [Entire Act]

State of Rajasthan - Subsection

Section 111(iii) in Rajasthan Civil Services (Pension) Rules, 1996

(iii)In the case of Government servants, who expired before 1.1.2006, the corresponding revised pay shall be determined in the Rajasthan Civil Services (Revised Pay) Rules, 2008 on notional basis in the pay scale rules revised from time to time on the basis of last pay actually drawn in the respective pay scale of the post held by the deceased Government servant and thereafter revised family pension shall be allowed as per clause (ii) above.