Section 9A in Rajasthan Civil Services (Pension) Rules, 1996
9A. [ Recovery of established Government dues from out of pension. - Notwithstanding anything contained in sections 8 and 9, the amounts of all established. Government dues outstanding at the date of his retirement from Government service, if any, against a person in receipt of any pension or grant of money or allowance or entitled to receive a lump sum in lieu thereof under section 7 shall be charged upon such pension, grant, allowance or lump sum, as the case may be , and the State Government shall be competent to recover therefrom the amounts of such dues without having recourse to any legal action in respect thereof.
Explanation. - The expression "Government dues" includes. - (i) arrears of any Central or State tax deductible under the law at source from out of the pay of a Government servant while in service,(ii)over-issues of pay, allowances or leave salary to a Government officer in respect of any period of his service before retirement,(iii)accumulated arrears of rent in respect of house accommodation provided by Government to a Government servant during any period of his service and dues on account of any repair carried on, alteration or addition made, service rendered or amenity provided to such house accommodation, and(iv)balance of any advance granted to the Government servant during the period of his service, remaining unpaid at the date of his retirement, together with interest, if any, chargeable thereon.]
