Section 38(4) in Rajasthan Civil Services (Pension) Rules, 1996
(4)If a Government servant who is entitled to compensation pension accepts instead another appointment under the Government and subsequently becomes entitled to receive a pension of any class, the amount of such pension shall not be less than the compensation pension which he could have claimed if he had not accepted the appointment.Notes. - 1. If a Government servant is transferred to a non-qualifying appointment in the interest of public service and under the orders of a competent authority, he is entitled to a compensation pension if discharged on abolition of that non-qualifying appointment.
