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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Rajasthan - Subsection

Section 42(1) in Rajasthan Civil Services (Pension) Rules, 1996

(1)A Government servant compulsorily retired from service as a penalty may be granted, by the authority competent to impose such penalty, pension or gratuity or both at a rate not less than two thirds and not more than full compensation pension or gratuity or both admissible to him on the date of compulsory retirement.