Section 23 in Rajasthan Civil Services (Pension) Rules, 1996
23. Forfeiture of service on dismissal or removal.
- Dismissal or removal of a Government servant from a service or post entails forfeiture of his past service.Government of Rajasthan's DecisionThe termination of service under the terms of appointment for failure to pass a prescribed examination will not amount to dismissal or removal within the meaning of this rule. A Government servant whose services are terminated for failure to pass a prescribed examination and who is appointed to another post without any break, will count his previous service towards pension.
