Section 94 in Rajasthan Civil Services (Pension) Rules, 1996
94. Adjustment and recovery of dues other than dues pertaining to Government Accommodation.
(1)For the dues other than the dues pertaining to occupation of Government accommodation as referred to in clause (b) of sub rule (3) of Rule 92, the Head of Office shall take steps to assess the dues two years before the date on which a Government servant is due to retire on superannuation; or on the date on which he proceeds on leave preparatory to retirement, whichever is earlier.(2)The assessment of Government dues referred to in sub rule (1) shall be completed by the Head of Office eight months prior to the date of the retirement of the Government servant.(3)The dues as assessed under sub rule (2) including those which come to notice subsequently and which remain outstanding till the date of retirement of the Government servant, shall be adjusted against the amount of retirement gratuity becoming payable to the Government servant on his retirement.Procedure to be Followed in Respect of Dues of House Building and Conveyance Advance. - 1. (i) The Head of Office shall forward to the concerned Treasury Officer a list of Government servants alongwith applications of the concerned Government servants in Form No.28 specifying advances taken by them, who are due to retire within the next two years and have taken either House Building or Conveyance Advance or both the advances, with request for -(a)updating of ledgers of their personal accounts;(b)intimation of missing credits, if any;(c)issue of no dues certificate, in case the entire amount of advance together with interest thereon has been paid;(d)intimation of balance outstanding;(e)intimation about the amount of advance set apart for adjustment against the Gratuity.He will also refer to the entries regarding drawal of long term advances made in the Service Book of the concerned employee.(ii)If the Government servant has not taken any long term advance he will certify the same in Form 28 A.(iii)A copy of Form 28 or Form 28 A, as the case may be, shall be attached with Form 7-form for assessing pension and gratuity to be sent to the Director, Pension Department, Rajasthan under Rule 83.
