Section 149(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)These rules shall not apply to -(a)Persons re-employed after resignation or removal, provided they have not received any retirement/terminal benefits for the pre-employed service;(b)Persons paid from Contingencies;(c)Persons re-employed in posts, expenditure of which is not debi table to the Civil estimates of the Rajasthan Government;(d)Persons on casual or daily rated or part time employment;(e)Persons appointed as Consultants on payment of consolidated fees;(f)Persons appointed on work charged capacity.(g)Persons re-employed on contract basis, unless specifically provided for in the contract agreement.(h)Persons engaged on consolidated remuneration after retirement as referred in rule 140(3) of these rules.
