Section 163 in Rajasthan Civil Services (Pension) Rules, 1996
163. Details to be called for from the Head of Office/Director, Pension Department.
- For the correct determination of pay, the competent authorities shall obtain the particulars of pay drawn on the date of retirement on which the pension was based and the post held by him immediately before retirement, from the Head of the Office who processed the pension case. In the particulars of the pay drawn, the basic pay, special pay and personal pay counted as emoluments shall be shown separately. The information relating to pension including commuted amount shall be collected from the Pension Payment Order. In the case of any doubt or non-availability of any data, the Director, Pension Department shall be referred to.After getting the above information, the competent authority shall fix the pay of the re-employed Government servant under the provisions of these Rules.
