Section 89(5) in Rajasthan Civil Services (Pension) Rules, 1996
(5)If as a result of Government's decision taken subsequent to the retirement of a Government servant, the amount of retiral benefits already paid on his retirement is enhanced on account of -(a)grant of emoluments higher than the emoluments on which retiral benefits, already paid, were determined, or(b)liberalisation in the provisions of these rules from a date prior, to the date of retirement of the Government servant concerned.No interest on the arrears of retiral benefits shall be paid.
