Section 31 in Rajasthan Civil Services (Pension) Rules, 1996
31. Combined appointments.
- A Government servant holding two or more separate appointments may not, save with the express sanction of Government in the Finance Department, resign one or more of such appointments on a pension without retiring from the public service altogether. There is no objection to his being relieved from one or more of such appointments at any time, without being compelled to leave the service altogether; but in such case, any pension admissible to him for service in the office or offices from which he is relieved, will be deferred until he finally retires.
