Section 19(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)(i)A Government servant who is re-employed in a civil service or post before attaining the age of superannuation and who, before such re-employment had rendered military service after the age of eighteen years which is pensionable under military rules but which terminates before a pension has been earned in respect of it, may count such previous military service as qualifying service, at his option to be exercised within three months of date of joining civil service or post, subject to the condition that-(a)he shall be required to refund the bonus and/or gratuity received in respect of his earlier military service, in monthly instalments not exceeding thirty six in number, alongwith interest @ 6 % per annum from the date of his joining service under the State Government the first instalment beginning from the month in which he exercised the option.(b)the right to count previous service as qualifying service shall not revive until the whole amount has been refunded.(ii)In the case of a Government servant, who, having elected to refund the bonus and/or gratuity, dies before the entire amount is refunded, the unrefunded amount of bonus and/or gratuity shall be adjusted against the death gratuity which may become payable to the family.(iii)When an order is passed under this rule allowing previous military service to count as part of the service qualifying for civil pension(1) (i) A Government servant who is re-employed in a civil service or post before attaining the age of superannuation and who, before such re-employment had rendered military service after the age of eighteen years which is pensionable under military rules but which terminates before a pension has been earned in respect of it, may count such previous military service as qualifying service, at his option to be exercised within three months of date of joining civil service or post, subject to the condition that-
