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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Rajasthan - Subsection

Section 81(1)(viii) in Rajasthan Civil Services (Pension) Rules, 1996

(viii)In respect of Government servants, who have taken long term advances like House Building Advance, Conveyance Advance etc., he shall correspond with the concerned Treasury Officer as indicated in the procedure below rule 94. He will also refer to the entries of long term advances made in the service book of the Government servants for assessing the final dues. He will also ask the Government servant to declare the details of long term advances taken by him.