Section 7(2)(a) in Rajasthan Civil Services (Pension) Rules, 1996

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2)(a) in Rajasthan Civil Services (Pension) Rules, 1996

(a)The departmental proceedings referred to in sub rule (1), if instituted while the Government servant was in service whether before his retirement or during his reemployment, shall, after the final retirement of the Government servant, be deemed to be proceedings under this rule and shall be continued and concluded by the authority by which they were commenced in the same manner as if the Government servant had continued in service:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 7(2)(a) in Rajasthan Civil Services (Pension) Rules, 1996