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[Cites 0, Cited by 0] [Section 86(6)] [Section 86] [Entire Act]

State of Rajasthan - Subsection

Section 86(6)(a) in Rajasthan Civil Services (Pension) Rules, 1996

(a)When the amount of final pension and the amount of final gratuity had been determined by the Head of Office the Director, Pension Department, Rajasthan, shall -
(i)issue the Pension Payment Order,
(ii)issue the Gratuity Payment Order authorising disbursement of the difference between the final amount of gratuity and the amount of provisional gratuity paid under sub clause (ii) of clause (b) of sub rule (4) after adjusting the Government dues, if any, which may have come to notice after the payment of provisional gratuity.