Section 16(3) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2008
(3)If a member exercising his option under this rule has received any gratuity on retirement from the service under the Central or a State Government, a local body or any other body wholly or substantially owned or controlled by the Government, he shall refund -(i)the amount of the gratuity so received in lump sum;(ii)the pension, if any, drawn by him; and(iii)where the pension has been commuted, the value of the amount of pension so commuted.
