Section 22 in Rajasthan Civil Services (Pension) Rules, 1996
22. Counting of periods of suspension.
- The period of suspension shall count as service qualifying for pension if no specific order otherwise has been passed by the disciplinary authority in the order of penalty. If in the order of penalty specific order to the treatment of period of suspension regarding counting of qualifying service for pension has been passed by the disciplinary authority provisions of that order shall be operative for this purpose.Government of Rajasthan's Decisions
