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State of Rajasthan - Section

Section 33 in RSWC Employees Pension Regulations, 1990

33. Authority competent to sanction pension.

- The Authorities competent to sanction Pension/DCRG shall be as under-
1. Managing Director In respect of all officers and Warehouse Managers of theCorporation.
2. Joint Director In respect of all categories of (Adm.) employees of theCorporation excluding Officers and Managers.
The authorities shall, having due regard to the provisions of the rules/regulations shall record orders in the form prescribed as to whether service rendered by the Corporation employee is approved for the grant of full pension or gratuity or both. If the service rendered is not approved he/they should for that reason make such reduction from the amount of full pension or gratuity or both, admissible under the rules/regulations as they think proper.