Section 140(3) in Rajasthan Civil Services (Pension) Rules, 1996
(3)In case where the amount of consolidated salary has been fixed on reemployment without taking into consideration the element of dearness allowance, the payment of Dearness Relief may be made by the Treasury Officer on receipt of such a certificate from the concerned Appointing Authority, subject to the condition that the total consolidated salary plus pension and Dearness Relief payable thereon on the date of retirement does not exceed the pre-retirement emoluments. In case the total consolidated salary plus dearness relief payable on the date of retirement exceeds the pre retirement emoluments, only the difference between the Dearness Relief admissible and the excess over the pre retirement emoluments shall be payable.
