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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Rajasthan - Subsection

Section 81(1)(vii) in Rajasthan Civil Services (Pension) Rules, 1996

(vii)If the Government servant was on foreign service or deputation, whether pension contribution has been received from the borrowing authority and entry to this effect has been made in the Service Book or other records. The Head of Office shall identify omissions etc. and rectify the same after reference to relevant records or offices. Provisions contained in Government of Rajasthan's Decision below Rule 88 of RCS (Pension) Rules, 1996, shall also be taken into consideration for this purpose.