Section 15 in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
15. Pension payable to members who were not in the Service of the Central or State Government, etc.
(1)Subject to the provisions of these rules, a Member, who on the date of his appointment, was not in the service of the Central or a State Government, a local body, or any other body wholly or substantially owned or controlled by the Government, shall on his ceasing to hold office as a Member, be paid a pension:Provided that no such pension shall be payable to a Member-(a)unless he has completed not less than three years of service as a Member; or(b)if he has been removed from office as a Member.(2)Pension under these rules shall be payable to a Member for whole life:Provided that no such pension shall be payable during any period for which such member after his retirement holds office as a Member of the Union Public Service Commission or Member of a Public Service Commission of any State, or any Board constituted by the Central or any State Government for recruitment to the Public Services.(3)Pension under this rule shall be paid at the following rates, namely:-(i)in the case of the Chairman, Rs. 2000/- per month, if has completed six years of service; and(ii)in the case of a Member, Rs. 1800/- per month., if he has completed six years of service:Provided that where the service rendered by a Member is for a period of three years or more but less than six years, the amount of the pension shall be determined in accordance with the following formula, namely :-Completed years of service for pension shall be multiplied by the amount of the maximum pension admissible under clause (i) or clause (ii) above, as the case may be, and shall be divided by six.Explanation I. - Where a member, who has completed not less than three years of service for pension, resigns from his post and such resignation is accepted by the Government, pension shall be payable to such member in accordance with these rules.Explanation II. - When the total service for pension is rendered by a person partly as Member and partly as Chairman, the pension admissible to such person in each such term shall be calculated separately subject to the condition that the aggregate pension shall not exceed the pension admissible to the Chairman.Explanation III. - The duration of service of a person as Member shall be computed in terms of completed years, but if the service rendered is six months or more, additional benefit of half year's pension may be allowed.
