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State of Rajasthan - Section

Section 13 in RSWC Employees Pension Regulations, 1990

13. Conditions of Qualifications.

- The service of an employee does not qualify for pension unless it confirms to the following conditions:
First The service must be under the Corporation.
Second The employment may be in substantive/permanent/temporary andofficiating capacity.
Third The service may be paid by the Corporation.