Section 15(1) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
(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.
