Section 89(6)(ii) in Rajasthan Civil Services (Pension) Rules, 1996

[Cites 0, Cited by 0] [Section 89(6)] [Section 89] [Entire Act]

State of Rajasthan - Subsection

Section 89(6)(ii) in Rajasthan Civil Services (Pension) Rules, 1996

(ii)In case of Government servants against whom disciplinary/judicial proceedings are pending on the date of retirement, no retiral benefits be paid except provisional pension, until the conclusion of the proceedings and the issue of the final orders thereon. The retiral benefits, if allowed to be drawn by the competent authority on the conclusion of the proceedings, will be deemed to have fallen due on the date of issue of orders by the competent authority.]

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State of Rajasthan - Subsection

Section 89(6)(ii) in Rajasthan Civil Services (Pension) Rules, 1996