Section 88 in Rajasthan Civil Services (Pension) Rules, 1996
88. Government servant on foreign service.
- In the case of a Government servant who retires from service while on foreign service, action to authorise pension and gratuity in accordance with the provisions of this Chapter shall be taken by the authority which sanctioned deputation to foreign service.Government of Rajasthan's DecisionWhere it is the responsibility of the foreign employer/borrowing authority to make payment of pension contribution in accordance with the provisions contained in the Rajasthan Service Rules, it may be that either some of the contributions have not been recovered or partially recovered or records in respect of recovery of such contributions are incomplete. Since the responsibility for making pension contribution is that of borrowing Government or Organisation, as the case may be, the authority concerned should pursue the matter with the borrowing authority separately for appropriate action, but in no case the processing and finalisation of the pension case should be withheld or delayed on this account. In such cases, the entire period of service rendered under Central Government or any other State Government or foreign employer or body should be counted as qualifying service for pension.
