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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(1)(b) in Rajasthan Civil Services (Pension) Rules, 1996

(b)The appointing authority may, by order in writing, withhold or withdraw a pension or a part thereof, whether permanently or for a specified period, if the pensioner is convicted of a serious crime or is found guilty of grave misconduct.