Section 16(4) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
(4)If a member exercising his option under this rule received any benefits of Contributory Provident Fund on retirement from the service under the Central or a State Government, a local body or other body wholly or substantially owned or controlled by the Government, he shall not become eligible for pension under these rules unless he refunds in lump sum the Government's or employer's contribution, as the case may be, with interest thereon together with other retirement benefits, if any, received by him.
