Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(2) in Rajasthan Civil Services (Pension) Rules, 1996

(2)The weightage of five years notional qualifying service shall not be admissible in cases of those Government servants who are prematurely retired by the Government in the public interest under rule 53(1).