Section 35 in The Rajasthan Municipal Service Rules, 1963
35.
All members of the service including those who have, since before the date of the constitution of the service, been regular subscribers to a contributory provident fund shall subscribe to that fund in accordance with the rules applicable thereby and the contribution, if any, of the Board on that account shall be determined in accordance with the provisions applicable to the fund :Provided that a member of the service who was entitled to the benefit of a pension under the Rajasthan Service Rules, before the date of the constitution of the service shall be entitled to the payment of a pension by the Government out of the consolidated fund of the State and every Board shall make and pay pension contribution on that account in accordance with the rates laid down in the Rajasthan Service Rules. If any member of the service was entitled to the benefit of pension under any other rules before the constitution of the service, he shall be entitled to the payment of pension by the Board out of its fund under the same rules.
