Section 33 in Rajasthan Civil Services (Pension) Rules, 1996
33. Pension on absorption in or under a corporation, company or body.
- A Government servant who has been permitted to be absorbed in a service or post in or under a corporation or company wholly or substantially owned or controlled by the Government or in or under a body controlled or financed by the Government shall, if such absorption is declared by the Government to be in the public interest, be deemed to have retired from service from the date of such absorption and shall be eligible to receive retirement benefits which he may have elected or deemed to have elected, and from such date as may be determined, in accordance with the orders of the Government applicable to him.(For detailed orders on permanent transfer of Government servants to above bodies, see Appendix IX).
