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State of Rajasthan - Section

Section 22 in RSWC Employees Pension Regulations, 1990

22. Condonation of Interruption.

- Upon such conditions as it may think fit to impose in each case the Corporation may condone interruption in service of the Corporation employees. Provided that an interruption of less than ten days during total period of service can be condoned by the MD/Chairman with the concurrence of Senior Accounts Officer.