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[Cites 0, Cited by 0] [Section 86(4)] [Section 86] [Entire Act]

State of Rajasthan - Subsection

Section 86(4)(a) in Rajasthan Civil Services (Pension) Rules, 1996

(a)He shall issue a sanction in form 33 addressed to the Director, Pension Department, Rajasthan, authorising -
(i)100% (percent) of pension as determined under sub rule (3) as provisional pension which shall remain valid till the pension case is finalised by the Director, Pension Department.
(ii)75 percent of the gratuity as provisional gratuity as determined under sub rule (3) if no amount of House Building Advance has been set apart for recovery out of Retirement/Death gratuity at the time of grant of HBA, otherwise not exceeding 20 percent of the gratuity as provisional gratuity.