Section 52 in Rajasthan Civil Services (Pension) Rules, 1996
52. Addition to qualifying service on voluntary retirement by employees declared surplus.
- Notwithstanding anything contained in rules 50 and 51, the employee declared surplus from time to time shall be eligible for seeking voluntary retirement after completion of 10 years of qualifying service and attaining the age of 35 years. In such cases, a weightage of only two years qualifying service shall be given in addition to the qualifying service actually rendered by the surplus employee, subject to the condition that the total qualifying service rendered by the Government servant does not in any case exceed 33 years and it does not take him beyond the date of superannuation.
