Section 161 in Rajasthan Civil Services (Pension) Rules, 1996
161. Extra ordinary pension admissible during re-employment.
- Notwithstanding anything contained in the rules in this Chapter, a wound or other Extra ordinary pension sanctioned under Chapter VIII of the R.C.S (Pension) Rules, 1996, and a wound or injury or disability pension or a disability addition to pension awarded under the military rules shall continue to be drawn by a retired Government servant, civil or military, during re-employment or continued employment, and shall be subject only to the conditions of its award. The amount of such pension or addition to pension shall not be taken into account when fixing the pay during re-employment or continued employment.Note. - Where the military pension is consolidated and service and disability elements are not explicitly differentiated, the total pension may be split in the following manner. The service portion of the pension will be represented by the service pension earned or, if no service pension has been earned, by the proportionate service pension calculated with reference to the minimum ordinary pension admissible for the actual length of service rendered. The disability portion of the pension will be the balance.
