Section 13(5) in Jharkhand Government Servants (Classification, Control & Appeal) Rules, 2016
(5)Any payment made under this rule to a Government Servant on his reinstatement shall be subject to adjustment of the amount, if any, earned by him or her through any employment during the period between the dismissal, removal or compulsory 11 retirement and the date of reinstatement. Where the pay and allowances admissible under this rule are equal to or less than those earned during such employment elsewhere, nothing shall be paid to the Government Servant.Part - V Penalties and Disciplinary Authorities
