Section 149(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)Save as otherwise provided in these Rules, the rules in this Chapter shall apply to all persons who are re-employed in Civil Services and posts in connection with the affairs of Rajasthan Government after retirement on pension, gratuity, and/or Contributory Provident Fund benefits from the services of the Union Government, State Governments including Rajasthan, Public Sector Undertakings, Local Bodies, Autonomous Bodies like Universities or semi-Government Organisations.
