Section 9 in Rajasthan Civil Services (Pension) Rules, 1996
9. In accordance with Section 9-A of Rajasthan Pensions Act, 1958, it is permissible to effect recovery of Government dues outstanding against the Government servant at the time of retirement or that subsequently found to be outstanding out of the amount of gratuity/pension or both payable/paid to him or the members of his family, without obtaining the consent of the retired Government servant or the members of his family, as the case may be.
The sum due from the Government servant to an autonomous organisation is not Government dues and so cannot be recovered out of gratuity/pension payable by the Government except in cases where -(i)the Government servant has given his consent in writing to such a recovery being made from his gratuity which has become payable to him, or(ii)any sum is due from a Government servant on deputation to Rajasthan State Electricity Board.
