Section 152 in Rajasthan Civil Services (Pension) Rules, 1996
152. Fixation of pay of re-employed pensioners.
(a)Re-employment pensioners shall be allowed to draw pay only in the prescribed scales of pay for the posts in which they are re-employed. No protection of the scales of pay of posts held by them prior to retirement shall be given.(b)[ Pay on Re-employment of a pensioner shall be fixed on the basis of pay last drawn (sum of pay in running pay band and grade pay) by him at the time of retirement minus the pension,] [Substituted by Notification No. G.S.R. 34, dated 7.11.2014 (w.e.f. 18.9.1996).](c)The re-employed pensioner will in addition to pay as fixed under sub rule (b) above shall be permitted to draw separately any pension sanctioned to him and retain any other form of retirement benefits.[***] [Deleted 'clause (d)' by Notification No. G.S.R. 34, dated 7.11.2014 (w.e.f. 18.9.1996).](e)The pay fixed under sub rules (a) to (d) and gross pension taken together shall not exceed [Rs. 80,000/-] [Substituted 'Rs.26,000' by Notification No. G.S.R. 111A, dated 12.9.2008 (w.e.f. 18.9.1996).] p.m.[Government of Rajasthan's Decisions [Inserted vide FD Memorandum No.F.15(4)FD(Rules)/98 dated 30.6.1998.]Persons re-employed in Government service after retirement have been excluded from the purview of the Rajasthan Civil Services (Revised Pay Scale) Rules, 1998 vide Rule 2(ii) (d) & (e) thereof. The question of extension of the benefit of the revised pay scales rules to these persons and the procedure to be followed for fixing their pay in the revised pay scales has been under consideration of the Government. The Governor is pleased to decide that in partial modification of Rule 2 (ii) (d) & (e) of the Rajasthan Civil Services (Revised Pay Scales) Rules, 1998, the provisions of these rules shall apply to such persons also who were in re-employment on 1st September, 1996, subject to the orders hereinafter contained. This decision will be applicable to all the Government servants re-employed in Government service, after retirement from a civil post or from the armed forces, other than those reemployed on contact. However, in cases where emoluments during contract appointment were fixed on the basis pay minus pension and in such cases payment of dearness relief and interim relief on pension was not made admissible, this decision will apply and the pay will be revised as per conditions hereinafter contained.
