Section 54 in Rajasthan Civil Services (Pension) Rules, 1996
54. Amount of pension.
- The amount of superannuation, retiring, invalid and compensation pension and service gratuity shall be as follows :-(1)In the case of a Government servant retiring in accordance with the provisions of these rules before completing qualifying service of ten years, the amount of service gratuity shall be calculated at the rate of half month's emoluments for every completed six monthly period of qualifying service.(2)(a)In the case of a Government servant retiring in accordance with the provisions of these rules after completing qualifying service of not less than thirty-three years, the amount of pension shall be calculated at [fifty percent of the emoluments subject to maximum upto fifty percent of highest pay in the Government [(the highest pay in the Government is Rs. 77,000/- since 1.9.2006)] [The existing words 'fifty percent of the emoluments' substituted vide FD Notification No.F.15(3)FD(Rules)/97 dated 21.3.1998 w.ef. 1.10.1996.] as defined under rule 45 of R.C.S. (Pension) Rules, 1996, which the Government servant was receiving immediately before the date of retirement.](b)In the case of a Government servant retiring in accordance with the provisions of these rules before completing qualifying service of thirty-three years, but after completing qualifying service of ten years, the amount of pension shall be proportionate to the amount of pension admissible under clause (a) and in no case the amount of pension shall be less than [Rupees Three thousand twenty five per mensem] [Substituted 'rupees one thousand two hundred seventy five per mensem' by Notification No. G.S.R. 111A, dated 12.9.2008 (w.e.f. 18.9.1996).];(c)Notwithstanding anything contained in clause (a) and clause (b), the amount of invalid pension shall not be less than the amount of family pension admissible under sub rule (i) to rule 62.(3)In calculating the length of qualifying service, fraction of a year equal to three months and above shall be treated as a completed one-half year and reckoned as qualifying service.(4)The amount of pension finally determined under clause (a) or clause (b) of sub rule (2), shall be expressed in whole rupees and where the pension contains a fraction of a rupee it shall be rounded off to the next rupee.Notes 1. - The gratuities which may be sanctioned under rules 54(1) and 55(1) will constitute the assets of the Government servant and in the event of his death before receiving payment of the amounts, they can be paid to his legal heirs under the ordinary law of succession. Rules 56 (1) and 56 (2), however, create a benefit directly in favour of the nominee or the specific member of the family of the Government servants as the case may be, and a gratuity sanctioned under these paragraphs will form the assets of the persons in whose favour the sanction is accorded and not the deceased Government servant.
