Section 149 in Rajasthan Civil Services (Pension) Rules, 1996
149. Applicability.
(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.(2)These rules shall not apply to -(a)Persons re-employed after resignation or removal, provided they have not received any retirement/terminal benefits for the pre-employed service;(b)Persons paid from Contingencies;(c)Persons re-employed in posts, expenditure of which is not debi table to the Civil estimates of the Rajasthan Government;(d)Persons on casual or daily rated or part time employment;(e)Persons appointed as Consultants on payment of consolidated fees;(f)Persons appointed on work charged capacity.(g)Persons re-employed on contract basis, unless specifically provided for in the contract agreement.(h)Persons engaged on consolidated remuneration after retirement as referred in rule 140(3) of these rules.
