Section 101(1)(viii) in Rajasthan Civil Services (Pension) Rules, 1996

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State of Rajasthan - Subsection

Section 101(1)(viii) in Rajasthan Civil Services (Pension) Rules, 1996

(viii)If the outstanding amount of rent was not recovered from the pay and allowances of the deceased Government servant, the Head of Office shall request the Director Pension that the outstanding amount may be adjusted against the amount of the gratuity with held under clause (v) and the balance, if any be authorised to be re-paid to the person to whom the amount of death gratuity was paid.

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State of Rajasthan - Subsection

Section 101(1)(viii) in Rajasthan Civil Services (Pension) Rules, 1996