Section 9 in Rajasthan Lokayukta Sachivalaya Ministerial Service (Conditions of Service) Rules, 2013
9. Appointment of retired person.
(1)When a post in the service is directed to be filled by a retired person, the Appointing Authority shall select eligible retired person having regard to his service record and such other factors as may be directed by the Lokayukta and make appointment to the post.(2)An appointment under this rule shall be for a period of one year which may be extended from time to time with the approval of the Lokayukta:Provided that no person appointed under this rule shall hold office after the age of 70 years:Provided further that if the Appointing Authority considers it necessary to do so, he may with the prior approval of the Lokayukta terminate the services of an person appointed under this rule at any time without assigning any reasons and such person shall not be entitled to any compensation for termination of his service.(3)An employee appointed under this rule shall be paid last drawn pay minus pension and other allowances and facilities as are admissible to an employee of the Government of equivalent cadre.Explanation. - Where the pay scales have been revised after the retirement of an officer, his last drawn pay shall be the pay which he would have drawn if the prevailing pay scales would have come into force immediately before his retirement.Part-VI Promotion
