Section 18(5) in Rajasthan Civil Services (Pension) Rules, 1996
(5)In the case of a Government servant, who, having elected to refund the gratuity, dies before the entire amount is refunded, the amount of un-refunded gratuity shall be adjusted against the death gratuity which may become payable to his family.Government of Rajasthan's DecisionThe provisions of above rule shall also be applicable in case of :-(i)Persons appointed as probationers against permanent posts,(ii)Persons recruited through Rajasthan Public Service Commission for appointment on temporary posts within their purview,(iii)Persons recruited strictly in accordance with Service Rules in case of temporary posts outside the purview of the Rajasthan Public Service Commission.Action under sub rule (2) (a) shall be taken by the appointing authority simultaneously with the appointment order.
