Section 14(1) in Rajasthan Subordinate and Ministerial Services Selection Board Rules, 2014
(1)A Member who at the time of his appointment as such, was in the service of the Central or a State Government, shall, at his option to be exercised within a period of six months from the date of his appointment, be entitled to draw his pension and other retirement benefits under the rules applicable to the service to which he belonged with effect from the date of his appointment as Member:Provided that in such an event, his pay as Member shall be reduced by an amount equivalent to the gross pension (including any portion of the pension which may have been commuted) and the pension equivalent of other retirement benefits and he shall be entitled to draw his pension and other retirement benefits separately.
