Section 162 in Rajasthan Civil Services (Pension) Rules, 1996
162. Pensioner to declare amount of pension to the appointing authority.
- When a person who was formerly in the civil or military employment of any Government in India or other organisations mentioned in rule 149 (1) obtains reemployment, whether temporarily or permanently, in Government service or in the service of a Local Fund, it shall be incumbent on him to declare to the appointing authority the amount of any gratuity bonus or pension granted to him in respect of the previous employment. The authority re-appointing him shall specifically state in the order of re-appointment whether any deduction is to be made from pension or salary as required by the rules of this Chapter and shall communicate a copy of the Order to the Director, Pension Department.Notes. - 1. The principle of this Rule applies in the case of continued employment on retirement from Government service. The amount of the pension to be declared is that sanctioned originally, i.e. it shall be inclusive of any amount that may have been commuted.
