Section 12 in The Punjab Relief of Indebtedness (Deposit in Court) Rules, 1935
12. Re-employment Retired Officers. - When an ex-official is appointed to a Board, the Deputy Commissioner should at once submit his recommendations through the Commissioner, for the orders of Government under Article 520 and 521, Civil Service Regulations whether the ex-official's pension should be held in abeyance in whole or in part.
