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[Cites 0, Cited by 0] [Section 86(6)] [Section 86] [Entire Act]

State of Rajasthan - Subsection

Section 86(6)(b) in Rajasthan Civil Services (Pension) Rules, 1996

(b)If the amount of provisional pension disbursed to a Government servant under sub rule (4) is, on its final assessment found to be in excess of the final pension assessed by the Director, Pension Department, Rajasthan, it shall be open to the Director, Pension Department to adjust the excess amount of pension out of gratuity withheld under sub clause (ii) of clause (a) of sub rule (4) or recover the excess amount of pension in instalments by making short payment of the pension payable in future.