Section 46 in RSWC Employees Pension Regulations, 1990
46. Certificate of Non-Employment.
(a)A pensioner drawing pension in India is required to append to his bill a certificate as follows:"I declare that I have not received any remuneration for serving in any capacity either under Central/State Government or a Local Fund, during the period for which amount of pension claimed in this bill is due."(b)In the case of a pensioner permitted to draw pension after the re-employment, his certificate should be modified according to the facts.
