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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Rajasthan - Subsection

Section 85(1) in Rajasthan Civil Services (Pension) Rules, 1996

(1)The Head of Office after ascertaining and assessing the Government dues as in Rule 92, shall furnish the particulars thereof to the Director, Pension Department, at least two months before the date of retirement of a Government servant so that the dues are recovered out of the gratuity before its payment is authorised.