Section 43 in Rajasthan Civil Services (Pension) Rules, 1996
43. Compassionate allowance.
(1)A Government servant who is dismissed or removed from service shall forfeit his pension and gratuity:Provided that the authority competent to dismiss or remove him from service may, if the case is deserving of special consideration, sanction a compassionate allowance not exceeding two thirds of pension or gratuity or both which would have been admissible to him if he had retired on compensation pension.(2)A compassionate allowance sanctioned under the proviso to sub rule (1) shall not be less than the amount of [Rupees Three thousand twenty five per mensem.] [Substituted 'rupees one thousand two hundred seventy five per mensem' by Notification No. G.S.R. 111A, dated 12.9.2008 (w.e.f. 18.9.1996).]Government of Rajasthan's Decisions
