Section 4(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)The day on which a Government servant retires or is retired or is discharged or is allowed to resign from service, as the case may be, shall be treated as his last working day. The day of death shall also be treated as a working day.Provided that in the case of a Government servant who is retired prematurely or who retires voluntarily under sub rule (1) of rule 53 and sub-rule (1) of rule 50, as the case may be, the date of retirement shall be treated as a non-working day.
