Section 18(3) in Rajasthan Civil Services (Pension) Rules, 1996
(3)In the case of a Government servant who opts for clause (a) of sub rule (1), the pension or gratuity admissible for his subsequent service is subject to the limitation, that service gratuity, or the capital value of pension and retirement gratuity, if any, shall not be greater than the difference between the value of pension and retirement gratuity, if any, that would be admissible at the time of the Government servant's final retirement if the two periods of service were combined and the value of retirement benefits already granted to him for the previous service.Note. - The capital value of pension shall be calculated in accordance with the table prescribed by the Government under the Rajasthan Civil Services Pension (Commutation) Rules applicable at the time of second or final retirement.
