Section 84(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)If no intimation regarding any event from the date of forwarding pension papers to the Director, Pension Department to the date of actual retirement, having a bearing on the amount of pension, is received by the Director, Pension Department, Rajasthan, he may presume that -(i)the service in between the period from the date of forwarding of pension papers to the actual date of retirement, has been rendered, verified and accepted as qualifying service counting for pension;(ii)the dues of the Government recoverable from the retiring Government servant already intimated to him under rule 85 and/or shown in tentative L.P.C. are final; and(iii)no departmental enquiry has been initiated against the employee, after forwarding of the pension papers to his Department.Note:- The Head of Office while intimating Director Pension regarding any event having a bearing on the amount of pension, in case Pension Payment Order/ Gratuity Payment Order has already been issued, shall ensure delivery of the same to the concerned pension disbursing authority also.
