Section 78 in Rajasthan Civil Services (Pension) Rules, 1996
78. Preparation of list of Government servants due for retirement.
(1)Every Head of Department shall have a list prepared every six months, that is, on the 1st January, and the 1st July each year of all Government servants who are due to retire within the next 24 to 30 months of that date.(2)A copy of every such list shall be supplied to the Director, Pension Department, Rajasthan, not later than 31st January or the 31st July, as the case may be, of that year.(3)In the case of a Government servant retiring for reasons other than by way of superannuation, the Head of Office shall promptly inform the Director, Pension Department, Rajasthan, as soon as the fact of such retirement becomes known to him.(4)A copy of the intimation sent by the Head of Office to the Director, Pension Department, Rajasthan, under sub rule (3) shall also be endorsed to the Director Estates, Jaipur and concerned Executive Engineer, Public Works Department if the Government servant concerned is an allottee of Government accommodation.Note. - The pension work has since been taken over (November, 1979) by the State Government from the Accountant General, Rajasthan, and is now being dealt with by the Director, Pension Department, Rajasthan, Jaipur.Government of Rajasthan's Decision
