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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Rajasthan - Subsection

Section 30(5) in Rajasthan Muslim Wakf Regulations, 1964

(5)If the person appointed has already retired on superannuation from Government service, he shall draw pay in the sanctioned scale plus is pension in full, subject to the condition that the total of the pay and pension so drawn (including pension equivalent of any gratuity drawn by him) shall not exceed the pay at the time of retirement.