Section 168 in Rajasthan Civil Services (Pension) Rules, 1996
168. Repeal and Saving.
(1)On the commencement of these rules, every rule, regulation or order including any Notification, circular etc. (hereinafter referred to in this rule as the old rule) in force immediately before such commencement shall, in so far as it provides for any of the matters contained in these rules, cease to operate.(2)Notwithstanding such ceaser of operation -(a)(i)every nomination for the payment of death-cum-retirement gratuity, and(ii)every form regarding the details of family of a Government servant for the purpose of Family Pension.(b)any nomination for the payment of death-cum-retirement gratuity or any form regarding the details of family of a Government servant for the purpose of Family Pension, 1964, required to be made or given by a Government servant under the old rule but not made or given before the commencement of these rules shall be made or given after such commencement in accordance with the provisions of these rules;(c)any case which pertains to the authorisation of pension to a Government servant who had retired before the commencement of these rules and is pending before such commencement shall be disposed of in accordance with the provisions of old rule as if these rules had not been made;(d)any case which pertains to the authorisation of death-cum-retirement gratuity and family pension to the family of a deceased Government servant or of a deceased pensioner and is pending before the commencement of these rules shall be disposed of in accordance with the provisions of old rule as if these rules had not been made;(e)subject to the provisions of clauses (c) and (d), anything done or any action taken under the old rule shall be deemed to have been done or taken under the corresponding provisions of these rules.AppendixRajasthan Civil Service(Commutation of Pension) RUles, 1996Government of Rajasthan Finance Department(Rule Division)No. F.1(6)FD(Rules)96, Jaipur, dated the 18th September 1996. - In exercise of the powers conferred by the proviso to Article 309 of the Constitution, the Governor hereby makes the following rules, namely :-
