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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(4) in Rajasthan Civil Services (Pension) Rules, 1996

(4)In the case of a Government servant who has retired on attaining the age of superannuation or otherwise and against whom any departmental or judicial proceedings are instituted or where departmental proceedings are continued under sub rule (2), a provisional pension as provided in Rule 90 shall be sanctioned.