Section 50(8) in Rajasthan Civil Services (Pension) Rules, 1996
(8)[ A Government servant who gives notice of voluntary retirement under sub rule (1) of rule 50 shall satisfy himself by means of a reference to the appointing authority who is competent to retire him to the effect that he has, in fact, completed 15 years qualifying service for pension.] [The existing sub-rule (8) of Rules 50 substituted vide FD Notification No.F.15(3)FD(Rules)/99 dated 1.12.1999.]
