Section 93(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)The Director of Estates/concerned Executive Engineer on receipt of intimation from the Head of Office under sub rule (1) of Rule 79 regarding the issue of No Demand Certificate shall scrutinize its records and inform the Head of Office eight months before the date of retirement of the allottee, if any rent was recoverable from him in respect of the period prior to eight months of his retirement. If no intimation in regard to recovery of outstanding rent is received by the Head of Office by the stipulated date, it shall be presumed that no rent was recoverable from the allottee in respect of the period preceding eight months of his retirement provided that the Department had forwarded the application for No Demand Certificate two years in advance and had obtained acknowledgement for the same.Notes. - 1. The Advance No Demand Certificate shall be issued by the Directorate of Estates/Public Works Department to the Department concerned eight months before the date of superannuation incorporating:(i)the amount of rent due upto that period, i.e. eight months prior to the date of superannuation;(ii)the monthly rate of recovery of rent for the rest of the service, i.e. eight months; and(iii)the amount of rent recoverable for the period of retention allowed as per rules, after retirement.A copy of the Advance No Demand Certificate shall be endorsed to the individual concerned.
