Section 119 in Rajasthan Civil Services (Pension) Rules, 1996
119. Effect of award on other pensionary benefits.
- Except as otherwise provided in these rules, an award under these rules shall not affect any other pension or gratuity for which the Government servant concerned may be eligible under any other rules for the time being in force; and the pension granted under the provisions of these rules shall not be taken into account in fixing the pay of the pensioner on his continued employment or re-employment in Government service. In case of death of the Government servant due to Government service, the family shall be paid Death Gratuity as per rule 55 of these Rules. Family pension under Chapter V C of these rules shall not be payable in addition to the Award.Note:- See Government of Rajasthan's Decision No.1 below rule 127 (3).
