(1)The authority Competent to fix the pay and allowances of the Post in which a pensioner is re-employed shall determine whether the pension shall be held wholly or partly in abeyance. If pension is drawn wholly or in part, such authority shall take the amount of such pension into account in fixing the pay to be allowed to him.Explanation. - Where the employment is in a service paid from local fund, the authority determining whether the pension shall be wholly or partly held in abeyance shall be either:-(i)the authority administering the local fund, if so empowered by the Government by special or general orders in this behalf; or(ii)in any other case, the Government or such other authority as the Government may prescribe.Note. - Rules relating to the re-employment of superannuation of retiring pensioners do not apply to post in hereditary village officers.
