Section 95 in Rajasthan Civil Services (Pension) Rules, 1996
95. Obtaining of claims for family pension and death gratuity.
(1)Where the Head of Office has received an intimation about the death of a Government servant while in service, he shall ascertain whether any death gratuity or family pension or both is or are payable in respect of the deceased Government servant.(2)(a)Where the family of the deceased Government servant is eligible for the death gratuity under Rule 55, the Head of Office shall ascertain-(i)if the deceased Government servant had nominated any person or persons to receive the gratuity; and(ii)if the deceased Government servant had not made any nomination or the nomination made does not subsist, the person or persons to whom the gratuity may be payable.(b)The Head of Office shall, then, address the person concerned in Form 10 or Form 11, as may be appropriate, for making a claim in Form 12.(3)Where the family of the deceased Government servant is eligible under Ch. VC for the Family Pension-(a)the Head of Office shall address the widow or widower in Form 13 for making a claim in Form 14 alongwith necessary documents, and(b)where the deceased Government servant is survived only by a child or children the guardian of such child or children may submit a claim in Form 14 alongwith necessary documents to the Head of Office:Provided that the guardian shall not be required to submit a claim in the said Form on behalf of a child if the child has attained the age of eighteen years and such child may himself or herself submit a claim in the said Form.(4)If on the date of death, the Government servant was an allottee of Government accommodation, the Head of Office shall address the Public Works Department/ Directorate of Estates for the issue of "No Demand Certificate" in accordance with the provisions of sub-rule (1) of Rule 101.
