Section 104(a) in Rajasthan Civil Services (Pension) Rules, 1996
(a)As and when a pensioner marries or remarries after retirement, he shall intimate in the prescribed Form 30 for the event to the Head of Office who processed his pension papers at the time of his retirement. He shall also furnish alongwith his application an attested copy of the marriage certificate from the Registrar/Gram Panchayat/District Magistrate in respect of his postretirement marriage.
