Section 98 in Rajasthan Civil Services (Pension) Rules, 1996
98. Forwarding the papers to the Director, Pension Department.
(1)On receipt of claim or claims, the Head of Office shall complete items 24, 25, 26, 27 and 28 of Form 18 and send the said Form in original to the Director Pension with a covering letter in Form 19 along with the Government servant's service book duly completed up-to-date and any other documents relied upon for the verification of the service claimed. This shall be done not later than one month of the receipt of claim by the Head of Office.(2)The Head of Office shall retain one copy of the aforesaid Form 18 for his office record.(3)If the payment is desired in another circle of accounting unit, Form 18 shall be sent in duplicate to the Director Pension.(4)The Head of Office shall draw the attention of the Director Pension to the details of Government dues outstanding against the deceased Government servant, namely,-(a)Government dues as ascertained and assessed in terms of Rule 101 and recoverable out of the gratuity before payment is authorised.(b)Amount of gratuity to be held over partly for adjustment of Government dues which have not been assessed so far and partly as a margin for adjustment in the light of the final determination of the gratuity.(c)The maximum amount of gratuity to be held over for the purpose of clause (b) shall be limited to ten per cent of the amount of gratuity or rupees one thousand/rupees two thousands, as the case may be, whichever is less.(5)(a)If Form 18 has been completed and the claim or claims in the respective Forms have not been received from the beneficiary or beneficiaries, the Head of Office shall forward Form 18 and the documents referred to in sub-rule (1) to the Director Pension leaving unfilled items 24, 25, 26, 27 and 28 of Part I of the said Form.(b)As soon as the claim or claims are received by Head of Office, they shall immediately be forwarded to the Director Pension with the request that items 24, 25, 26, 27 and 28 of Part I of Form 18 may be filled by the Director Pension.
