Section 76(5) in Rajasthan Civil Services (Pension) Rules, 1996
(5)The provisions of this rule shall also be applicable subject to the conditions laid therein to Forestry Personnel, who dies while on duty in attack by the poachers, and shall be sanctioned by the Secretary to Government, Forest Department, on application made to the Principal Chief Conservator of Forest.Government of Rajasthan' DecisionThe provisions of this rule shall also be applicable to a Volunteer of Civil Defence & Home Guard subject to the conditions laid down in Rule 76, who dies due to injury intentionally inflicted while on duty by a terrorist and the family of such a volunteer shall be granted ex-gratia. The amount of ex-gratia grant shall be drawn by the Director, Civil Defence and Commandant General Home Guards.D - Dearness Relief on Pension/family Pension
