Section 134 in Rajasthan Civil Services (Pension) Rules, 1996
134. Authorities for signing a life certificate.
(1)A pensioner of any description, who produces a life certificate signed by any person specified hereunder is exempted from personal appearance -(i)a person exercising the powers of a Magistrate under Criminal Procedure Code;(ii)a Registrar or Sub Registrar appointed under the Indian Registration Act;(iii)Gazetted Officer;(iv)a Police Officer not below the rank of Sub-Inspector incharge of a Police Station;(v)a Post Master, a Departmental Sub-Post Master or an Inspector of Post Offices;(vi)a Class I Officer of the Reserve Bank of India or an officer of the State Bank of India or Sub Accountant appointed as an agent or an Accountant at a branch of the State Bank of India or by a Bank included in the second schedule to the Reserve Bank of India Act, 1954;(vii)a Block Development Officer or Naib Tehsildar;(viii)a Member of Parliament or State Legislative Assembly or Sarpanch of Village Panchyat; or(ix)a Pensioned Officer who before retirement exercised the powers of a Magistrate.(2)A pensioner not resident in India in respect of whom his duly authorised Agent produces a life certificate signed by a Magistrate, a Notary, a Banker or a diplomatic Representative of India is exempted from personal appearance.Government of Rajasthan's DecisionExcept in the cases of payment of pensions through the Authorised Agents under Rule 137, the life certificate shall be obtained once in six months where the payment is desired to be made to an agent or representative of the pensioner under rule 135 and is not received by him in person in terms of Rule 134.
