- This chapter shall apply to the following categories of Government servants on pensionable establishment, whether temporary or permanent. -(i)Police Personnel whether in regular or irregular Units, including class-IV servant, followers and other non combatant staff attached to police force and Rajasthan Armed Constabulary upto rank of Commandant and Superintendent of Police (other than Indian Police Service Officers) and officials working as Executive Magistrate during Law and Order situations (other than All India Services Officers) who, -(a)die while on duty, due to act of violence by terrorists, dacoits, criminals, anti-social elements including bomb blasts in public places or in course of conformation with mob or crowd during agitation, riot or disturbance; or(b)die while on duty, due to a result of attack by or during action against extremists, anti-social elements, etc.(ii)Personnel of Preventive or Enforcement branches of Excise, Mining, Forest (other than Indian Forest Service Officers) and Transport Department who charged with duty of enforcement and killed or die as a result of injury sustained while undertaking raids.Note. - The benefit under these rules shall be restricted only to those cases where the death is directly caused in actual operation.The following illustrations are for guidelines of sanctioning authorities to determine whether this provision is attracted or not. In case of any doubt, cases may be referred to Finance Department: -Illustration-1. - Officers of Police or Excise department proceed to carry out a raid. If on the way, any member of the team meets with an accident while travelling in a public /private/official vehicle or otherwise, the family shall not be allowed the benefit under this chapter as the injury/death in such a case is not due to any actual operation. However, if any officer/member of the raid party gets killed/injured as a result of attack by members of the opposite party, family of such member of raid party shall be entitled to the benefits under this chapter.Illustration-II. - A team of Police/Rajasthan Armed Constabulary (RAC) is deployed on duty during agitations. The agitation does not turn violent but the civil servant dies because of, say, heart failure, and not due to any attack by the crowed. The widow of such a civil servant shall not be entitled to the benefits under this chapter. However, where a team of civil servants including Police personnel are deployed to contain an agitation by extremists, etc., and death of any civil servant takes place as a result of violence during such an agitation, the widow of the deceased shall be entitled to the benefits under this chapter:]
