Section 116(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)"date of injury" means-(i)in the case of violence or injury the actual date on which the injury is suffered or such date not later than the date of the report of the Medical Board, as the Government may fix; and(ii)in the case of disease, the date on which the Medical Board reports or such earlier date as may be fixed by Government with due regard to opinion of the Medical Board;
