Section 143(4) in Rajasthan Civil Services (Pension) Rules, 1996
(4)[ The amount of arrears of Pension exceeding [Rs. 3,00,000/-] [Substituted by Rajasthan Notification No. G.S.R. 185, dated 21.3.2012 (w.e.f 18.9.1996).] but upto [Rs.7,50,000/-] [Substituted 'Rs.5,00,000/-' by Rajasthan Notification No. G.S.R. 64, dated 4.10.2016 (w.e.f 18.9.1996).] shall be paid with the previous sanction of the Joint Director, Pension and Pensioner Welfare Department, Regional Offices and amount of arrears exceeding Rs. 500,000/- shall be paid with the previous sanction of the Director, Pension and Pensioner Welfare Department Rajasthan.]
