Section 57 in Rajasthan Civil Services (Pension) Rules, 1996
57. Debarring a person from receiving gratuity.
(1)If a person who in the event of death of a Government servant while in service is eligible to receive gratuity in terms of Rule 56 is charged with the offence of murdering the Government servant or for abetting in the commission of such an offence, his claim to receive his share of gratuity shall remain suspended till the conclusion of the criminal proceedings instituted against him.(2)If on the conclusion of the criminal proceedings referred to in sub-rule (1), the person concerned -(a)is convicted for the murder or abetting in the murder of the Government servant, he shall be debarred from receiving his share of gratuity which shall be payable to other eligible members of the family, if any,(b)is acquitted of the charge of murdering or abetting in the murder of the Government servant, his share of gratuity shall be payable to him.(3)The provisions of sub rule (1) and sub rule (2) shall also apply to the undisbursed gratuity referred to in sub rule (2) of rule 56.
