Section 143(3) in Rajasthan Civil Services (Pension) Rules, 1996
(3)The arrears of pension may be paid by the Disbursing Officer -(a)if the pension in arrears is to be paid for the first time in accordance with the provisions of Rule 128;(b)if the pension in arrears is to be paid not for the first time, and the amount of arrears does not exceed [Rs. 3,00,000/-] [Substituted 'Rs. 1,00,000/-' by Rajasthan Notification No. G.S.R. 64, dated 4.10.2016 (w.e.f 18.9.1996).]
