Section 103(a) in Rajasthan Civil Services (Pension) Rules, 1996
(a)The member or members of the family entitled to family pension in case of a missing pensioner or unheared of a Government servant shall apply to the Head of Office as required under provisos to Rule 61 in the prescribed form. Forms of application, indemnity bond and affidavit bear Nos. 15/16, 15A/16A, 15B/16B respectively.
