Section 111(ii) in Rajasthan Civil Services (Pension) Rules, 1996
(ii)If the Government servant is survived by the widow/widower, she/he shall be entitled to family pension equal to the emoluments last drawn by the deceased Government servant. The said family pension shall be payable upto the date when the deceased would have attained the age of superannuation had he survived or her/his remarriage whichever is earlier, thereafter normal family pension as per Chapter V-C of these rules shall be payable. In case the widow/widower got married after wards, normal family pension shall be discontinued.
