Section 62(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)[ Government of Rajasthan's Decision [Inserted vide FD Memorandum No.F.15(3)FD(Rules)/98 dated 1.6.1998.]Grant of Exgratia Payment to widows of deceased contributory Provident Fund Retirees. - The undersigned is directed to invite attention towards FD Memorandum No.F.1(35)FD(Gr.2)/87 dated 2.7.1991 and 2.7.1992 vide which alive widows of Jodhpur CPF retirees / beneficiaries who died while in service were granted Exgratia payment at the rate of 150/- per month plus Dearness Relief as may be sanctioned from time to time. Besides this, these widows of CPF retirees were also allowed first, second and third Interim Relief Allowed to the State Pensioners.Consequent upon revision of pay scales of the State Government employees the pension of the State Pensioners Family Pensioners have been consolidated and they are being allowed payment of Dearness Relief at the revised rates on consolidated pension.Accordingly, the Governor is pleased to order that the Exgratia payment admissible to the aforesaid widows may be consolidated to Rs.572/- by mergings the amount of Exgratia payment, Dearness Relief thereon at the rate in force as on 1.1.1996 plus amount of first, second and third Interim Relief. On this consolidated amount of Exgratia payment.Dearness Relief as may be sanctioned from time to time to the State Pensioners shall be admissible to them. This order shall deemed to have come into force with effect from 1.7.1997.]
