Section 136 in Rajasthan Civil Services (Pension) Rules, 1996
136. Verification of continued existence of a pensioner once a year.
(1)In all cases referred to in Rule 134, the Disbursing Officer must take precautions to prevent impositions, and must at least once a year, require proof independent of that furnished by the life certificate of the continued existence of the pensioner.(2)(i)For this purpose he should require the personal attendance and due identification of all pensioners except -(a)those exempted from personal appearance granted by the Government or Collector of the concerned District;(b)those women pensioners who are not accustomed to appear in public;(c)those pensioners who are incapacitated by bodily illness or infirmity from so attending.(ii)In regard to the procedure to be followed for pensioners covered in the exceptions mentioned in clause (i) above, the Disbursing Officer shall follow the provisions laid down in the Treasury Manual.(3)If the usual life certificate which accompanies the first bill presented on or after April 1 is countersigned by a second responsible Government Officer or by any one of the other persons authorised under rule 134, the pensioner need not be required to appear in person for identification. The Disbursing Officer, however, in all cases of doubt, will be competent to obtain proof of the existence of the pensioner independent of that furnished by the life certificate and may ask the pensioner to appear in person for due identification.Note. - The Disbursing Officer is personally responsible for any payment wrongly made. In case of doubt, he should consult the Director, Pension Department.
