Section 124(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)If the deceased Government servant has left neither a widow nor a child, an award may be made to his father and his mother individually, or jointly and in the absence of the father and the mother, to minor brothers and sisters, individually or collectively, if they were largely dependent on the Government servant for support and are in pecuniary need:Provided that the total amount of the awards shall not exceed one-half of the pension that would have been admissible to the widow who is childless under Rule 123.
