Section 106(a) in Rajasthan Civil Services (Pension) Rules, 1996
(a)An application for ex gratia grant shall be made by the member of a deceased Government Servant's family who is entitled for the grant of family pension, in Form 17, within a period of one year from the date of death, to the Director General of Police/Director, Civil Defence & Commandant General, Home Guards, as the case may be, failing which the application shall not be entertained.
