Section 65 in Rajasthan Civil Services (Pension) Rules, 1996
65. Family pension not to be granted to a person in receipt of or eligible for the same from other sources.
- Family pension admissible under these rules shall not be granted to a person who is already in receipt of Family Pension or is eligible therefor under any other rules of the Central Government or a State Government and/or Public Sector Undertaking/Autonomous Body/Local Fund under the Central or/a State Government: Provided that a person who is otherwise eligible for family pension under these rules may opt to receive family pension under these rules if he forgoes family pension admissible from any other source.
