Section 103 in Rajasthan Civil Services (Pension) Rules, 1996
103. Procedure to be adopted for grant of family pension under provisos to rule 61 of Family Pension Rules.
(a)The member or members of the family entitled to family pension in case of a missing pensioner or unheared of a Government servant shall apply to the Head of Office as required under provisos to Rule 61 in the prescribed form. Forms of application, indemnity bond and affidavit bear Nos. 15/16, 15A/16A, 15B/16B respectively.(b)The Head of Office on receipt of an application, in proper form, shall look into the genuineness of the claim, verify the facts, obtain Police investigation report on the F.I.R. from the respective police authority and forward the application for issue of pension payment order of family pension to the Director, Pension Department, Rajasthan, Jaipur.(c)On receipt of the application form, from the Head of Office, the Director, Pension Department, Rajasthan, shall also examine the application and other documents furnished in support of the claim regarding admissibility and grant of family pension and on being satisfied, he shall issue Pension Payment Order to the member or members of the family for grant of family pension.
