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[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(10)(ii) in Rajasthan Civil Services (Medical Attendance) Rules, 2008

(ii)For the purpose of this clause, the parents shall be regarded as wholly dependent upon the Government servant if they normally reside with the Government servant at the place of his duty and their total annual income from all sources including recurring income from sources like house rent, rent from land holdings, dividend, equity, shares, interest etc. does not exceed Rs.36000/- per annum. Non-recurring income e.g. Contributory Provident Fund, Gratuity, Government of India's Prize Bonds, Insurance benefits etc. shall not be regarded as income for the purpose of this clause.