Section 76(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)Subject to the provisions of this Chapter, except as otherwise provided, an 'ex-gratia grant' of Rs. 20 lakhs shall be admissible to the family of Police/Civil Defence & Home Gurad personnel of any rank who dies due to injury intentionally inflicted while, on duty by a 'terrorist'. The expression 'Terrorist/Militant/Extremist' shall have meaning as defined in Section 2(l)(h) of the Terrorist and Disruptive Activities (Prevention) Act, 1987. The ex-gratia grant shall be admissible in addition to other death-cum-retirement benefits available under these, rules. However, in a case where ex-gratia is granted under this rule, no ex-gratia shall be admissible under Rule 75:Provided that families of deceased Government servants, who are also granted relief from sundry Government sources, such as, the Prime Minister's Relief Fund, Chief Minister's Relief Fund, etc., in such cases, it should be ensured that the aggregate of the relief/ex-gratia grant paid from different sources does not exceed Rs. 20 lakhs in each individual case.]
