Section 134(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)A pensioner not resident in India in respect of whom his duly authorised Agent produces a life certificate signed by a Magistrate, a Notary, a Banker or a diplomatic Representative of India is exempted from personal appearance.Government of Rajasthan's DecisionExcept in the cases of payment of pensions through the Authorised Agents under Rule 137, the life certificate shall be obtained once in six months where the payment is desired to be made to an agent or representative of the pensioner under rule 135 and is not received by him in person in terms of Rule 134.
