Section 145 in Rajasthan Civil Services (Pension) Rules, 1996
145. Payment of arrears of pension of deceased pensioner without producing of usual legal authority.
- [(1) The arrears of pension of a deceased pensioner shall be paid to the nominee of the pensioner if nomination in Form A or Form B, as the case may be, appended to the Payment of Arrear of Pension and Communication (Nomination) Rules 1996 is available:If nomination is not available, arrears of pension shall be paid to the recipient of the family pension of the deceased. In case, no family pensioner is audiorized in the Pension Payment Order to receive family pension and dependents of pensioner is unable to produce the legal heirship certificate or legal authority, the payment of arrears of pension may be authorized by the Treasury Officer/Treasury Officer (Pension) on the basis of any documentary proof regarding the relationship and heirship of claimants, after such inquiry as lie may deem fit, if gross amount does not exceed rupees 3,00,000/-. The amount of arrears exceeding rupees 3.00,000/- but upto rupees 7,50,000/- may be paid with the prior approval of the Joint Director, Pension and Pensioner Welfare Department, Regional Offices and amount of arrears exceeding rupees 7,50,000/- may be paid with prior approval of the Director, Pension and Pensioner Welfare Department, Rajasthan. The amount of arrears exceeding rupees 3,00,000/- shall be paid on execution of an indemnity bond, with such sureties as may be ordered by the Joint Director. Pension and Pensioner Welfare Department, Regional Offices or the Director, Pension and Pensioner Welfare Department, Rajasthan as the case may be. In any case of any doubt, payment shall be made only to the person producing legal authority.] [Substituted by Rajasthan Notification No. G.S.R. 64, dated 4.10.2016 (w.e.f 18.9.1996).](2)After payment of the arrears of pension, the Pension Payment Order should be returned to the Director, Pension Department, Rajasthan, with a report of date of death of the pension, in case no family pension has been authorised in that Pension Payment Order.
