Section 99(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)After the documents referred in rule 98 have been sent to the Director Pension Department, the Head of Office shall sanction provisional family pension not exceeding the maximum family pension and 75% of the gratuity as determined in accordance with the provisions of this Chapter. For this purpose the Head of Office shall adopt the following procedure namely:-(a)he shall issue a sanction in form 33 addressed to the Director, Pension Department indicating the amount of-(i)Provisional family pension if no sanction has been issued under sub rule (1),(ii)Revised provisional family pension in case provisional family pension has been sanctioned under sub rule (1), and(iii)75% of the gratuity as provisional gratuity.(b)he shall indicate in the sanction letter the amount recoverable out of the gratuity under sub-rule (4) of Rule 98;
