Section 61(5) in The Rajasthan Municipalities Accounts Rules, 1963
(5)Pay and other allowances claimed on behalf of a deceased Municipal servant may be paid without the production of the usual legal authority :-(a)To the extent of Rs. 200/ under orders of the Chairman after such enquiry into the rights and title of the claimants, as may be deemed sufficient.(b)For the excess over Rs. 200/- under orders of the Board on execution of an indemnity bond with such sureties as the Board may require, if the Board is satisfied of the right and title of the claimant and considers that undue delay and hardship would be caused by insisting on the production of letters of administration.Note. - In any case of doubt payments shall be made only to the person producing the legal authority.
