Section 3 in The Rajasthan Grant & Payment of Old Age Pension Rules, 1974
3. [ Grant of pension. [Substituted by Notification No. F. 1 (22)FD(Rules) 73, dated 6-9-1980.]
- (i) The grant of pension under these rules to destitute is a matter of absolute discretion and may be refused or stopped with or without giving any reasons by the sanctioning authority. The decision of the sanctioning authority shall not be liable to be questioned in any Court of Law, and no suit or proceedings shall lie in any Court of Law.(ii)Government may, in exceptional circumstances, grant old age pension under these rules to a destitute by relaxing the condition of age limit prescribed in Rule 2(i) of these Rules.]
