Section 117(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)There shall be a causal connection between-(a)disablement and Government service, and(b)death and Government service,for attributability or aggravation to be conceded. Guidelines in this regard are given in the Appendix which shall be treated as part and parcel of these Rules.Clarification - It will be seen from the Forms 'C', 'D' and 'E' that these forms of medical certificates have been so designed that they would indicate whether the entitlement criteria laid down in Rule 117 have been satisfied or not, and therefore, normally, no other separate certificates in that behalf may be necessary. It is essential for the sanctioning authority as well as the Director, Pension Department, to satisfy themselves that the death/disability is, in fact, attributable to or aggravated by the Government service which alone makes an E.O.P. Award admissible and for that purpose, it is essential for both of these authorities to satisfy themselves in that behalf and certify the nexus and causal connection between disablement and Government service or between death and Government service (as the case may be), in any particular case, as laid down in the Rule 117 on the basis of the medical and other documents regarding the case. If a Government servant had died in such circumstances and that a medical report could not be secured, even then, the nexus and the causal connection between death and Government service has to be established before conceding acceptance of death due to Government service.
