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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Rajasthan - Subsection

Section 75(2) in Rajasthan Civil Services (Pension) Rules, 1996

(2)[ (a) The amount of ex-gratia grant, when the Government servant dies under the circumstance mentioned in clause (a) of sub rule (1) shall be as follows: -
  Emoluments of Government servant Amount of ex-gratia grant
(i) Upto Rs.4500/- Rs.12,500/-
(ii) Above Rs.4500/- but below Rs. 9000/- Rs.20,000/-
(iii) Rs. 9000/- and above Rs.25,000/-]
[The existing sub-rule (2) substituted vide FD Notification No.F.15(7)FD(Rules)/98 dated 3.6.1998 w.e.f. 1.1.1997.]
(b)[ The amount of ex-gratia grant, when the Government servant dies under any of the circumstances mentioned in clause (b) to (f) of sub-rule (1) shall be Rs. 20 lakhs: [Substituted by Rajasthan Notification No. G.S.R. 49, dated 20.7.2011 (w.e.f. 18.9.1996).]
Provided that families of deceased Government servants, who are also granted relief from sundry Government sources, such as, the Prime Minister’s Relief Fund, Chief Minister’s Relief Fund, etc., in such cases, it should be ensured that the aggregate of the relief/ ex-gratia grant paid from different sources does not exceed Rs. 20 lakhs in each individual case.]