Section 134(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)A pensioner of any description, who produces a life certificate signed by any person specified hereunder is exempted from personal appearance -(i)a person exercising the powers of a Magistrate under Criminal Procedure Code;(ii)a Registrar or Sub Registrar appointed under the Indian Registration Act;(iii)Gazetted Officer;(iv)a Police Officer not below the rank of Sub-Inspector incharge of a Police Station;(v)a Post Master, a Departmental Sub-Post Master or an Inspector of Post Offices;(vi)a Class I Officer of the Reserve Bank of India or an officer of the State Bank of India or Sub Accountant appointed as an agent or an Accountant at a branch of the State Bank of India or by a Bank included in the second schedule to the Reserve Bank of India Act, 1954;(vii)a Block Development Officer or Naib Tehsildar;(viii)a Member of Parliament or State Legislative Assembly or Sarpanch of Village Panchyat; or(ix)a Pensioned Officer who before retirement exercised the powers of a Magistrate.
