Section 4 in The Rajasthan Pension (Grant to Dependents Of Citizens-Non Government Servants) Rules, 1960
4. Application for pension and enquiry.
(1)The claimant shall submit an application for grant of pension in Form 'A' to the Superintendent of Police of the District wherein the citizen, on whom he was dependent, was killed.(2)The Superintendent of Police will hold formal enquiry taking evidence on the:-(i)circumstances in which the life was lost, and(ii)the pecuniary circumstances of the claimants and their relationship with the deceased.(3)He will also obtain a medical report about the cause of the death of the citizen but if the circumstances are such that it is impossible to procure a medical report, reliable evidence of the actual occurrence of death shall be collected.(4)He will then submit the pension case, with a statement of the circumstances and the medical report or reliable evidence of the occurrence of death etc. through proper channel to the Government.
