Section 4 in The Rajasthan Grant & Payment of Old Age Pension Rules, 1974
4. [ Amount of Pension: [Substituted by Notification No. F. 1 (22)PD (Rules) 73, dated 15-2-1977 [1-1-1977]]
(i)The amount of pension payable to each destitute shall be Rs. 40/- p.m. where husband and wife both are destitute the amount of pension payable to them jointly shall be Rs. 60/-p.m.[Provided that in case of death of either husband or wife, as the case may be, the amount of pension payable to other spouse shall be Rs. 40/-p.m. only.] [Substituted by Notification No. F. 1 (22)FD(Rules) 73, dated 6-9-1980.](ii)In case a destitute is in receipt of the pension, maintenance allowance or an allowance by whatever name it is called, below Rs. 40/- from the Government of Rajasthan/Central Government/other State Government, Local Fund or from statutory body, Corporation, Private bodies/institution or any other source the amount of pension, shall be equal to the difference between Rs. 40/-p.m. and the amount of pension maintenance allowance he or she is already in receipt of. Similarly, if more than one destitute in a family is in receipt of pension/maintenance allowance jointly below Rs. 60/-p.m. from any of the source referred to above, the amount of pension payable under these rules shall be equal to the difference between FIs. 60/- p.m. and the amount of pension, maintenance allowance he or she is already in receipt jointly.]
