Section 72 in Rajasthan Civil Services (Pension) Rules, 1996
72. [ Regulation of pension in case both wife and husband are Government servants. [The existing Rule 72 substituted vide FD Notification No.F.15(8)FD(Rules)/97 dated 10.10.2005 w.e.f. 1.10.1996.]
- In case both wife and husband are Government servants and are governed by the provisions of these rules and one of them dies while in service or after retirement, the family pension in respect of the deceased shall become payable to the surviving husband or wife and in the event of the death of the husband or wife, the surviving child or children shall be granted the two family pensions in respect of the deceased parents, subject to the limits specified below, namely: -(a)(i)if the surviving child or children is or are eligible to draw two family pensions at the rate mentioned in rule 62(ii) the amount of both the pensions shall be limited to twelve thousand four hundred and twenty five rupees per mensem;(ii)if one of the family pensions ceases to be payable at the rate mentioned in rule 62(ii) and in lieu thereof the pension at the rate mentioned in rule 62(i) becomes payable, the amount of both the pensions shall also be limited to twelve thousand four hundred and twenty five rupees per mensem;(b)if both the family pensions are payable at the rates mentioned in rule 62(i) the amount of two pensions shall be limited to seven thousand four hundred and fifty five rupees per mensem.]
