Section 100 in Rajasthan Civil Services (Pension) Rules, 1996
100. Authorisation of final pension and balance of the gratuity by the Director Pension.
(1)On receipt of the documents referred to in sub-rule (1) of Rule 98, the Director Pension shall, within a period of three months from the date of receipt of the documents apply the requisite checks and complete Section I of Part II of Form 18 and assess the amount of family pension and gratuity:(2)(a)If the family pension is payable in Rajasthan, the Director Pension shall prepare the pension payment order.(b)The payment of family pension shall be effective from the date following the date on which the payment of provisional family pension ceased.(c)Arrears of family pension, if any, in respect of the period for which provisional family pension was paid shall also be authorised by the Director Pension.(3)(a)The Director Pension shall determine the amount of the balance of the gratuity after adjusting the amount, if any, outstanding against the deceased Government servant and issue a Gratuity Payment Order on the Treasury/Pension Payment Officer.(b)The amount of gratuity withheld under clause (v) of sub rule (1) of Rule 101 shall be adjusted by the Director, Pension Department against the outstanding rent mentioned in clause (viii) of sub-rule (1) of Rule 101 and the balance, if any, refunded to the person or persons to whom gratuity has been paid.(4)The fact of the issue of the Pension Payment Order shall be promptly reported to the Head of Office by the Director Pension and the documents which are no longer required shall also be returned to him.(5)If the final family pension including the arrears of provisional family pension is payable in another circle of accounting unit, the Director Pension shall send the Pension Payment Order together with a copy of Form 18, duly completed to the Accounts Officer of that unit for arranging payment through the Accountant General, Rajasthan:Provided that the adjustment of provisional family pension paid shall be made by the Director Pension.(6)If the amount of provisional family pension is found to be in excess of the final family pension assessed by the Director Pension, it shall be open to the Director Pension to adjust the excess amount out of the balance amount of gratuity payable or in instalments by short payments of family pension payable in future, irrespective of whether the consent of the pensioner has been obtained or not.(7)If the amount of provisional death gratuity paid to the family of the deceased Government servant is found to be in excess of final gratuity assessed by the Director Pension, the family shall be called upon to refund such excess in the manner as may be specified by the Director Pension or recover the same from family pension payable in future, irrespective of whether the consent of the pensioner has been obtained or not.
