Section 97(b) in Rajasthan Civil Services (Pension) Rules, 1996
(b)[ For the purpose of death gratuity - [Substituted by Notification No. G.S.R. 79, dated 27.8.2018 (w.e.f. 18.9.1996).](i)If in any particular case the serve book has not been maintained properly despite the Government's order on the subject, and it is not possible for the Head of Office to accept the Unverified Portion of Service as verified on the basis of entries in the Service book, the death gratuity shall be paid on the basis of qualifying service verified and accepted by the Head of office under clause (a), on provisional basis. The amount of death gratuity shall be the amount as indicated in the table clause (b) of sub-rule (1) of Rule 55; and(ii)Final amount of the death gratuity shall be determined by the Head of Office on the acceptance and verification of the entire spell of service which shall be done by the Head of Office within a period of six months from the date on which the authority for the payment of provisional death gratuity was issued. The balance, if any, payable as a result of determination of the final amount of death gratuity shall be paid to the beneficiaries.]
