Section 137(a) in Rajasthan Civil Services (Pension) Rules, 1996
(a)A pensioner not resident in India, may draw his pension at any treasury in India through a duly authorised agent possessing a legally valid power of attorney who must either produce a certificate by a Magistrate, a Notary, a Bank or a Diplomatic Representative of India, on each occasion, that the pensioner was alive on the date to which his pension is claimed or execute a bond to refund over payments and produce such a certificate as aforesaid at least once a year.
