Section 97 in Rajasthan Civil Services (Pension) Rules, 1996
97. Determination of the amount of family pension and gratuity where service records are incomplete.
- If, in any particular case, the service book has not been maintained properly despite the Government's orders 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 Head of Office shall not proceed with the verification of the entire spell of service. The verification of service in such a case shall be confined to the followed spells of service:-(a)For the purpose of Family Pension - (i) If the deceased Government servant on the date of death had rendered more than one year of service but less than seven years of service, the service and emoluments for the last year of service shall be verified and accepted by the Head of Office and the amount of Family Pension, determined under Rules 61 and 62 (i).(ii)If the deceased Government servant on the date of his death had rendered more than seven years of service, the service for the last seven years and emoluments drawn by the Government servant immediately before his death shall be verified and accepted by the Head of Office after obtaining/recording certificates in the service book as prescribed in rule 81 (1) (b) (iii) to (v) and the amount of Family Pension, and the period for which it is payable shall be determined in accordance with the provisions of Rule 62 (ii) and 62 (iii).(iii)If the deceased Government servant at the time of death had rendered more than seven years of service and the service of last seven years is not capable of being verified and accepted by the Head of Office but the service rendered during the last year is capable of being verified and accepted, the Head of Office, pending the verification of service for seven years, shall calculate the amount of family pension in accordance with the provisions of Rules 61 and 62 (i).(iv)The service for the last seven years shall be verified and accepted within the next two months and the amount of family pension at the enhanced rate and the period for which it is payable shall be determined in accordance with the provisions of Rule 62 (ii) and (iii).(v)The determination of the amount of family pension in accordance with the provisions of sub-clauses (i), (ii) and (iii) shall be done within one month of the receipt of intimation of the date of death of the Government servant.(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.]
