Section 84(3) in Rajasthan Civil Services (Pension) Rules, 1996
(3)On receipt of any intimation by the Director, Pension Department, under rule 84(1), the Director, Pension Department, Rajasthan, shall -(i)if the Pension Payment Order/Gratuity Payment Order has been issued, stop the payment of the amount authorised and revise/amend the P.P.O./G.P.O.;(ii)if the Pension Payment Order/Gratuity Payment Order has not been issued, he will revise the particulars accordingly and take further steps in the light of the revised particulars.
