Section 10(iii) in The Rajasthan Grant & Payment of Old Age Pension Rules, 1974
(iii)The pension shall be remitted to the destitute by the Treasury Officer or Sub-Treasury Officer, as the case may be, by means of money order unless he desires to receive pension in person. Money order commission shall not be deducted from the amount of the pension. In the case of payment of pension jointly, the amount shall be sent by money order to the address of the husband.
