Section 146 in Rajasthan Civil Services (Pension) Rules, 1996
146. Payment of arrears of pension of "unheard of" pensioner.
- The arrears of pension for the period of non drawal of service pension by the pensioner who had disappeared, to the date of start of family pension under proviso to Rule 61 shall be paid on completion of one year of drawal of family pension, if the pensioner has not reappeared during this period. The arrears would be given at the rate of family pension specified in Rule 62 but not exceeding the rate of service pension.
