Section 75(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)Subject to the provisions of this Chapter except as otherwise provided, an "ex-gratia grant" shall be admissible under sub rule (2) to the family of a Government servant who dies while on duty in one of the following circumstances :(a)outside his normal headquarter,(b)in an accident,(c)due to injury intentionally inflicted or caused in consequence of the due performance of his official duties,(d)due to injury intentionally inflicted or caused in consequence of his official position, and(e)by violence attributable to causes relative to his service,(f)while on duty, at own headquarter or outside headquarter, in connection with special assignments like "Election duty", "Census work" and/or such other assignments which do not fall within normal duties of the post held.
