Section 2 in The Rajasthan Pension (Grant to Dependents Of Citizens-Non Government Servants) Rules, 1960
2. Interpretations.
- In these rules unless there is any repugnant in the subject or context,(a)"Citizen" means a citizen of India;(b)"dependents" means the father, mother, lawfully wedded wife or wives, unmarried minor brother or sister, and legitimate children of an Indian national;(c)"Government" means the Government of Rajasthan; and(d)"Claimant" means the dependent of a citizen who applies for pension under these rules.
