Section 87(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)[ The amount of gratuity as determined by the Director, Pension Department, Rajasthan, shall be authorised by him by issue of a Gratuity Payment Order on the Treasury/Pension Payment Office, after adjusting the Government dues, if any, referred to in Rule 92.] [The existing sub-rule (2) again substituted vide FD Notification No.F.15(3)FD(Rules)/97 Pt. I dated 31.7.2001.]
