Section 76(3) in Rajasthan Civil Services (Pension) Rules, 1996
(3)The amount of ex-gratia grant under sub rule (1) shall be granted by the Secretary to the Government of Rajasthan, Home Department to the member of the family who has been granted Family Pension under these rules, after satisfying the following conditions :-(i)It is clearly established on record and certified in the sanction that the death of this Police/Civil Defence & Home Guard Personnel has taken place due to injury intentionally inflicted while on duty and this fact is not subject to any dispute.(ii)No ex-gratia has been granted under Rule 75.
