Section 3 in The Rajasthan Pension (Grant to Dependents Of Citizens-Non Government Servants) Rules, 1960
3. Eligibility for pension.
- Pension shall be admissible under these rules to the dependents of a citizen who is killed while assisting the Government in the maintenance of law and order or in an operation of an exceptional risk such as arrest of dangerous criminals, dealing with dacoits or dealing with raiders across the border subject to the condition that the claimants were mainly dependent on the person killed.
