Section 66 in Rajasthan Civil Services (Pension) Rules, 1996
66. Definitions.
- [(1) "Family" for the purpose of these rules shall include the following relations of the Government servant:-(a)wife, in the case of a male Government servant and husband, in the case of a female Government servant;(b)a judicially separated wife or husband, such separation not being granted on the ground of adultery;(c)Unmarried son till he attains the age of 25 years or on earning a monthly income exceeding Rs. 9500/- per month, whichever is earlier;(d)Unmarried daughter upto the date of her marriage or erning a monthly income exceeding Rs. 9500/- per month, whichever is earlier;(e)Widowed/divorced daughter of any age upto the date of her remarriage or till the date she starts earning a monthly income exceeding Rs. 9500/- per month, whichever is earlier; parents ho were wholly dependent upon the Government servant when he/she was alive provided the deceased employee had left being neither a widow nor a child and the income of parent is not more than Rs. 9500/- per month.Explanation. - For the purpose of this rule son/daughter shall also include legally adopted son/daughter and posthumous child of a Government Servant.] [Substituted by Notification No. G.S.R. 79, dated 27.8.2018 (w.e.f. 18.9.1996).](2)"Emoluments" means emoluments as defined in Rule 45 of Rajasthan Civil Services (Pension) Rules, 1996, which the deceased Government servant was drawing on the date of his death while in service or immediately before his retirement; if on the date of his death while in service or immediately before his retirement such Government servant has been absent from duty on leave (including extraordinary leave) or suspension, emoluments means the emoluments which he drew immediately before proceeding on such leave or suspension.
