Section 54(4) in Rajasthan Civil Services (Pension) Rules, 1996
(4)The amount of pension finally determined under clause (a) or clause (b) of sub rule (2), shall be expressed in whole rupees and where the pension contains a fraction of a rupee it shall be rounded off to the next rupee.Notes 1. - The gratuities which may be sanctioned under rules 54(1) and 55(1) will constitute the assets of the Government servant and in the event of his death before receiving payment of the amounts, they can be paid to his legal heirs under the ordinary law of succession. Rules 56 (1) and 56 (2), however, create a benefit directly in favour of the nominee or the specific member of the family of the Government servants as the case may be, and a gratuity sanctioned under these paragraphs will form the assets of the persons in whose favour the sanction is accorded and not the deceased Government servant.
