Section 98(4) in Rajasthan Civil Services (Pension) Rules, 1996
(4)The Head of Office shall draw the attention of the Director Pension to the details of Government dues outstanding against the deceased Government servant, namely,-(a)Government dues as ascertained and assessed in terms of Rule 101 and recoverable out of the gratuity before payment is authorised.(b)Amount of gratuity to be held over partly for adjustment of Government dues which have not been assessed so far and partly as a margin for adjustment in the light of the final determination of the gratuity.(c)The maximum amount of gratuity to be held over for the purpose of clause (b) shall be limited to ten per cent of the amount of gratuity or rupees one thousand/rupees two thousands, as the case may be, whichever is less.
