Section 75(3) in Rajasthan Civil Services (Pension) Rules, 1996
(3)The amount of ex-gratia grant under sub rule (2) shall be granted by the Head of 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 the Government servant has taken place while on duty and this fact is not subject to any dispute.(ii)In the case of death in accident while on duty, the death has either taken place on the spot of the accident or during the course of treatment of injuries caused in such an accident prior to being declared fit by the authorised medical attendant for resumption of duty.Note: Accident means sudden and unavoidable mishap or a mishap due to an act of devotion to duty.(iii)In the case of death of a Government servant on duty by violence attributable to service, means death as a result of encounter with criminals or in the course of confrontation with mob or crowds of an unlawful assembly during agitation, riot or civil commotion or communal disturbances etc.(iv)The death of a Government servant in other than the circumstances mentioned in sub rule (1) shall not be treated as death on duty for this purpose.
