Section 68(a) in Rajasthan Civil Services (Pension) Rules, 1996
(a)(i)Where the family pension is payable to more widows than one, the family pension shall be paid in equal shares.(ii)On the death of a widow, her share of the family pension shall become payable to her eligible child: Provided that if the widow is not survived by any child, her share of the family pension shall not lapse but shall be payable to the other widows in equal shares, or if there is only one such other widow, in full, to her.
