Section 100(7) in Rajasthan Civil Services (Pension) Rules, 1996
(7)If the amount of provisional death gratuity paid to the family of the deceased Government servant is found to be in excess of final gratuity assessed by the Director Pension, the family shall be called upon to refund such excess in the manner as may be specified by the Director Pension or recover the same from family pension payable in future, irrespective of whether the consent of the pensioner has been obtained or not.
