Section 86(4) in Rajasthan Civil Services (Pension) Rules, 1996
(4)After the amount of pension and gratuity have been determined under sub rule (3), the Head of Office shall take further action as follows :-(a)He shall issue a sanction in form 33 addressed to the Director, Pension Department, Rajasthan, authorising -(i)100% (percent) of pension as determined under sub rule (3) as provisional pension which shall remain valid till the pension case is finalised by the Director, Pension Department.(ii)75 percent of the gratuity as provisional gratuity as determined under sub rule (3) if no amount of House Building Advance has been set apart for recovery out of Retirement/Death gratuity at the time of grant of HBA, otherwise not exceeding 20 percent of the gratuity as provisional gratuity.(b)He shall indicate in the sanction letter the amount recoverable from the gratuity under sub rule (1) of Rule 85. Special care shall be taken for recovery of the amount set apart for adjustment from the retirement gratuity.(c)On receipt of sanction of provisional pension from the Head of Office, the Director, Pension Department shall issue provisional Pension Payment Order and Gratuity Payment Order within a week positively.
