Section 10(iv) in The Rajasthan Grant & Payment of Old Age Pension Rules, 1974
(iv)In case a destitute is insane or of unsound mind, the pension shall be paid to the guardian appointed by the Court or by the sanctioning authority. Where a sanctioning authority appoints a guardian for the purpose on receipt of an application on plain paper received through the Tehsildar, a bond in the prescribed form OAP IX shall be executed by the guardian undertaking to support the insane applicant before the pension is sanctioned.
