Section 7(6) in Rajasthan Madarsa Education Assistant Subordinate Service Rules, 2013
(6)The application shall contain the following information:-(i)Name and designation of the deceased/permanently incapacitated Armed Force/Para Military Force personnel;(ii)Unit in which he/she was working prior to death/becoming permanently incapacitated;(iii)Date and place of death with death certificate issued by the Authority competent to declare a battle casualty or becoming permanently incapacitated; and(iv)Name, date of birth, education qualification of the applicant and his/her relation with the deceased (with certificates).Explanation. - For purpose of this rule-(a)"Armed Force" means the Army, Navy and Air Force of the Union;(b)"Dependent" means the spouse of the deceased permanently incapacitated person, son/adopted son, unmarried daughter/unmarried adopted daughter who were wholly depended on deceased/permanently incapacitated Armed Forces Service personnel/Para Military personnel,Note. - Adopted son/daughter means legally adopted son/daughter by the deceased/permanently incapacitated person during his/her life.(c)"Para Military Forces" means Border Security Forces, Central Reserve Police Force, Indo Tibetan Border Police and other Para Military Forces as may be notified by Central and State Government, from time to time;(d)"Permanently incapacitated" means a person who is covered under the definition of the term "person with disability" as provided in the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (Act No. 1 of 1996).
