Section 127 in Rajasthan Civil Services (Pension) Rules, 1996
127. Procedure.
(1)In respect of matters of procedure, all awards under these rules are subject to any procedure rules relating to ordinary pensions for the time being in force, to the extent that such procedure rules are applicable and are not inconsistent with these rules.(2)When a claim for any injury pension or gratuity or family pension arises, the Head of Office or of the Department in which the injured or deceased Government servant was employed will forward the claim through the usual channel to the Government with the following documents:-(i)full statement of circumstances in which the injury was received, the disease was contracted or the death occurred.(ii)The application for injury pension or gratuity in Form A or as the case may be, the application for family pension in Form B of the Forms set forth in Schedule IV.(iii)In the case of an injured Government servant or one who has contracted a disease a medical report in Form C of the Forms set forth in Schedule IV. In the case of a deceased Government servant a medical report as to the death or reliable evidence as to the actual occurrence of death if the Government servant lost his life in such circumstances that a medical report cannot be secured.(iv)A report of the Director, Pension Department concerned as to whether an award is admissible under the rules and if so of what amount.(3)Where the Government are satisfied on the evidence placed before them by a Government servant in respect of whom a medical report for the purpose of grant of wound or other extraordinary pension has been received by them, of the possibility of an error of judgment in the decision of the Medical Board which examined him, the Government may direct a second Medical Board consisting of members other than those who constituted the first Medical Board to examine the Government servant and submit a report to the Government in the matter; pension shall be granted to the Government servant in accordance with the decision of the Second Medical Board.Government of Rajasthan's Decisions
