Section 101(1)(i) in Rajasthan Civil Services (Pension) Rules, 1996

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State of Rajasthan - Subsection

Section 101(1)(i) in Rajasthan Civil Services (Pension) Rules, 1996

(i)If on the date of death the Government servant was allottee of Government accommodation, the Head of Office on receipt of intimation regarding the death of the Government servant shall within seven days of the receipt of such intimation, write to the Directorate of Estate/Public Works Department for the issue of "No Demand Certificate" so that authorisation of family pension and death gratuity is not delayed. While addressing the Directorate of Estate/Public Works Department for the issue of no demand certificate, the Head of Office shall also supply the following information:-

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State of Rajasthan - Subsection

Section 101(1)(i) in Rajasthan Civil Services (Pension) Rules, 1996