Section 106 in Rajasthan Civil Services (Pension) Rules, 1996
106. Procedure in respect of ex gratia grant under rule 76.
(a)An application for ex gratia grant shall be made by the member of a deceased Government Servant's family who is entitled for the grant of family pension, in Form 17, within a period of one year from the date of death, to the Director General of Police/Director, Civil Defence & Commandant General, Home Guards, as the case may be, failing which the application shall not be entertained.(b)The Director General of Police/Director, Civil Defence & Commandant General Home Guards, as the case may be, shall forward the application alongwith details of the incident and his comments to the Secretary to the Government, Home Department, Rajasthan.(c)The ex-gratia grant shall be sanctioned by the Secretary to the Government, Home Department.(d)The amount of ex-gratia grant shall be drawn by the Head of Office from the Treasury on a simple receipt form on the basis of sanction issued by the Secretary to Government, Home Department. No authority from the Director, Pension Department, will be required for this purpose.(e)In respect of Forestry Personnel, the application for ex-gratia grant shall be made to the Principal Chief Conservator of Forest who will forward the same with his comments to the Secretary to Government, Forest Department, who will be the sanctioning authority in their cases.(f)In respect of a Volunteer of Civil Defence & Home Guards, application for exgratia grant shall be submitted to the Director Civil Defence & Commandant General, Home Guards, who will forward the same to the Secretary to Government, Home Department, for obtaining sanction. The amount shall be drawn by the Director, Civil Defence and Commandant General, Home Guards, by debiting the Budget Head to which the allowances paid to such Volunteers are debited.C - Family Pension And Residuary Gratuity In Respect Of Deceased Pensioners
