Section 30 in Rajasthan District Board Account Rules
30.
(1)Pay and allowances claimed on behalf of a deceased servant of the Board may be paid without the production of the usual legal authority.(a)to the extent of Rs. 500/- under orders of the Chairman after such enquiry into the right and title of the claimants as may be deemed sufficient.(b)For the excess over Rs. 500/- under the orders of the Board on execution of an indemnity bond with such security as the Board may require if the Board is satisfied as-to the right and title of the claimant and considers that undue delay and hardship would be caused by insisting on the production of letters of administration.(2)In any case of doubt, payment shall be made only on production of a legal authority.
