Section 122 in Rajasthan Civil Services (Pension) Rules, 1996
122. Amount of Disability Pension Award.
(1)When disablement of a Government servant is conceded as due to Government service in terms of Rule 117, he shall be awarded disability pension in terms of sub-rule (2) or (3) or lump sum compensation in terms of sub-rule (4) of this Rule in accordance with the percentage of disability (suffered by him) as certified by the Medical Authority concerned.(2)If the Government servant is boarded out of Government service on account of his disablement, the quantum of disability pension for cent per cent disability shall be as specified in SCHEDULE II hereto annexed. The quantum of disability pension for lower percentage of disability shall be, "proportionately lower". (The minima and the maxima given in SCHEDULE II are applicable only for arriving at the monthly disability pension for cent per cent disability and are not applicable in respect of percentage of disability lower than cent per cent).(3)If the Government servant is boarded out of Government service on account of such disablement, and further if, the percentage of his permanent disability as certified by the Medical Authority is not less than 60% his monthly disability pension shall be related to the family pension admissible to the widow (in case he had died instead of being disabled) in the manner indicated below -(a)If the employee held a permanent pensionable post and is invalided/boarded out from service, as a result of disability attributable to service, after rendering ten years service, he shall be given, apart from the normal invalid pension under the R.C.S. (Pension) Rules, 1996, the amount of disability pension as is admissible under this Chapter subject to the condition that the sum-total of the invalid pension plus the disability pension shall not be less than the widow's (family) pension under this Chapter; and(b)If the employee eligible for disability pension under these Rules is invalided/boarded out from service before putting in ten years service, he does not get any invalid pension but gets only service gratuity under the R.C.S. (Pension) Rules, 1996. Apart from such gratuity, he shall be given such amount of disability pension as is admissible under these Rules subject to the condition that the sum-total of the pension equivalent of such gratuity under the R.C.S. (Pension) Rules, 1996 plus the disability pension as is admissible under these Rules, shall not be less than the widow's (family) pension under these Rules.(4)If the Government servant is retained in service in spite of such disablement, he shall be paid a compensation in lump sum (in lieu of the disability pension) on the basis of disability pension admissible to him in accordance with the provision of sub-rule (2) of this Rule, by arriving at the capitalized value of such disability pension with reference to the Commutation Table, in force from time to time.
