Section 5 in The Rajasthan Pension (Grant to Dependents Of Citizens-Non Government Servants) Rules, 1960
5. Award of Pension.
- The Inspector General of Police may grant pension to the claimant(s) at the rates noted below:-(a)When there is a widow alone - at Rs. 15/- p.m.(b)When there is a widow and a dependent father or mother - at Rs. 15/- p.m. to the widow, and Rs. 10/- p.m. to the father or mother.(c)When there is a widow and dependent father and mother - at Rs. 15/- p.m. to the widow Rs. 10/- p.m. to the father and Rs. 5/- p.m. to the mother.(d)When there is a widow and one minor child -at Rs. 15/- p.m. to the widow and Rs. 5/- p.m. to the child.(e)When there is a widow and one minor child and a dependent father or, mother - at Rs. 15/- p.m. to the widow, Rs. 5/- p.m. to the child, Rs. 10/- p.m. to the father or the mother.(f)When there is a widow and one minor child and also dependent father and mother at Rs. 15/- p.m. to the widow, Rs. 5/- p.m. to the child, Rs. 10/- p.m. to the father and Rs. 5/- p.m. to the mother.(g)When there is a widow and more than one child-at Rs. 15/- p.m. to the widow and Rs. 5/- p.m. to each child subject to a maximum of Rs. 30/- p.m. to all.(h)When there is a widow and more than one child and also a dependent father or mother at Rs. 15/- p m. to the widow, R. 10/- p.m. to the father or mother and Rs. 5/- p.m. to each child subject to a maximum of Rs. 40/- p.m. to all.(i)Where there is a widow and more than one child and also dependent father and mother - at Rs. 15/- p.m. to the widow, Rs. 10/- p.m. to the father, Rs. 5/- p.m. to the mother, Rs. 5/- p.m. to each child subject to a maximum of Rs. 45/- p.m. to all.Note.-When there are more than three children Rs. 30/- the residue of Rs. 45/- after allowing Rs. 10/- to father and Rs. 5/- to mother will be shared amongst the widow and minor children.(j)When there are motherless children-at Rs. 10/- p.m. to each child subject to a maximum of Rs. 30/- to all.(k)When there are motherless children and also dependent father or mother - at Rs. 10/-p.m. to the father or mother, Rs. 10/- p.m. to each child subject to a maximum of Rs. 40/- p.m. to all.(l)When there are motherless children and also-dependent father and mother - at Rs. 10/-p.m. to the father, 5/- p.m. to the mother, Rs. 10/- p.m. to each child subject to a maximum of Rs. 45/- p.m. to all.(m)When there is a dependent father or mother and no widow or dependent child - at Rs. 15/- p.m. to the father or mother.(n)When there are dependent father and mother but no widow or dependent child - at Rs. 15/- p.m. to the father and Rs. 5/- p.m. to the mother.(o)When there are also dependent minor unmarried brothers or sisters at Rs. 5/-p.m. to each brother or sister or sisters at Rs. 5/- p.m. to each brother or sister, subject to a maximum of Rs. 50/- to all the claimants.Explanation.-If the deceased leaves behind more than one widow pension shall be payable equally to them at the aforesaid rates.
