Section 101(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)Dues other than those referred to in sub-rule (1)- The Head of Office shall, within one month of the receipt of intimation regarding death of a Government servant, take steps to ascertain if any dues as referred to in Rule 92 excluding the dues pertaining to the allotment of Government accommodation and balance of House Building Advance were recoverable from the deceased Government servant. Such ascertainable dues shall be recovered from the amount of death gratuity becoming payable to the family of the deceased Government servant.
