Section 125(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)A family pension will ordinarily be tenable(i)in the case of a widow or mother until death or remarriage whichever occurs earlier;(ii)in the case of son until he attains the age of 25 years or minor brother until he attains the age of 18;(iii)in the case of an unmarried daughter until marriage or until she attains the age of 25, whichever occurs earlier; or in case of minor sister until marriage or until she attains the age of 21, whichever occurs earlier;(iv)in the case of a father, for life.
