Section 15 in The Rajasthan Grant & Payment of Old Age Pension Rules, 1974
15. Communication of Sanction to Accountant General and Social Welfare Department.
- The concerned District Treasury Officer shall forward monthly consolidated statements of sanction of old age pension to the Collector, Accountant general, Rajasthan and to the Social Welfare Department. The Social Welfare Department shall send the list of Old Age Pension cases to the concerned District Social Welfare Officer who shall while conducting survey of the working of the scheme in his district shall also make test check of atleast 20% of cases every year. The result of survey shall be conveyed to the Director, Social Welfare Department, Collector of the District and the Sub-Divisional Officer concerned. These statements shall show the name and number of the pensioners and the period for which each pension is payable and further as to whether the pensioner is already in receipt of pension/maintenance allowance from any other source (e.g. Department/Private Body/Institutions).
