Section 8 in The Rajasthan Pension (Grant to Dependents Of Citizens-Non Government Servants) Rules, 1960
8. Period of pension.
- A pension granted under these rules shall be paid;(i)in the case of a widow or a mother until her death or remarriage whichever occurs earlier;(ii)in the case of a minor son or brother until he attains the age of 18 years;(iii)in the case of an unmarried minor daughter or sister until her marriage or she attains the age of 21 years, whichever is earlier; and(iv)in the case of father for life.
