Section 74 in Rajasthan Civil Services (Pension) Rules, 1996
74. Communication of Details of family by the Government servant.
(a)(i)As soon as a Government servant enters Government service, he shall give details of his family in Form 3 to the Head of Office.(ii)If the Government servant has no family, he shall furnish the details in Form 3 as soon as he acquires a family.(b)The Government servant shall communicate to the Head of Office any subsequent change in the size of his family, including the fact of marriage of his female child.(c)As and when the disability referred to in proviso to Rule 67 manifests itself in a child which makes him/her unable to earn his/her living, the fact should be brought to the notice of the Head of Office duly supported by a Medical Certificate from a Medical Officer, not below the rank of a Civil Surgeon. This may be indicated in Form 3 by the Head of Office. As and when the claim for family pension arises, the legal guardian of the child should make an application supported by a fresh medical certificate from a Medical Officer, not below the rank of Civil Surgeon, that the child still suffers from the disability.(d)(i)The Head of Office shall, on receipt of the said Form 3, countersign the same and get it pasted on the service book of the Government servant concerned and acknowledge receipt of the said Form 3 and all further communications received from the Government servant in this behalf.(ii)The Head of Office on receipt of communication from the Government servant regarding any change in the size of family shall have such a change incorporated in Form 3.
