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State of Rajasthan - Act

The Rajasthan Grant & Payment of Old Age Pension Rules, 1974

RAJASTHAN
India

The Rajasthan Grant & Payment of Old Age Pension Rules, 1974

Rule THE-RAJASTHAN-GRANT-PAYMENT-OF-OLD-AGE-PENSION-RULES-1974 of 1974

Published on 15 May 1974
Commenced on 15 May 1974
[This is the version of this document from 15 May 1974.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Grant & Payment of Old Age Pension Rules, 1974Published vide Order No. F. 1(22) FD(Rules) 73, dated 15-5-1974, published in Rajasthan Gazette, part 4-C, dated 4-11-1976, page 445 to 466G.S.R. 147. - The Governor has been pleased to make the following rules governing grant and payment of Old Age Pension to destitutes, namely:-

1. Title and commencement of.

- (i) These rules may be called the Rajasthan Old Age Pension Rules, 1974.

(ii)They shall come into force with effect from 1-6-1974.

2. Definitions.

- [(i) "Destitute" means a person whether a male of 58 years of age and a female of 55 years of age or a widow of 45 years of age and who:

(a)is a bonafide resident of Rajasthan and has been living in Rajasthan for at least more than three years on the date of his application; and

(b)has no income or any income for his subsistenance; and

(c)has no member of family of 20 years of age or over: or

the members of family are themselves of age of 51 years in case of male or 55 years in case of female or 45 years in case of widow and are without any income or are unable to earn on account of total or partial physical or/and mental incapacitation due to blindness, insanity, leprosy, or loss of both limbs, but does not include professional beggars or mendicants or the members of family are continuously unheard of for 7 years or more and the sanctioning authority has after due enquiry, personally satisfied himself that they are missing.

(ii)"Bonafide resident" means a resident of Rajasthan since birth or has been living in Rajasthan for at least last 7 years or repatriates of Burma settled permanently in Rajasthan or displaced person from Pakistan who migrated to India during or in the wake of 1971 Indo Pak war and have settled permanently in Rajasthan after grant of Indian citizenship.]

(iii)"Family" means husband/wife, son including adopted son or son's son and but does not include a step son.

(iv)"income" means regular income from an ostensible source like rent, interest, dividend, profits, service, grant or profession or vocation, business, trade or industry but does not include casual income or occasional financial assistance from a person or persons or pension/maintenance allowance by whatever name called below Rs. 30/-p.m. from a Government source or any other source or private body or institution.

(v)"Enquiry Officer" means Tehsildar or Naib Tehsildar of the Tehsil in which the applicant actually resides.

(vi)"Sanctioning Authority" means Sub-Divisional Officer of the area in which the applicant is residing.

(vii)"Pension" means Old Age Pension granted to a destitute person under these rules.

3. [ Grant of pension. [Substituted by Notification No. F. 1 (22)FD(Rules) 73, dated 6-9-1980.]

- (i) The grant of pension under these rules to destitute is a matter of absolute discretion and may be refused or stopped with or without giving any reasons by the sanctioning authority. The decision of the sanctioning authority shall not be liable to be questioned in any Court of Law, and no suit or proceedings shall lie in any Court of Law.

(ii)Government may, in exceptional circumstances, grant old age pension under these rules to a destitute by relaxing the condition of age limit prescribed in Rule 2(i) of these Rules.]

4. [ Amount of Pension: [Substituted by Notification No. F. 1 (22)PD (Rules) 73, dated 15-2-1977 [1-1-1977]]

(i)The amount of pension payable to each destitute shall be Rs. 40/- p.m. where husband and wife both are destitute the amount of pension payable to them jointly shall be Rs. 60/-p.m.

[Provided that in case of death of either husband or wife, as the case may be, the amount of pension payable to other spouse shall be Rs. 40/-p.m. only.] [Substituted by Notification No. F. 1 (22)FD(Rules) 73, dated 6-9-1980.]

(ii)In case a destitute is in receipt of the pension, maintenance allowance or an allowance by whatever name it is called, below Rs. 40/- from the Government of Rajasthan/Central Government/other State Government, Local Fund or from statutory body, Corporation, Private bodies/institution or any other source the amount of pension, shall be equal to the difference between Rs. 40/-p.m. and the amount of pension maintenance allowance he or she is already in receipt of. Similarly, if more than one destitute in a family is in receipt of pension/maintenance allowance jointly below Rs. 60/-p.m. from any of the source referred to above, the amount of pension payable under these rules shall be equal to the difference between FIs. 60/- p.m. and the amount of pension, maintenance allowance he or she is already in receipt jointly.]

5. Kinds of pension.

- There will be two kinds of pension viz. (i) Life pension and (ii) "Limited pension". Life pension shall be for life time while Limited pension shall be for a specified period which shall terminate on attainment of age of 20 years by a member of family of destitute or when he starts earning whichever is earlier.

6. Commencement of Pension.

- The pension shall become payable with effect from the date of sanction issued by the competent authority.

7. Cessation of Pension.

- (i) The pension shall cease on the date of death of pensioner. The amount of pension due upto the date of death shall lapse.

(ii)In case of temporary or permanent migration of the destitute outside Rajasthan, the pension shall ordinarily cease to be payable. The payment of pension may, however be resumed by the Treasury Officer or Sub Treasury Officer, as the case may be, from a date he appears in person before him on his return to Rajasthan, but the arrears of pension accrued for the period he remained outside Rajasthan shall not be payable.

8. Authority competent to sanction pension.

- The authority competent to sanction the pension under these Rules shall be the Sub-Divisional Officer concerned. Sanction shall be issued in OAP III, a copy of which will be endorsed to the Treasury and the Collector of the District.

9. Procedure for application and grant of pension.

- (i) Application for pension shall be made in Form OAP I to the Tehsildar of the Tehsil in which the applicant is residing. The Form of application will be available free of charge from Tehsil, Gram Panchayat, Municipality or Municipal Board and District Treasury Office. In case printed application forms are not available the application may be submitted on plain paper.

(ii)On receipt of an application in the prescribed form the enquiry Officer shall arrange to get it entered in the Register OAP II. Before enlisting new application, it may also be ensured that he had not applied for pension in the past and the application rejected. A separate subsidiary register of rejected application may also be maintained.

(iii)Thereupon the Enquiry Officer shall proceed to scrutinize the application and verify the age, domicile, residence and income or sources of livelihood. The details of members of his family as defined in Rule 2(i) and (iii) of these rules will be verified. He shall verify the age from the following documents in the order of preference given below:-

(a)School Certificate:

(b)Register of Births maintained by Municipal Board/Council, Panchayats;

(c)The latest Assembly Electoral Rolls in which applicant's name appeal's; or

a certificate of age granted by the Sub-Divisional Officer or Tehsildar on receipt of a written statement, supported by two witnesses, to be filled before him by the destitute and after such enquiry, as he may deem fit.

(iv)The result of verification shall be recorded by the Enquiry Officer in Part II of the Application Form OAP I alongwith any other particular information necessary for considering his case.

(v)The verification shall be as far as possible be completed within a period of one month from the date of receipt of application.

(vi)The Enquiry Officer shall after enquiry and verification send the Form OAP I in original to the sanctioning authority with his recommendation for orders in each case. The sanctioning authority shall after considering each case carefully pass order with respect to either grant of pension in Form OAP HI or rejected the claim under intimation to the destitute.

(vii)When it is decided to sanction pension to a destitute, the sanctioning authority shall ask the applicant to submit two copies of passport size of photographs duly attested by a member of Parliament/Member of Legislative Assembly/Sarpanch of Panchayat Samiti/Pradhan, Panchayat Samiti, Zila Pramukh or a gazetted officer of State Government. The cost of the photo to the extent of [Rs. 2/-] [Substituted by Notification No. F. 1 (22)FD(a)Rules/73, dated 23-2-1979.] per head shall be reimbursed by the Government. Such charges shall be met out of the "contingencies" budget of Sub-Divisional Officer's office.

(viii)The sanctioning authority shall maintain two registers namely, (1) Register of Old Age Pensions sanctioned (2) Register of Old Age Pension applications rejected. The entries in the register shall be attested by the sanctioning authority. A copy of the order sanctioning grant of pension shall be endorsed to the Collector, Sub-Treasury Officer.

10. Payment of Pension.

- (i) The Treasury Officer and Sub-Treasury Officer shall be the authority to make payment of pension.

(ii)The pension shall become due for payment on the expiry of the month to which it relates. No payment shall be made for next month unless money order acknowledgment have been received in respect of previous month's pension payment.

(iii)The pension shall be remitted to the destitute by the Treasury Officer or Sub-Treasury Officer, as the case may be, by means of money order unless he desires to receive pension in person. Money order commission shall not be deducted from the amount of the pension. In the case of payment of pension jointly, the amount shall be sent by money order to the address of the husband.

(iv)In case a destitute is insane or of unsound mind, the pension shall be paid to the guardian appointed by the Court or by the sanctioning authority. Where a sanctioning authority appoints a guardian for the purpose on receipt of an application on plain paper received through the Tehsildar, a bond in the prescribed form OAP IX shall be executed by the guardian undertaking to support the insane applicant before the pension is sanctioned.

(v)Where the amount of pension is remitted by money order, the postman (under agreement with the postal authority) shall disburse the amount to the destitute only and to no one else, in the presence of a literate person who shall record a certificate of identification.

(vi)In case he is illiterate the thumb impression of the destitute shall be obtained on money order receipt in the presence of a literate witness who shall attest the signature on the receipt itself.

(vii)The Treasury Officer and Sub-Treasury Officer shall make payment of pension where payable by means of a money order not later than 1st week of every month.

(viii)The detailed instructions relating to payment of pension, maintenance of account etc. are contained in the Appendix appended to these rules.

11. Right to appeal.

- An appeal against the order of the sanctioning authority rejecting a claim for pension shall lie to the Collector. The appeal should be made within two months from the date of communication of the order by the sanctioning authority. The Government in the Social Welfare Department may, however, in its discretion review the order passed by the Collector.

12. [ Annual Verification. [Substituted by Notification No. F. 1 (22)FD(a)Rules/73, dated 15-7-1980.]

- (i) A destitute in receipt of pension who is residing at tehsil headquarters or district headquarters shall appear in person in the month of April every year before the Treasury Officer or Sub- Treasury Officer, as the case may be. The verifying officer will personally see the destitute, compare with his/her photograph and satisfy himself with reference to identification marks noted in the pension payment order. The fact of physical verification shall be noted in the register O.A.P. II maintained by the Sub- Treasury Officer or Treasury Officer.

(ii)The Sub-Divisional Officer/Tehsildar/Vikas Adhikari shall during his tour to village, verify the continued existence of destitutes and other parts relevant to the continuance of pension to a destitute who is receiving pension by money order.

(iii)A destitute, drawing payment of pension through money order, may either appear in person in the month of April every year before Treasury Officer/Sub-Treasury Officer or may furnish joint life certificate signed by the Patwari and Sarpanch of the area in which the destitute is living provided that the person signing the life certificate of the destitute shall be responsible to report the death or any other event which disentitles the pay of old age pension under the Rules. In case of doubt the Treasury Officer or Sub-Treasury Officer will be competent to ask the pensioner to appear in person for verification.]

13. Intimation of Death of Destitute.

- In the event of death of a destitute, Patwari/Gram Panchayat/Munieipal authorities, as the case may be, shall make a report to the Treasury Officer/Sub-Treasury Officer concerned by means of printed post card in OAP Form No. VII. On receipt of intimation of death the Sub-Treasury Officer/Treasury Officer shall make an entry in red ink in viz., 'Died on Payment stopped' in the Register OAP VI. The Sub-Treasury Officer shall also communicate the date of death of each case to the Treasury Officer, the sanctioning authority and the Collector.

14. Inspection by Collector and Treasury Officer.

- (i) The Collector shall make annual inspection of the Old Age Pension Register during the inspection of District Treasury.

(ii)The Treasury Officer shall make annual inspection of the Old Age Pension Register during the inspection of Sub-Treasury and satisfy himself that all cases sanctioned by him have been duly brought on the registers in the Sub-Treasury and that payments are made regularly and without delay. He shall also satisfy himself that intimations necessitating the correction of the registers like the death of a pensioner or a change of address are promptly carried out in the Sub-Treasury.

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).

16. Bar to Grant of Pension to Destitutes.

- No pension or maintenance allowance or any other kind of financial assistance shall be further granted out of consolidated Fund of State like Devasthan Fund, out of discretion grants placed at the disposal of Ministers etc. to persons who are granted Old Age Pension under these Rules. However, persons covered by these rules who are already in receipt of pension from Devasthan Fund or any other source shall continue to receive such payment.

17. Supersession.

- These rules supersede the Rajasthan Old Age Pension Rules, 1964 and the pending applications for grants of pension shall be dealt with in accordance with provisions of these rules.Appendix

1. Allotment of Old Age Pension Account Number. - (i) These instructions relate to Accounting procedure and payment of Old Age Pension to a destitute to be followed by the Treasury and Sub-Treasury Officer.

(ii)Immediately on receipt of the sanction of Old Age Pension to a destitute the Treasury Officer shall enter the particulars of the destitute in the register OAP IV and allot continuous serial number for the pension payment order of his district, prefixing the appropriate guide letter 'P' denoting "Life Pension" or 'L' denoting "Limited Term Pension", as the case may be, and abbreviation for name of the district to the old age pension account number for example P/JPR/OAP No...............L/BKN/OAP No............ and shall communicate the old age pension payment order number to the sanctioning authority and concerned Sub-Treasury Officer. The Old Age Pension payment order shall be issued in Form OAP V and sent to the Sub-Treasury Officer concerned within 7 days of receipt of sanction. In cases where pensioner is residing at the tehsil or district headquarters, the pension payment order shall be issued in duplicate, one for pensioners and other for Treasury or Sub-Treasury making monthly payment to the destitute in cash or through authorised representative on the basis of life certificate. The photo of the pensioner shall be pasted in the Form OAP V which shall remain in the custody of Treasury Officer/Sub-Treasury Officer for recording disbursement.

2. Payment of Pension by Money Order. - (i) The payment of pension to a destitute residing at the tehsil or district headquarters shall be made in cash by Sub-Treasury officer/Treasury Officer, as the case may be. when the destitute appears either in person to receive payment of pension or claim pension on the basis of life certificate signed by a responsible person like gazetted officer, Member of Legislative Assembly, Advocates, Municipal Councilors, Member of Parliament, Pradhan/Sarpanch of Panchayat Samiti, Sub-Inspector of Police of the area in which the destitute is living. Payment of pension shall be made after proper identification on each occasion. The form used for payment of civil pension shall also be used in case of old age pension on which words "Old Age Pension Scheme" shall be conspicuously used in red ink by rubber stamp.

(ii)

(a)Where the payment of old age pension is remitted by money order, a money order form for each destitute shall be filled in and it shall be rubber stamped in red ink with the words "Rajasthan Old Age Pension Scheme". Likewise the money order acknowledgment coupon shall also be rubber stamped in red ink with words "Rajasthan Old Age Pension Scheme". It may be ensured that the address noted in money order form is correct. An entry of each payment shall be made in the appropriate column of the register of payment of old age pension OAP VI and the old age pension payment order under the initials of Treasury Officer/Sub- Treasury Officer on receipt of money order receipt.

(b)Where the amount of pension payable to the destitutes jointly through postal money order, the money order shall be addressed to the husband where husband and wife are destitutes.

(iii)

(a)The procedure laid down in Rajasthan Treasury Manual in respect of payment of pension by money order to the civil pensioners shall mutatis mutandis also be followed in case of payment of old age pension by money order.

(b)The Treasury/Sub-Treasury Officer shall be responsible for proper maintenance of account of payment of pension by money order. Payees acknowledgment for all remittances made shall be watched by them and on receipt, shall be serially arranged, stamped as cancelled and recorded in the Register OAP VI. If the money order acknowledgement is delayed for more than 30 days or complaint of non-payment of pension is received, he shall cause enquiries to be made through postal authorities as well as through his subordinates. Cases of fraudulent payment shall be investigated and a report made to the Collector. Money orders remaining unpaid or returned by postal authorities shall be entered in the Register OAP X. The undisbursed amount should be refunded by means of minus credit to the relevant head of Account in the next month. Subsequent payment of undisbursed amount should be made after thorough investigation and verification and necessary entries should be made in the Register OAP X.

(c)The Treasury/Sub-Treasury Officer shall either append or record the following certificate, as the case may be, on the relevant payment schedule of monthly Account of Treasury:

"Certified that acknowledgment for money orders of previous months have been received in all cases and that in cases where money order have been returned undelivered, the amount have been remitted back into treasury by means of minus debit to relevant heads of Account."

(d)The expenditure on account of payment of old age pension including money order commission shall be charged to head 288-Social Security and Welfare E-Other Social Security and Welfare Programmes-(b)-Pension under Social Security Scheme-I-Through the agency of Social Welfare Department-(i) Pensions to Old Age Persons.

3. Drawal of Money by Bill for Making Payment of Pension. - (i) Detailed procedure already in vogue for drawing advances for payment of petty civil pension shall mutatis mutandis apply in case of disbursement of old age pension to destitutes also.

(ii)The Sub-Treasury Officer or Treasury Officer shall draw money through Abstract Contingent Bill for drawing advance for payment of pension in cash to the destitutes desiring payment of pension in person at treasury or sub-treasury.

4. Transfer of Pension Payment Order. - When change of address is intimated by the payee, the Sub-Treasury Officer/Treasury Officer, the following procedure shall be adopted:

(i)If the new address is within the same tehsil, the Sub- Treasury Officer shall make correction in the appropriate column in the register OAP VI and intimate the new address to the Treasury Officer and the sanctioning authority for making necessary correction at his end. On each such occasion the Sub- Treasury Officer shall take steps to verify the continued existence of the destitute and to the effect whether conditions for continued grant of pension exist or not.

(ii)If the new address lies in some other tehsil of the same district, the Sub-Treasury Officer shall make an entry in the Register OAP VI to the effect viz. "Pension Payment Order transferred to Sub-Treasury Officer" in red ink under an intimation to the Treasury Officer of the District and the sanctioning authority. The Sub-Treasury Officer to whom the pension payment order has been transferred shall commence payment of pension only after ascertaining the continued existence of the destitute within his jurisdiction and also conditions for the continued grant of the pension.

(iii)In case of transfer of pension payment order from Sub-Treasury to District Treasury and utce versa, the procedure laid down in para (ii) shall be followed.

(iv)In case a destitute desires payment of pension from a Sub-Treasury or District Treasury in a district other than the district in which he is residing, the concerned Sub-Treasury Officer shall send the pension payment order to the Treasury Officer of his district who shall arrange to forward his pension documents to the another District Treasury Officer of the State from which he desires to receive pension. The Treasury Officer/Sub-Treasury Officer shall make a note in their respective register to this effect in red ink. The new Treasury Officer shall allot a new pension payment order number and thereafter send the pension payment order to the concerned Sub- Treasury Officer for arranging payment only after ascertaining the continued existence of the destitute within his jurisdiction and also continuance of conditions for grant of pension.

Form OAP IApplication for Old Age PensionDistrictTehsilVillage/Town/Police Station.

1. Name of the applicant.

2. Male or female.

3. Name of the father or husband.

4. Full address.

5. Age (Age on the date of application)

(Proofs for the stated age enclosed/not enclosed)

6. Identification marks.

7. Details of the applicant's relatives and their ages:-

	Name	Age
(a) Son.
(b) Son’s son.
(c) Wife/husband.

Note.-(i) Relevant items only shall be filled in with their ages. Irrelevant items shall be scored out.

(ii)'Son' includes adopted son but does not include "Step son".

8. Whether the relative/relatives have any income or source of income.

9. Whether any of the relatives is continuously missing. If so, the details (name, age, date from which missing etc.)

10. Whether any of the relatives is totally incapaciated to earn living,

11. I hereby certify that:-

(a)

(i)I have no income from any source or income for living, (ii) I am drawing/not drawing pension/maintenance allowance of Rs p.m. from (State name of the Government Department/Private Body/institution or any other source) vide P.P.O. No. ............../order No...........dated........

(b)I have/have not submitted application for the grant of old age pension previously. If submitted previously state whether it is pending or rejected.

(c)I am a bonafide of Rajasthan State/I have been permanently residing in the Rajasthan for the past................ years.

(d)All the particulars furnished by me are correct to the best of my knowledge.

Place:	Signature of the applicant
	or
Date:	right/left thumb impression

12. Certificate:-

This certificate shall be furnished by a Member of the Parliament or Legislative Assembly/Municipal Council/Municipal Board/Corporation or a Panchayat Sarpanch/Pradhan Panchayat Samiti/ Pramukh Zila Parishad or a Gazetted Government servant of the State or Central Government.I know Shri/Shrimati ................ Son/wife of............ for the last years. His/Her identification marks are given below:-

1.

2.

He/She is sane/insane.To the best of my knowledge the particulars given in this application are correct.Date...............................Signature of the person who gives the certificate with full address and designation.Note-1. In case the destitute is unable to sign or affix his/her thumb impression, because of insanity, the application may be signed by the guardian who undertakes to support the destitute with pension.

2. The applicant shall be required to submit two copies of passport size of photographs duly attested by Member of Parliament, Member of Legislative Assembly. Sarpanch of Panchayat Samiti, Pradhan Panchayat Samiti, Zila Pramukh, Gazetted Officers of State Government at the time of issue of sanction by the sanctioning authority.

Part II – of Form OAP I Report of the Enquiry Officer

I have made necessary enquiries as required under the Rules and the result of verification stated in the application are as under:-

1. Age:

(i)Comments on proof of age as result of physical verification.

(ii)Age estimated by appearance.

(iii)Age as stated by responsible persons of village, neighbourers, relatives, Patwari, Panch etc.

2. Income or Source of Income. -

(i)Has any tangible property like house, agriculture land etc.

(ii)Whether he is in receipt of income from Agriculture, rent, business trade or employment etc.

(iii)What has been his source of sustenance or livelihood, so far.

(iv)Any other information or particulars that has concern or brought to his notice as a result of enquiry.

3. Particulars of relations of applicant. -

(i)Name of son, son's son, wife/husband their ages and source of income, particulars of employment etc.

(ii)Are relatives totally incapacitated to earn livelihood. If yes, give details of disabilities.

4. Any Pension, Allowance, grant. - Is he is in receipt of any pension, allowance, financial assistance? If so, give full details regarding amount of pension, allowance etc. and the source from which received and other necessary particulars.

5. Any other information.

6. Recommendation of the Enquiry Officer.

Grant of Old Age Pension till death/upto ....... is/is notrecommended. Reasons for rejection of case are as follows:-

Signature of the Enquiry OfficerDatePlace(Strike out whichever is not applicable).

Part III – of Form OAP I Orders of Sanctioning Authority

Pension of Rs............... (Rupees ............... ) is hereby sanctioned/Application for grant of pension rejected for the following reasons:-Signature of the concerned. Sub Divisional Officer(Strike out whichever is not applicable).Form OAP IIRegister of Application for Old Age PensionSub-Treasury/Treasury .................... District.......................

Serial Number	Name of the applicant and name of father/husband	Full Address	Name and full address of guardian if any.	Date of receipt of the application.	Date of forwarding for enquiry	Date of report of enquiring officer.	Date of forwarding the application to thesanctioning authority.	Substance of the recommendation	Orders of sanctioning authority and reference No.and date.	Remarks
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Tehsil....................

District....................

Serial No of P.R.O.	Name of the pensioner with full address	Name and full address of guarantee, if any.	Amount of pension.	Period for grant of pension	Name of Treasury/Sub-Treasury where payable	Order number with date of the sanctioningauthority	Dated initials of officer-in-charge	Date of verification on existence of thepensioner	Date of expiry of pension	Remarks
From	To
1	2	3	4	5	6	7	8	9	10	11

Form OAP VOld Age Pension PaymentOrder Number

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1.	Name of destitute	Shri/Shrimati..................................S/o, W/'o.......................................
2.	Address of destitute
3.	Name and full address of guardian, if any.
4.	Amount of pension	Rs................. (Rupees......................)
5.	Period of grant of pension	Till death/upto............................. (date)
6.	Place of payment.
7.	Payable by Money order/cash payment.
8.	Authority.	S.D.O. Order No.................................dated....................................................
9.	Identification Marks.

Treasury Officer/Sub-Treasury Officer.Record of Payment

1. Money order and Date

2. Date of payment.

Form OAP VIRegister of payment of Old Age Pension for the year........Payment

April to March
Serial No.	Pensioners payment order number	Name of pensioner & full address	Amount of pension	Period of grant of pension : From....... to......	Authority (Number and date of sanction)	Date and initials of officer-in-charge.	Number and date of M.O. receipt.	Date of actual payment as per acknowl-edgement.	Number and date of M.O. receipt.	Date of actual payment as per acknowl-edgement.
1	2	3	4	5	6	7	8	9	10	11

April to March
Number and date of M.O. receipt.	Date of actual payment as per acknowl-edgement.	Number and date of M.O. receipt.	Date of actual payment as per acknowl-edgement.	Number and date of M.O. receipt.	Date of actual payment as per acknowl-edgement.	Number and date of M.O. receipt.	Date of actual payment as per acknowl-edgement.	Number and date of M.O. receipt.	Date of actual payment as per acknowl-edgement.	Number and date of M.O. receipt.
12	13	14	15	16	17	18	19	20	21	22

April to March
Date of actual payment as per acknowl-edgement.	Number and date of M.O. receipt.	Date of actual payment as per acknowl-edgement.	Number and date of M.O. receipt.	Date of actual payment as per acknowl-edgement.	Number and date of M.O. receipt.	Date of actual payment as per acknowl-edgement.	Number and date of M.O. receipt.	Date of actual payment as per acknowl-edgement.	Date of death or determination of pension (to beattested by the officer-in-charge).
23	24	25	26	27	28	29	30	31	32

Form OAP VIIReport of Death of the PensionerToTreasury Officer/Sub-Treasury Officer............................. DistrictShri/Shrimati ...................... Pensioner No......................... resident of Village/Tehsil, in Tehsil/District ................... expired on..............................Place:Signature....................Designation ............. of the reporting authorityDate:Form OAP VIIIStatement of Account of Old Age Pension for DisbursementDistrict................................ Sub-Treasury/Treasury

Serial Number	Pension Payment order Number	Names of pensioners	Name of payee, if different from pensioner	Month of which payment relates	Amount of pension	Amount of money order commission	Total	Remarks
Rs.	P	Rs.	P	Rs.	P
1	2	3	4	5	6	7	8	9

Signature of the Sub-Treasury Officer/Treasury Officer.Form OAP IXBond to be executed by the guardian of insaneKNOW ALL MEN that I ................... (AB) son of .............caste............... age...........resident....................of..................an held and firmly bound up to the Governor of the State of Rajasthan (hereinafter referred to as "the Government", which expression shall, unless excluded by or repugnant to the context, inchide his successors in office and assigns) in the sum of Rs...............to be paid to the Government for which payment, well and duly to be made, I bind myself, my heirs, executors, administrators and legal representatives by these presents.Signed by me on the...................... day of..........Signature............Whereas the above bounden ......................... (AB), guardian appointed by..............................................................(court) for.(CD), insane or of unsound mind, has made an application to for grant of pension under the Rajasthan Old Age Pension Rules, 1974, to the said .............................. (CD).WHEREAS the above bounden.................(AB) has made an application to................. under sub-rule (iv) of rule 10 of the Rajasthan Old Age Pension Rules, 1974, for his appointment as guardian of the said (CD) for purposes of the said Rules and for grant of pension to the said.......... (CD) under the said Rules:AND WHEREAS the grant of pension under said Rules is subject to the said (AB) entering into a bond of Rs....................for the due maintenance and support of the said.............. (CD);AND WHEREAS the said.................. (AB) has agreed to enter into the above mentioned bond;NOW the condition of the above written bond is such that if the said ..... (AB) do and shall regularly maintain and support the said (CD) and do and shall truly apply the amount of the pension for the maintenance and support of the said .... (CD) then the above written bond shall be void but otherwise it shall remain in full force;And it is hereby further agreed that without prejudice to any other rights or remedies for recovering the loss occasioned to the Government by non-utilisation of the amount of pension for the proper maintenance and support of the said...............(CD), it shall be open to the Government to recover the amount payable under this bond as an arrear of land revenue.In witness whereof the said (AB) has hereunto set his hand, this..............day of............... 19......Signed and delivered by the above named..................(AB) in the presence of -

(1)................

(2)................Form OAP XRegister of Undisbursed PensionSub-Treasury/Treasury......................... Year.

S. No.	Month	Name of Pensioner	Amount of pension	Money Order Receipt No.	Reasons for returning the Money Order	Whether refund by short drawal/credit. If yes,give full details of refund	Month in which paid subsequently	Money Order Receipt No.	Remarks
1	2	3	4	5	6	7	8	9	10

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