Section 136(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)(i)For this purpose he should require the personal attendance and due identification of all pensioners except -(a)those exempted from personal appearance granted by the Government or Collector of the concerned District;(b)those women pensioners who are not accustomed to appear in public;(c)those pensioners who are incapacitated by bodily illness or infirmity from so attending.(ii)In regard to the procedure to be followed for pensioners covered in the exceptions mentioned in clause (i) above, the Disbursing Officer shall follow the provisions laid down in the Treasury Manual.
