Section 72(a) in Rajasthan Civil Services (Pension) Rules, 1996
(a)(i)if the surviving child or children is or are eligible to draw two family pensions at the rate mentioned in rule 62(ii) the amount of both the pensions shall be limited to twelve thousand four hundred and twenty five rupees per mensem;(ii)if one of the family pensions ceases to be payable at the rate mentioned in rule 62(ii) and in lieu thereof the pension at the rate mentioned in rule 62(i) becomes payable, the amount of both the pensions shall also be limited to twelve thousand four hundred and twenty five rupees per mensem;
