Section 99(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)On receiving the application along with necessary documents from the family of deceased Government servant, the Head of Office, after most careful summary investigations, issue a sanction in form 33 addressed to the Director Pension indicating the amount of family pension to which the family of the deceased Government servant is entitled to receive under these rules. Provisional Payment of Death Gratuity is not admissible under this sub rule. The amount of provisional family pension can be revised on the basis of assessment made on forwarding of the claim and papers to the Director Pension Department under rule 98.
