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State of Rajasthan - Section

Section 19 in The Manual of Departmental Orders

19.

- In the event of the death of any officers of subordinate of the Department, if there is no one at hand entitled to administer his estate, the senior member of the Department on the spot will at once take measures to ensure the safety of all property the deceased may have possessed, excepting only the personal necessaries of his family (if any) and will take an inventory of the same, forwarding a certified copy through his immediate superior to the head of the Department, with an estimate of the value of the property. A police guard should (when there is any risk of misappropriation), be applied for and put over the effects immediately after the death until there is time to take an inventory. The local Government will communicate immediately with his relatives or friends, if none was prevent on the spot.Casualties of any persons holding appointments in the Department must be reported immediately through the regular channels to the authorities by whom the appointments were made.Conditional Resignation