Section 87 in Rajasthan Civil Services (Pension) Rules, 1996
87. Authorisation of Pension and Gratuity by Director, Pension Department.
(1)(a)On receipt of pension papers referred to in Rule 83, the Director Pension Department, Rajasthan, shall apply the requisite checks, record the account enfacement in Part II of Form 7 and assess the amount of pension and gratuity and issue the pension payment order not later than one month in advance of the date of the retirement of the Government servant if the pension is payable in his circle of accounting unit.(b)If the pension is payable in another circle of accounting unit, the Director, Pension Department, Rajasthan, shall send the pension payment order alongwith a copy of Form 7 and the accounts enfacement to the Accounts Officer of that unit for arranging payment, through the Accountant General, Rajasthan.(2)[ The amount of gratuity as determined by the Director, Pension Department, Rajasthan, shall be authorised by him by issue of a Gratuity Payment Order on the Treasury/Pension Payment Office, after adjusting the Government dues, if any, referred to in Rule 92.] [The existing sub-rule (2) again substituted vide FD Notification No.F.15(3)FD(Rules)/97 Pt. I dated 31.7.2001.](3)The Director, Pension Department, Rajasthan, shall adjust the amount of provisional pension and the amount of provisional gratuity, if any, paid.(4)The amount of gratuity withheld under sub rule (5) of Rule 93, shall be adjusted by the Director, Pension Department against the outstanding rent intimated by the Directorate of Estates/Public Works Department and the balance, if any, refunded to the retired Government servant.(5)A copy of the Pension Payment Order and/or Gratuity Payment Order shall also be endorsed to the concerned pensioner.(6)The Director, Pension Department, Rajasthan, shall inform the Head of Office immediately about the issue of the -(i)Pension Payment Order;(ii)Gratuity Payment Order; and(iii)Balance of the Gratuity Payment Order; and return the pension papers to him which are no longer necessary.(7)The Director, Pension Department, Rajasthan, shall record briefly in the Part II of Form 7 his reasons for disallowing any service claimed or any other disallowance.Government of Rajasthan's Decision
