Section 105(a) in Rajasthan Civil Services (Pension) Rules, 1996
(a)An application for ex gratia grant to the family of a Government servant who dies while on duty in certain circumstances under Rule 75 of Chapter V C Family Pension Rules, shall be made by the member of his/her family who is entitled for grant of family pension in Form 17, within a period of one year from the date of death as provided in the above rules, failing which the same shall not be entertained by the Head of Department.
