Section 99 in Rajasthan Civil Services (Pension) Rules, 1996
99. Sanction, drawal and disbursement of provisional family pension and gratuity.
(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.(2)After the documents referred in rule 98 have been sent to the Director Pension Department, the Head of Office shall sanction provisional family pension not exceeding the maximum family pension and 75% of the gratuity as determined in accordance with the provisions of this Chapter. For this purpose the Head of Office shall adopt the following procedure namely:-(a)he shall issue a sanction in form 33 addressed to the Director, Pension Department indicating the amount of-(i)Provisional family pension if no sanction has been issued under sub rule (1),(ii)Revised provisional family pension in case provisional family pension has been sanctioned under sub rule (1), and(iii)75% of the gratuity as provisional gratuity.(b)he shall indicate in the sanction letter the amount recoverable out of the gratuity under sub-rule (4) of Rule 98;(3)On receipt of sanction of provisional Family Pension from the Head of office, the Director, Pension Department shall issue provisional Pension Payment Order and Gratuity Payment Order within a week positively.
