Section 294 in Rajasthan Panchayati Raj Rules, 1996
294. Payment of pension.
(1)A member of the service shall be entitled to the payment of pension by the Government out of the consolidated fund of the State and every Panchayat Samiti and Zila Parishad shall make and pay pension contribution to the Government of that account in accordance with the rates laid down in Appendix-V to the Rajasthan Service Rules.(2)Pension payment order shall be issued by the Director Local Fund Audit on receipt of Pension Papers from the Panchayat Samiti/Zila Parishad concerned. Payment may be drawn from Treasury/Bank authorised by the Director Local Fund Audit as per the request of Pensioner.(3)Chief Executive Officer Zila Parishad shall be competent to issue provisional pension payment order to the pensioner as per provisions of Rajasthan Service Rules.
