Section 120 in Rajasthan Civil Services (Pension) Rules, 1996
120. Award when inadmissible.
- No award shall be made in respect of -(i)an injury sustained more than five years before the date of application, or(ii)death which occurred more than seven years -(a)after the injury due to violence or accident was sustained, or(b)after the Government servant was medically reported as unfit for duty on account of the disease of which he died.Note:- See Rule 131 regarding date of payment of E.O.P.
