Section 136(3) in Rajasthan Civil Services (Pension) Rules, 1996
(3)If the usual life certificate which accompanies the first bill presented on or after April 1 is countersigned by a second responsible Government Officer or by any one of the other persons authorised under rule 134, the pensioner need not be required to appear in person for identification. The Disbursing Officer, however, in all cases of doubt, will be competent to obtain proof of the existence of the pensioner independent of that furnished by the life certificate and may ask the pensioner to appear in person for due identification.Note. - The Disbursing Officer is personally responsible for any payment wrongly made. In case of doubt, he should consult the Director, Pension Department.
