Section 99(2)(a) in Rajasthan Civil Services (Pension) Rules, 1996

[Cites 0, Cited by 0] [Section 99(2)] [Section 99] [Entire Act]

(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.

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