Section 137 in Rajasthan Civil Services (Pension) Rules, 1996
137. Drawing of pension through an authorised agent.
(a)A pensioner not resident in India, may draw his pension at any treasury in India through a duly authorised agent possessing a legally valid power of attorney who must either produce a certificate by a Magistrate, a Notary, a Bank or a Diplomatic Representative of India, on each occasion, that the pensioner was alive on the date to which his pension is claimed or execute a bond to refund over payments and produce such a certificate as aforesaid at least once a year.(b)A pensioner of any description resident in India and is drawing his pension through Banks or agents who have executed a general bond of indemnity or a special bond of indemnity to cover pension payment made to particular pensioner or class of pensioners from a particular station or stations need not be required to get the life certificate accompanying the first bill presented on or after April 1, countersigned in the manner prescribed in clause (c) of Rule 136.Note. - Scheme for payment of pensions through Public Sector Banks as notified by the Government in the Finance (R&AI) Department, is appended with these Rules as Appendix VI.(c)The pension of an officer drawing his pension through an Agent who has executed a bond to refund over-payments should not be paid on account of a period of more than a year after the date of the life certificate last received and the Director, Pension Department and the Disbursing Officer should be on the watch for authentic information of the decease of any such pensioner and on receipt thereof, should promptly stop further payments.
