Section 2 in The Rajasthan Grant & Payment of Old Age Pension Rules, 1974
2. Definitions.
- [(i) "Destitute" means a person whether a male of 58 years of age and a female of 55 years of age or a widow of 45 years of age and who:(a)is a bonafide resident of Rajasthan and has been living in Rajasthan for at least more than three years on the date of his application; and(b)has no income or any income for his subsistenance; and(c)has no member of family of 20 years of age or over: orthe members of family are themselves of age of 51 years in case of male or 55 years in case of female or 45 years in case of widow and are without any income or are unable to earn on account of total or partial physical or/and mental incapacitation due to blindness, insanity, leprosy, or loss of both limbs, but does not include professional beggars or mendicants or the members of family are continuously unheard of for 7 years or more and the sanctioning authority has after due enquiry, personally satisfied himself that they are missing.(ii)"Bonafide resident" means a resident of Rajasthan since birth or has been living in Rajasthan for at least last 7 years or repatriates of Burma settled permanently in Rajasthan or displaced person from Pakistan who migrated to India during or in the wake of 1971 Indo Pak war and have settled permanently in Rajasthan after grant of Indian citizenship.](iii)"Family" means husband/wife, son including adopted son or son's son and but does not include a step son.(iv)"income" means regular income from an ostensible source like rent, interest, dividend, profits, service, grant or profession or vocation, business, trade or industry but does not include casual income or occasional financial assistance from a person or persons or pension/maintenance allowance by whatever name called below Rs. 30/-p.m. from a Government source or any other source or private body or institution.(v)"Enquiry Officer" means Tehsildar or Naib Tehsildar of the Tehsil in which the applicant actually resides.(vi)"Sanctioning Authority" means Sub-Divisional Officer of the area in which the applicant is residing.(vii)"Pension" means Old Age Pension granted to a destitute person under these rules.
