[Cites 0, Cited by 0]
[Entire Act]
State of Rajasthan - Section
Section 11 in The Rajasthan Pension (Grant to Dependents Of Citizens-Non Government Servants) Rules, 1960
11.
Cases which are not covered by these Rules but in the opinion of the Inspector General of Police deserves special consideration will be sent to the Government.Form 'A'(Rule 14)Application for grant of pension to dependents of a citizen killed while assisting the Government in the maintenance of law and order and in an operation of exceptional risk.| 1. Name, Father's name and address of the citizen killed. | .............................................. |
| 2. Place and date of death. | ....................................... |
| 3. Brief Description of the circumstances in which the lifewas lost. | (Sheet enclosed) ....................................... |
| 4. List of claimants for pension and their relationship withthe deceased and their pecuniary circumstances | ............................................ |
| S.No. | Name with parentage | Permanent address | Date of birth (according to Gregorian calendar) | Height | Mark of Identification | Relationship with deceased | Pecuniary circumstances | Place where payment of pension is desired. |
| 1 | 2 | 3 | 4 | 5 | 6 | 7 | 8 | 9 |