Section 143 in Rajasthan Civil Services (Pension) Rules, 1996
143. Lapses and Forfeiture.
(1)If a pension payable in India remains undrawn for more than one year, the pension ceases to be payable.(2)If the pensioner afterwards appears, the Disbursing Officer may renew his payment.(3)The arrears of pension may be paid by the Disbursing Officer -(a)if the pension in arrears is to be paid for the first time in accordance with the provisions of Rule 128;(b)if the pension in arrears is to be paid not for the first time, and the amount of arrears does not exceed [Rs. 3,00,000/-] [Substituted 'Rs. 1,00,000/-' by Rajasthan Notification No. G.S.R. 64, dated 4.10.2016 (w.e.f 18.9.1996).](4)[ The amount of arrears of Pension exceeding [Rs. 3,00,000/-] [Substituted by Rajasthan Notification No. G.S.R. 185, dated 21.3.2012 (w.e.f 18.9.1996).] but upto [Rs.7,50,000/-] [Substituted 'Rs.5,00,000/-' by Rajasthan Notification No. G.S.R. 64, dated 4.10.2016 (w.e.f 18.9.1996).] shall be paid with the previous sanction of the Joint Director, Pension and Pensioner Welfare Department, Regional Offices and amount of arrears exceeding Rs. 500,000/- shall be paid with the previous sanction of the Director, Pension and Pensioner Welfare Department Rajasthan.]
