Section 111 in Rajasthan Civil Services (Pension) Rules, 1996
111. [ Amount of Award. [Substituted by Rajasthan Notification No. G.S.R. 103, dated 29.10.2015 (w.e.f. 18.9.1996).]
- Subject to the other provisions of this Chapter, the amount of Award and concessions admissible under this Chapter shall be as follows: -(i)Death Gratuity as admissible under Chapter V-B of these rules.(ii)If the Government servant is survived by the widow/widower, she/he shall be entitled to family pension equal to the emoluments last drawn by the deceased Government servant. The said family pension shall be payable upto the date when the deceased would have attained the age of superannuation had he survived or her/his remarriage whichever is earlier, thereafter normal family pension as per Chapter V-C of these rules shall be payable. In case the widow/widower got married after wards, normal family pension shall be discontinued.(iii)In the case of Government servants, who expired before 1.1.2006, the corresponding revised pay shall be determined in the Rajasthan Civil Services (Revised Pay) Rules, 2008 on notional basis in the pay scale rules revised from time to time on the basis of last pay actually drawn in the respective pay scale of the post held by the deceased Government servant and thereafter revised family pension shall be allowed as per clause (ii) above.(iv)Children of the deceased shall be entitled to the facility of free education in Government Schools and Colleges within the Rajasthan State, to the same extent as permissible to the children of law paid Government Servants, according to rules thereon.(v)The family of the deceased shall be paid a sum of Rs. 10,000 for meeting expenses on the funeral rites of the deceased Government servant.(vi)In the event of remarriage/death of the widow/widower, as the case may be, the family pension shall be allowed to the eligible, other member of family at the normal rates of family pension on the conditions laid down under Chapter V-C of these rules.]
