Section 3(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)In these rules, unless the context otherwise requires -(a)"allottee" means a Government servant to whom Government accommodation has been allotted;(b)"child" means a child of the Government servant, who, if a son, is under twenty five years of age and if a daughter, is unmarried and is under twenty five years of age and the expression "children" shall be construed accordingly;(c)"Dearness relief" means relief as defined in rule 77;(d)"Director, Pension" means Director, Pension and Pensioners Welfare Department, Rajasthan;(e)"emoluments" means emoluments as defined in rule 45;(f)"family pension" means family pension admissible under Chapter V C, but does not include Dearness Relief and Interim Relief;(g)"foreign service" means service in which a Government servant receives his pay with the sanction of the Government from any source other than the Consolidated Fund;(h)"Form" means a Form appended to these rules;(i)"Government" means the State Government of Rajasthan;(j)"Government dues" means dues as defined in sub rule (3) of rule 92;(k)"gratuity" includes -(i)"service gratuity" payable under sub rule (1) of rule 54;(ii)'retirement gratuity/death gratuity payable under sub-rule(1) of Rule 55; and(iii)"residuary gratuity" payable under sub rule (2) of Rule 55.(l)"Head of Department" means an authority specified in the General Financial and Accounts Rules of the Rajasthan Government and includes such other authority or person whom the Government may, by order specify as Head of a Department;(m)"Head of Office" means a Gazetted Officer who is declared as such under Rule 3 of the General Financial & Accounts Rules, and includes such other authority or person whom the competent authority may, by order, specify as Head of Office;(n)"Local Fund administered by Government" means the fund administered by a body which, by law or rule having the force of law, comes under the control of the Government and over whose expenditure the Government retains complete and direct control;(o)"minor" means a person who has not completed the age of eighteen years;(p)"pension" includes gratuity except when the term pension is used in contradistinction to gratuity; but does not include dearness relief and Interim Relief;(q)"Pension Disbursing Authority" means -(i)Treasury including sub-treasury, or(ii)Pension Payment Officer, or(iii)Branch of a nationalised bank.(r)"qualifying service" means service rendered while on duty or otherwise which shall be taken into account for the purpose of pensions and gratuities admissible under these rules;(s)"retirement benefit" includes pension or service gratuity, and retirement gratuity where admissible;(t)"Service Book" includes service roll, if any;(u)"Treasury" includes a Sub Treasury.
