Section 125 in Rajasthan Civil Services (Pension) Rules, 1996
125. Date from which award to the family effective.
(1)A family pension will take effect from the day following the death of the Government servant or from such other date as the Government may decide.(2)A family pension will ordinarily be tenable(i)in the case of a widow or mother until death or remarriage whichever occurs earlier;(ii)in the case of son until he attains the age of 25 years or minor brother until he attains the age of 18;(iii)in the case of an unmarried daughter until marriage or until she attains the age of 25, whichever occurs earlier; or in case of minor sister until marriage or until she attains the age of 21, whichever occurs earlier;(iv)in the case of a father, for life.
