Section 100(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)(a)If the family pension is payable in Rajasthan, the Director Pension shall prepare the pension payment order.(b)The payment of family pension shall be effective from the date following the date on which the payment of provisional family pension ceased.(c)Arrears of family pension, if any, in respect of the period for which provisional family pension was paid shall also be authorised by the Director Pension.
