Section 9 in The Rajasthan Grant & Payment of Old Age Pension Rules, 1974
9. Procedure for application and grant of pension.
- (i) Application for pension shall be made in Form OAP I to the Tehsildar of the Tehsil in which the applicant is residing. The Form of application will be available free of charge from Tehsil, Gram Panchayat, Municipality or Municipal Board and District Treasury Office. In case printed application forms are not available the application may be submitted on plain paper.(ii)On receipt of an application in the prescribed form the enquiry Officer shall arrange to get it entered in the Register OAP II. Before enlisting new application, it may also be ensured that he had not applied for pension in the past and the application rejected. A separate subsidiary register of rejected application may also be maintained.(iii)Thereupon the Enquiry Officer shall proceed to scrutinize the application and verify the age, domicile, residence and income or sources of livelihood. The details of members of his family as defined in Rule 2(i) and (iii) of these rules will be verified. He shall verify the age from the following documents in the order of preference given below:-(a)School Certificate:(b)Register of Births maintained by Municipal Board/Council, Panchayats;(c)The latest Assembly Electoral Rolls in which applicant's name appeal's; ora certificate of age granted by the Sub-Divisional Officer or Tehsildar on receipt of a written statement, supported by two witnesses, to be filled before him by the destitute and after such enquiry, as he may deem fit.(iv)The result of verification shall be recorded by the Enquiry Officer in Part II of the Application Form OAP I alongwith any other particular information necessary for considering his case.(v)The verification shall be as far as possible be completed within a period of one month from the date of receipt of application.(vi)The Enquiry Officer shall after enquiry and verification send the Form OAP I in original to the sanctioning authority with his recommendation for orders in each case. The sanctioning authority shall after considering each case carefully pass order with respect to either grant of pension in Form OAP HI or rejected the claim under intimation to the destitute.(vii)When it is decided to sanction pension to a destitute, the sanctioning authority shall ask the applicant to submit two copies of passport size of photographs duly attested by a member of Parliament/Member of Legislative Assembly/Sarpanch of Panchayat Samiti/Pradhan, Panchayat Samiti, Zila Pramukh or a gazetted officer of State Government. The cost of the photo to the extent of [Rs. 2/-] [Substituted by Notification No. F. 1 (22)FD(a)Rules/73, dated 23-2-1979.] per head shall be reimbursed by the Government. Such charges shall be met out of the "contingencies" budget of Sub-Divisional Officer's office.(viii)The sanctioning authority shall maintain two registers namely, (1) Register of Old Age Pensions sanctioned (2) Register of Old Age Pension applications rejected. The entries in the register shall be attested by the sanctioning authority. A copy of the order sanctioning grant of pension shall be endorsed to the Collector, Sub-Treasury Officer.
