Section 30(1) in Rajasthan District Board Account Rules
(1)Pay and allowances claimed on behalf of a deceased servant of the Board may be paid without the production of the usual legal authority.(a)to the extent of Rs. 500/- under orders of the Chairman after such enquiry into the right and title of the claimants as may be deemed sufficient.(b)For the excess over Rs. 500/- under the orders of the Board on execution of an indemnity bond with such security as the Board may require if the Board is satisfied as-to the right and title of the claimant and considers that undue delay and hardship would be caused by insisting on the production of letters of administration.
