Section 70 in Rajasthan Civil Services (Pension) Rules, 1996
70. Family pension to be given to the eldest eligible child.
- Where a deceased Government servant or pensioner leaves behind more children than one, the eldest eligible child shall be entitled to the family pension for the period mentioned in clause (b) or clause (c) of rule 67, as the case may be, and after the expiry of that period the next child shall become eligible for the grant of family pension.
