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State of Rajasthan - Section

Section 54A in Rajasthan Civil Services (Pension) Rules, 1996

54A. [ Amount of Additional Pension Family Pension. [Inserted by Notification No. G.S.R. 111A, dated 12.9.2008 (w.e.f. 18.9.1996).]

- The quantum of pension/family pension available to the old pensioners/family pensioners, on attaining the age of 80 years or above shall be increased as follows:-
Age of Pensioner/Family Pensioner Additional Quantum of Pension/Family Pension
From 80 years to less than 85 years 20% of basic pension/family pension
From 85 years to less than 90 years 30% of basic pension/family pension
From 90 years to less than 95 years 40% of basic pension/family pension
From 95 years to less than 100 years 50% of basic pension/family pension
100 years or more 100% of basic pension/family pension
The Pension Sanction Authorities should ensure that the date of birth and the age of a pensioner/family pensioner is invariably indicated in the pension payment order and in the form of details of family, to facilitate payment of additional pension/family pension by the Pension Disbursing Authority as soon as it becomes due. The amount of additional pension/family pension will be shown distinctly in the pension payment order. For example, in case where a pensioner/family pensioner is more than 80 years of age and his pension/family pension is Rs. 10,000/- p.m., the pension/family pension will be shown as (i)Basic Pension/Family Pension = Rs. 10,000/- and (ii) Additional Pension/Family Pension = Rs. 2,000/- per month. The pension/family pension on his attaining the age of 85 years will be shown as (i) Basic Pension/Family Pension = 10,000/- and (ii) Additional Pension/Family Pension = Rs. 3,000/- per month.][(1) Government of Rajasthan's Decision. - The Governor is pleased to order that the Pension/ Family Pension of all the pre- 1.9.1996 State Pensioners/ Family pensioners be revised with effect from 1.9.1996 in the manner indicated in the succeeding paragraphs.