Section 4 in Rajasthan Political Sufferers Aid Rules, 1959
4. Forms of aid.
- The forms in which aid may in the discretion of the State Government be granted under these rules shall be all or any of the following, namely,-(i)pension for life or for specified period;(ii)lump sum grants for taking to some business or industry or otherwise;(iii)restoration of or compensation for the property confiscated, forfeited, seized, lost or damaged in the circumstance mentioned in rule 3 (c) and refund of fines;(iv)re-employment in Government service and proportionate pension or employment of dependents in Government service;(v)land grants for settlement as agriculturists.
