Section 114 in Rajasthan Civil Services (Pension) Rules, 1996
114. Procedure.
(1)Except as provided in this rule in respect of matters of procedure, awards under these rules are subject to procedure and rules relating to ordinary pensions to the extent that such procedure and rules are not inconsistent with the rules contained in this Chapter.(2)The following authorities shall be competent to sanction pension under this Chapter, to whom the application for grant of pension/gratuity in the form given in the Annexure shall be submitted -(i)Commandant, in case of RAC personnel;(ii)Superintendent of Police, in case of Police personnel other than R.A.C.;(iii)Dy.I.G.P. in case of Police personnel of range offices;(iv)D.G.P. in case of Commandant or Superintendent of Police (other than I.P.S.);(v)Excise Commissioner, Rajasthan, in case of personnel of Preventive Branch, of Excise Department;(vi)[ Director, Mines & Geology Department Rajasthan in case of Personnel of Preventive or Enforcement branches of Mines Department; [Inserted by Rajasthan Notification No. G.S.R. 103, dated 29.10.2015 (w.e.f. 18.9.1996).](vii)Principal Chief Conservator of Forest, Rajasthan in case of Personnel of Preventive or Enforcement branches of Forest Department;(viii)Commissioner, Transport Department, Rajasthan in case of Personnel of Preventive or Enforcement branches of Transport Department; and(ix)Secretary to the Government, Department of Personnel in case of Officials working as Executive Magistrate during Law and Order situations.]The application shall be submitted through the Head of Office, under whom the deceased Government servant was immediately serving before death.(3)The pension sanctioning authority, on receipt of application shall immediately fill up the prescribed form and issue orders for grant of pension/gratuity after necessary enquiry and shall forward the sanction and application to the Director, Pension Department, Rajasthan alongwith following documents:(i)Last Pay Certificate.(ii)Death Certificate by a Government Medical Officer provided that in cases where the Police personnel are believed to be killed in encounter with dacoits or while on duty, but could not be located, the Commandant/Superintendent of Police/Director General of Police, as the case may be record the following certificate in respect of such persons -Certified that Shri ..................... rank............ S/o Shri..................... posted at .......... is believed to have been killed in encounter with dacoits or while on duty.(iii)Declaration for refund of excess amount of pension, in Form annexed.(iv)A statement of circumstances resulting in death.(v)Left/right hand thumb and finger impressions of the claimant(s), in duplicate, duly attested.(vi)Specimen signature of the claimant(s), in duplicate, duly attested.(vii)Passport size photograph of the claimant(s), in duplicate, duly attested on the face.On receipt of the aforesaid documents, the Director, Pension Department, Rajasthan, will issue the Pension Payment Order.Guidelines for grant of special pensionary awards under Chapter VII of Rajasthan Civil Service (Pension) Rules, 1996 to the Police and Excise (Preventive Branch) employees. - Following guidelines are laid down for grant of special pensionary award :-On occurence of an event leading to the death of a Government Servant while on duty covered under this Chapter the officer under whose control the deceased Government servant was performing duty shall intimate the facts of the event in detail to the head of department/next higher authority immediately and not later than next working day. For sanctioning such an award the death as a result of performance of duty/killed while on duty should be beyond any doubt and dispute. In case of any doubt the authority competent to sanction special pensionary award shall refer the matter to the next higher authority for orders. In cases where the intimation regarding the death could not be given in the aforesaid period, such cases shall invariably be referred to the Head of department/next higher authority for seeking his orders. The pension sanctioning authority shall forward the claim to the Director, Pension Department within a fortnight after the death of the employee who after scrutiny of the claim shall issue P.P.O. within a period of 15 days.For the purpose of grant of Death Gratuity the details of service duly verified alongwith service book of the employee shall be sent to the Director, Pension in the form prescribed for grant of family pension. The death under normal circumstances while on duty shall not be covered for the purpose of grant of special pensionary awards.The pension sanctioning authority shall personally be responsible to see that the special pensionary award is sanctioned only to the categories of Government servants who are on pensionable establishment whether temporary or permanent covered under rule 109 of the aforesaid rules.AnnexureApplication for a family pension for the family of Shri ...................................... late .................................... in the .................................. Department .................................
