Section 117(1) in Rajasthan Civil Services (Pension) Rules, 1996
(1)(a)Disablement shall be accepted as due to Government service provided that it is certified that it is due to wound, injury or disease which-(i)is attributable to Government service, or(ii)existed before or arose during Government service and has been and remains aggravated thereby.(b)Death shall be accepted as due to Government service provided it is certified that it was due to or hastened by-(i)a wound, injury or disease which was attributable to Government service, or(ii)the aggravation by Government service of a wound, injury or disease which existed before or arose during Government service.
