Section 115 in Rajasthan Civil Services (Pension) Rules, 1996
115. Extent of application.
- The rules in this Chapter shall apply to all persons appointed by the Government of Rajasthan to services and posts under its administrative control or in connection with the affairs of Rajasthan, other than those to whom the Workmen's compensation Act applies, whether the appointment of such persons is permanent or temporary, on a time scale of pay or fixed pay, or piece work rates.Notes. - 1. Article 320 of the Constitution of India provides that the Public Service Commission should be consulted on claims for the award of injury pensions and as to the amounts of such awards. It is, therefore, necessary to consult the Commission on every claim by or in respect of a person, who is or was under the rule making control of the Rajasthan Government for the award of a pension or gratuity under the rules 115 to 122 and 127 of Chapter VIII. The following supplementary instructions should be observed when the Rajasthan Public Service Commission is consulted in respect of claims for the award of injury pension:-(i)the Commission should be consulted after the department concerned and audit have expressed their views on a case. For procedure see Rule 127;(ii)the point of reference to the Commission should inter alia be, whether in their opinion the award of any pension, gratuity, etc. is admissible, and if so, the amount thereof;(iii)any such reference to the Commission should be in the form of an official letter with which the relevant papers should be forwarded.
