Section 75(5) in Rajasthan Civil Services (Pension) Rules, 1996
(5)[ Notwithstanding anything contained in sub-rule (3) and subject to the provisions of sub-rule (4), in the case of death of a Government servant, while on "election duty", the Collector of the District shall also be competent to grant ex-gratia.] [Inserted vide FD Notification No.F.15(7)FD(Rules)/98 dated 19.05.2007.]Government of Rajasthan's Decisions
