Section 126 in Rajasthan Civil Services (Pension) Rules, 1996
126. Continuance of award to widow on remarriage with her deceased husband's brother.
- Notwithstanding anything contained in clause (i) of sub-rule (2) of Rule 125, a widow of an employee who re-marries her deceased husband's brother and continues to live a communal life with, or contributes to the support of the other dependents of the deceased shall not be disqualified for the grant of extraordinary pension, otherwise admissible to her under these rules.
