Section 147 in Rajasthan Civil Services (Pension) Rules, 1996
147. Payment of arrears of family pension under second proviso to rule 61 in case of a missing Government Servant.
- After one year of drawal of family pension under second proviso to rule 61 in case of a missing Government servant, the family shall be paid arrears of family pension at rates already sanctioned, from the date of missing of the Government servant to the date of start of family pension, provided the Government servant has not reappeared during this period.
