Section 7(7) in Rajasthan Petroleum State and Subordinate Service Rules, 2012
(7)The application shall contain the following information:(i)Name and designation of the deceased/permanently incapacitated Armed Force/Para Military Force Personnel;(ii)Unit in which he/she was working prior to death/becoming permanently incapacitated;(iii)Date and Place of death with death certificate issued by the Authority competent to declare him a battle causality or becoming permanently incapacitated; and(iv)Name, date of birth, educational qualification of the applicant and his/her relation with the deceased (with certificates).Explanation. - For purpose of this rule:(a)"Armed Force" means the Army, Navy and Air Force of the Union;(b)"Dependent" means spouse of the deceased/permanently incapacitated person, son/adopted son, unmarried daughter/unmarried adopted daughter who were wholly dependent on the deceased/permanently incapacitated Armed Forces Service Personnel I Pan Military Personnel; Note: Adopted son/daughter means legally adopted son/daughter by the deceased /permanently incapacitated person during his/her life.(c)"Para-Military Forces" means the Border Security Force, Central Reserve Police Force, Indo Tibetan Border Police and any other Para-Military Force, as may be notified by Central and State Government from time to time; and(d)"Permanently incapacitated" means a person who is covered under the definition of the term "person with disabilities" as provided in the Person with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 (Central Act No. 1 of 1996).
