Section 69 in Rajasthan Civil Services (Pension) Rules, 1996
69. Family pension not payable to more than one member at the same time.
- (i) Except as provided in rule 68, the family pension shall not be payable to more than one member of the family at the same time.(ii)If a deceased Government servant or pensioner leaves behind a widow or widower, the family pension shall become payable to the widow or widower, failing which to the eligible child.(iii)Family pension to the children shall be payable in the order of their birth and the younger of them will not be eligible for family pension unless the elder next above him/her has become ineligible for the grant of family pension:
