Section 67 in Rajasthan Civil Services (Pension) Rules, 1996
67. [ Condition of grant. [Substituted by Notification No. F. 12(3) FD(rules)/2010, G.S.R. 100, dated 4.9.2012 (w.e.f. 18.9.1996).]
- The family pension shall be admissible to -(a)a widow/widower, up to the date of death or remarriage, whichever is earlier;(b)unmarried son till he attains the age of twenty five years or on earning a monthly income exceeding [Rs.9500/-] per month - whichever is earlier.(c)Unmarried daughter upto the date of her marriage or on earning a monthly income exceeding [Rs.9500/-] [Substituted 'Rs.6000/-' by Notification No. G.S.R. 79, dated 27.8.2018 (w.e.f. 18.9.1996).] per month or whichever is earlier.(d)Widowed/divorced daughter of any age upto the date of remarriage or till the date she starts earning a monthly income exceeding [Rs.9500/-] [Substituted 'Rs.6000/-' by Notification No. G.S.R. 79, dated 27.8.2018 (w.e.f. 18.9.1996).] per month or upto the date of death whichever is earlier.(e)parents who were wholly dependent upon the Government servant when he/she was alive provided the deceased employee had left behind neither a widow nor a child and the income of parent is not more than [Rs.9500/-] [Substituted 'Rs.6000/-' by Notification No. G.S.R. 79, dated 27.8.2018 (w.e.f. 18.9.1996).].Provided that if the son or daughter of any age of a Government servant/pensioner is suffering from any disorder or disability of mind or is physically crippled or disabled or blind or deaf and dumb so as to render him or her unable to earn a living the family pension shall be payable to such son or daughter for life, subject to the following conditions, namely, -(i)If there are more than one such children suffering from disorder or disability of mind or who are physically crippled or disabled, or blind or deaf and thumb, the family pension shall be paid in the order of their birth and the younger of them will get the family pension only after the elder next above him/her ceases to be eligible;(ii)before allowing the family pension for life to any such son or daughter, the sanctioning authority shall satisfy that the handicap is of such a nature so as to prevent him or her from earning livelihood evidenced by a certificate obtained from a medical officer not below the rank of Chief Medical & Health Officer/Medical Jurist setting out, as far as possible, the exact mental or physical incapacity; and(iii)the person receiving the family pension as natural/legal guardian of such son or daughter or such son or daughter not receiving the family pension through the guardian, shall produce every three years a certificate from a medical officer not below the rank of Chief Medical & Health Officer/Medical Jurist to the effect that he or she continues to suffer from disorder or disability of mind or continues to be physically crippled or disabled or blind or deaf and dumb -Explanations :(1) A son/daughter shall become ineligible for family pension from the date he/she gets married or on earning a monthly income exceeding Rs.2550/- per month. He/she will be required to produce six monthly a certificate regarding marital status and an annual certificate regarding monthly income.(2)In such a case, it shall be the duty of the natural/legal guardian or daughter, to furnish a certificate to the Treasury or Bank, as the case may be, every year that she has not yet married.(3)Family pension to an eligible Government servant/pensioner is payable in addition to his/her pay or pension, in cases where both husband and wife are Government servants.(4)In cases where as per existing provisions payment of family pension has been discontinued and as per aforesaid revised provisions family pensions family pension becomes payable, it will be payable from the date of this notification.]
