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State of Rajasthan - Section

Section 12 in The Rajasthan Grant & Payment of Old Age Pension Rules, 1974

12. [ Annual Verification. [Substituted by Notification No. F. 1 (22)FD(a)Rules/73, dated 15-7-1980.]

- (i) A destitute in receipt of pension who is residing at tehsil headquarters or district headquarters shall appear in person in the month of April every year before the Treasury Officer or Sub- Treasury Officer, as the case may be. The verifying officer will personally see the destitute, compare with his/her photograph and satisfy himself with reference to identification marks noted in the pension payment order. The fact of physical verification shall be noted in the register O.A.P. II maintained by the Sub- Treasury Officer or Treasury Officer.
(ii)The Sub-Divisional Officer/Tehsildar/Vikas Adhikari shall during his tour to village, verify the continued existence of destitutes and other parts relevant to the continuance of pension to a destitute who is receiving pension by money order.
(iii)A destitute, drawing payment of pension through money order, may either appear in person in the month of April every year before Treasury Officer/Sub-Treasury Officer or may furnish joint life certificate signed by the Patwari and Sarpanch of the area in which the destitute is living provided that the person signing the life certificate of the destitute shall be responsible to report the death or any other event which disentitles the pay of old age pension under the Rules. In case of doubt the Treasury Officer or Sub-Treasury Officer will be competent to ask the pensioner to appear in person for verification.]