Section 95(3) in Rajasthan Civil Services (Pension) Rules, 1996
(3)Where the family of the deceased Government servant is eligible under Ch. VC for the Family Pension-(a)the Head of Office shall address the widow or widower in Form 13 for making a claim in Form 14 alongwith necessary documents, and(b)where the deceased Government servant is survived only by a child or children the guardian of such child or children may submit a claim in Form 14 alongwith necessary documents to the Head of Office:Provided that the guardian shall not be required to submit a claim in the said Form on behalf of a child if the child has attained the age of eighteen years and such child may himself or herself submit a claim in the said Form.
