Section 114(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)The following authorities shall be competent to sanction pension under this Chapter, to whom the application for grant of pension/gratuity in the form given in the Annexure shall be submitted -(i)Commandant, in case of RAC personnel;(ii)Superintendent of Police, in case of Police personnel other than R.A.C.;(iii)Dy.I.G.P. in case of Police personnel of range offices;(iv)D.G.P. in case of Commandant or Superintendent of Police (other than I.P.S.);(v)Excise Commissioner, Rajasthan, in case of personnel of Preventive Branch, of Excise Department;(vi)[ Director, Mines & Geology Department Rajasthan in case of Personnel of Preventive or Enforcement branches of Mines Department; [Inserted by Rajasthan Notification No. G.S.R. 103, dated 29.10.2015 (w.e.f. 18.9.1996).](vii)Principal Chief Conservator of Forest, Rajasthan in case of Personnel of Preventive or Enforcement branches of Forest Department;(viii)Commissioner, Transport Department, Rajasthan in case of Personnel of Preventive or Enforcement branches of Transport Department; and(ix)Secretary to the Government, Department of Personnel in case of Officials working as Executive Magistrate during Law and Order situations.]The application shall be submitted through the Head of Office, under whom the deceased Government servant was immediately serving before death.
