Section 10 in The Rajasthan Grant & Payment of Old Age Pension Rules, 1974
10. Payment of Pension.
- (i) The Treasury Officer and Sub-Treasury Officer shall be the authority to make payment of pension.(ii)The pension shall become due for payment on the expiry of the month to which it relates. No payment shall be made for next month unless money order acknowledgment have been received in respect of previous month's pension payment.(iii)The pension shall be remitted to the destitute by the Treasury Officer or Sub-Treasury Officer, as the case may be, by means of money order unless he desires to receive pension in person. Money order commission shall not be deducted from the amount of the pension. In the case of payment of pension jointly, the amount shall be sent by money order to the address of the husband.(iv)In case a destitute is insane or of unsound mind, the pension shall be paid to the guardian appointed by the Court or by the sanctioning authority. Where a sanctioning authority appoints a guardian for the purpose on receipt of an application on plain paper received through the Tehsildar, a bond in the prescribed form OAP IX shall be executed by the guardian undertaking to support the insane applicant before the pension is sanctioned.(v)Where the amount of pension is remitted by money order, the postman (under agreement with the postal authority) shall disburse the amount to the destitute only and to no one else, in the presence of a literate person who shall record a certificate of identification.(vi)In case he is illiterate the thumb impression of the destitute shall be obtained on money order receipt in the presence of a literate witness who shall attest the signature on the receipt itself.(vii)The Treasury Officer and Sub-Treasury Officer shall make payment of pension where payable by means of a money order not later than 1st week of every month.(viii)The detailed instructions relating to payment of pension, maintenance of account etc. are contained in the Appendix appended to these rules.
