Section 127(2) in Rajasthan Civil Services (Pension) Rules, 1996
(2)When a claim for any injury pension or gratuity or family pension arises, the Head of Office or of the Department in which the injured or deceased Government servant was employed will forward the claim through the usual channel to the Government with the following documents:-(i)full statement of circumstances in which the injury was received, the disease was contracted or the death occurred.(ii)The application for injury pension or gratuity in Form A or as the case may be, the application for family pension in Form B of the Forms set forth in Schedule IV.(iii)In the case of an injured Government servant or one who has contracted a disease a medical report in Form C of the Forms set forth in Schedule IV. In the case of a deceased Government servant a medical report as to the death or reliable evidence as to the actual occurrence of death if the Government servant lost his life in such circumstances that a medical report cannot be secured.(iv)A report of the Director, Pension Department concerned as to whether an award is admissible under the rules and if so of what amount.
