Section 104 in Rajasthan Civil Services (Pension) Rules, 1996
104. Endorsement of the family pension entitlement of post retiral spouses in the Pension Payment Order of pensioners.
(a)As and when a pensioner marries or remarries after retirement, he shall intimate in the prescribed Form 30 for the event to the Head of Office who processed his pension papers at the time of his retirement. He shall also furnish alongwith his application an attested copy of the marriage certificate from the Registrar/Gram Panchayat/District Magistrate in respect of his postretirement marriage.(b)The Head of Office on receipt of application in Form 30 after due verification forward papers to the Director, Pension Department, Rajasthan, Jaipur for issue of corrigendum to the Pension Payment Order. If the pensioner has any eligible child or children from another wife, who is not alive, the family pension shall be divided between the eligible child of the wife, who is not alive and the post retiral spouse and her children.(c)The corrigendum Pension Payment Order shall be forwarded by the Director, Pension Department, to the concerned Pension Payment Officer, and` a copy of the corrigendum Pension Payment Order shall be endorsed to the pensioner.
