Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Civil Services (Pension) (Amendment) Rules, 2010 [26 March 2010] CONTENTS 1. These rules may be called the Rajasthan Civil Services (Pension) (Amendment) Rules, 2010 2. These rules shall come into force with effect from 01.09.2006 3. I n the aforesaid rules, the existing clause (ii) and (iii) of Rule 111 shall be substituted by the following namely 4. Non accrual of arrears Rajasthan Civil Services (Pension) (Amendment) Rules, 2010 [26 March 2010] In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Rajasthan hereby makes the following rules further to amend the Rajasthan Civil Services (Pension) Rules, 1996, namely: 1. These rules may be called the Rajasthan Civil Services (Pension) (Amendment) Rules, 2010 :- 2. These rules shall come into force with effect from 01.09.2006 :- 3. In the aforesaid rules, the existing clause (ii) and (iii) of Rule 111 shall be substituted by the following namely :- " (ii) If the Government servant is survived by the widow, she will be entitled to family pension equal to the pay last drawn by the deceased Government Servant. The said family pension shall be admissible for her life or until her marriage. (iii) In the case of Government Servants, who expired before 01.09.2006, in that case the corresponding revised pay shall be determined in the Rajasthan Civil Services (Revised Pay) Rules, 2008 on notional basis in the pay scale rules revised from time to time on the basis of last pay actually drawn in the respective pay scale of the post held by the deceased Government Servant and thereafter revised family pension shall be allowed as per clause (ii) above." 4. Non accrual of arrears :- Notwithstanding anything contained in this rules, no arrear of family pension shall accrue for the period from 01.09.2006 to 31.12.2006 (both days inclusive) By order of the Governor, Deepak Upreti, Secretary to the Government.