GOVERNMENT OF RAJASTHAN
GOVERNMENT OF RAJASTHAN
Finance (Gr.2) Department
MEMORANDUM
No.F.1(35)FD(Gr.2)/87
Jaipur, dated 2.7.1992
Subject :-
Grant of Ex-gratia payment to alive widows of deceased Contributory Provident
Fund beneficiaries.
The
undersigned is directed to say that the provisions of Finance Department Memorandum
of even number dated 2.7.1991 are applicable only to the alive widows of Contributory
Provident Fund retirees. The cases of alive widows of Contributory Provident
Fund beneficiaries who died while service
and who are not entitled family pension in terms of the Department Memorandum
No.F.1(35) F. 5 Gr.2/87 dated 17.10.1987 were not covered under the provisions
of aforesaid order.
Representations have been received from the alive widows of Contributory
Provident Fund beneficiaries who died while in service for grant of Ex-gratia
payment as allowed to the widows of Contributory Provident Fund retirees from
time to time. Accordingly the matter has been considered sympathetically and
the Governor has been pleased to order that the provisions of Finance Department
Memorandum of even number dated 2.7.1991 may be extended subject to the terms
& conditions laid down therein with effect form 1.11.89 to the alive widows
of Contributory Provident Fund beneficiaries who died while in Government service
and who are not entitled to family pension in terms of this Department Memorandum
No.F.1(35)FD(Gr.2)/87 dated 17.10.1987.
By Order of the Governor,
(RAM AVATAR)
Deputy Secretary to Government
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