Section 24(3) in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements
(3)No family pension shall be payable under this Chapter-(a)to a person mentioned under 5(k), unless the Controlling Authority is satisfied that such person was dependent on the deceased employee for support;(b)to an unmarried female member of the family in the event of her marriage;(c)to a widowed female member of the family in the event of her re-marriage;(d)to a brother of deceased employee on his attaining the age of 11 years; and(e)to a person who is not a member of the deceased employee's family;
