Section 47(3)(a) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 47(3)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)[Where a Government servant] [Substituted by Notification No. B-25-9-96-PWC-IV, dated 18-10-1996 (w.e.f. 1-1-1986).], who is not governed by the Workman's Compensation Act, 1923 (No. 8 of 1923), dies while in service after having rendered not less than seven years continuous service, the rate of family pension payable to the family shall be equal to 50 per cent of the pay last drawn or twice the family pension admissible under sub-rule (2), whichever is less, and the amount so admissible shall be payable from the date following the date of death of the Government servant :-

(i)for a period of seven years; or

(ii)up to the date on which the deceased Government servant would have attained the age of 65 years had he survived, whichever period is less.

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State of Madhya Pradesh - Subsection

Section 47(3)(a) in The M.P. Civil Services (Pension) Rules, 1976