Section 40(6) in United Bank of India (Employees') Pension Regulations, 1995
(6)Where a female employee or male employee dies leaving behind a judicially separated husband or widow and no child r children, the family pension in respect of the deceased shall be payable to the person surviving:Provided that where in a case the judicial separation is granted on the ground adultery and the death of the employee takes place during the period of such judicial separation, the family pension shall not be payable to the person surviving if such person surviving was held guilty of committing adultery.
