Section 45(4)(d) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 45(4)(d) in The M.P. Civil Services (Pension) Rules, 1976

(d)When the death-cum-retirement gratuity becomes payable to a minor brother or minor unmarried sister, the payment should be made to the father or, in his absence to the mother of the beneficiary except in case where the mother happens to be a Muslim lady or a step mother. In this case, too, if there is no surviving parent or the surviving parent happens to be a Muslim lady or a step mother, the payment will have to be made to the person producing the guardianship certificate. If any share is payable to a widowed minor sister, the production of guardianship certificate would be necessary.

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State of Madhya Pradesh - Subsection

Section 45(4)(d) in The M.P. Civil Services (Pension) Rules, 1976