Section 69(4)(a) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 69(4)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)Where the family of the deceased Government servant is eligible for non-contributory family pension under Rule 48 the Head of Office shall ascertain,-

(i)if the deceased Government servant had nominated any member of his family to receive the payment of non-contributory family pension; and

(ii)where the deceased Government servant had not made any nomination or the nomination made does not subsist, the person to whom the non-contributory family pension may be payable.

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State of Madhya Pradesh - Subsection

Section 69(4)(a) in The M.P. Civil Services (Pension) Rules, 1976