13. Children pension . - (1) After the death of an employee from the date following the date of his/her death, along with surviving wife/husband, two of the eldest sons or unmarried daughters, as the case may be, till they attain the age of twenty-five years or in the case of unmarried daughter till the date of her marriage, whichever is earlier, shall be entitled to children pension.
(2)The amount of monthly children pension payable after the death of an employee shall be equal to twenty-five per cent. of the amount of widow or widower pension for each son or daughter, as the case may be, [or not less than] rupees one hundred for each child.
