Section 6 in The Mumbai Port Trust (Pension Fund) Regulations, 2004
6. Disbursement of the Fund.
- Disbursement shall be made out of the Fund to the employees or their family members or their dependants/legal heirs as per the provisions of the pension regulations under specific sanction of the Chairman or Deputy Chairman or Financial Adviser and Chief Accounts Officer or Dy. Chief Accounts Officer or any other officer of the Accounts Department authorised for this purpose by the Trustees of Pension Fund.
