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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1)(a) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

(a)In case of death of an employee while in service having more than seven years service or after retirement before attaining the age of sixty-five years, the amount of family pension would be fixed at double the amount of normal family pension subject to the condition that such enhanced family pension does not exceed fifty per cent of pay drawn at the time of death or normal pension, as the case may be. This benefit will be available for a period of seven years or till the deceased could have attained the age of sixty-five years, whichever is earlier.