Section 47(9) in The M.P. Civil Services (Pension) Rules, 1976
(9)Where a deceased Government servant or pensioner leaves behind more children than one eldest eligible child shall be entitled to the family pension for the period mentioned in clause (ii) or clause (iii) of sub-rule (6) as the case may be, and after the expiry of that period the next child shall become eligible for the grant of family pension.
