(1)A family pension may be granted to the family of an officer who dies whether after retirement or while still in service and the amount of such pension shall be at par with the amount admissible in this respect to the servants of State Government.(2)No pension shall be payable under this part-(a)to a person mentioned in clause (b) of sub-rule (3) below unless the pension sanctioning authority is satisfied that such person was dependent on the deceased officer for support;(b)to an unmarried female member of the family in the event of her marriage;(c)to a widowed female member of the family in the event of her remarriage;(d)to a brother of the deceased officer on his attaining the age of 18 years; and(e)to a person who is not a member of the deceased officer's family.(3)Except as may be provided by a nomination under sub-rule (4) below-(a)a pension sanctioned under this part shall be granted-(i)to the eldest surviving widow, if the deceased was a male officer or to the husband, if the deceased was a female officer;(ii)failing (i) above to the eldest surviving son;(iii)failing (i) and (ii) above, to the eldest surviving unmarried daughter;(iv)failing (i) to (iii) above, to the eldest widowed daughter; and(b)in the event of the pension not becoming payable under clause (a) the pension may be granted-(i)to the father;(ii)failing (t) above to the mother;(iii)failing (i) and (ii) above, to the eldest surviving brother below the age of 18;(iv)failing (i) to (iii) above, to the eldest surviving unmarried sister;(v)failing (i) to (iu) above, to the eldest surviving widowed sister; and(vi)failing (i) to (u) above, to the children of a predeceased son in the order it is payable to the children of the deceased officer under (a), (ii), (iu) and (iu) above.Note. - The expression "eldest surviving widow" occurring in clause (a) above, should be construed with reference to the seniority according to the date of marriage with the officer and not with reference to the age of surviving widows.(4)An officer shall immediately after his confirmation make a nomination in Form "E" indicating the order in which a pension sanctioned under this part should be payable to the members of his family; and the extent it is valid, the pension will be payable in accordance with such nomination provided the nominee concerned is not ineligible on the date of which the pension may become payable to him or her to receive the pension under the provisions of sub-rule (2). In case the nominee concerned is or has become ineligible to receive the pension under the said sub-rule the pension shall be granted to the person next lower in the order in such nominations. The provisions of sub-rules (5) (b), (7) and (8) of Rule 6 shall apply in respect of nominations under this sub-rule.(5)(a)A pension awarded under this part, shall not be payable to more than one member of the deceased officer's family at the same time.(b)If a pension awarded under this part ceases to be payable before the expiry of the period mentioned in the proviso to sub-rule (1) on account of death or marriage of the recipient or any other cause it will be re-granted to the person next lower in the order mentioned in sub-rule (3) or to the person next lower in the order shown in the nomination under sub-rule (4) as the case may be, who satisfies the other provisions of this part.(6)A pension sanctioned under this part will be tenable in addition to any extraordinary pension gratuity or compensation that may be granted to the members of an officer's family under the existing rules.(7)Future good conduct of the recipient is an implied condition of every grant of pension under this part Zila Panchayats reserve to themselves the right or withholding or withdrawing such pension or any part thereof if the receipient be convicted of serious crime or be guilty of grave misconduct. Decision of the Zila Panchayat in such matters shall be final.
