Section 48(6) in The M.P. Civil Services (Pension) Rules, 1976
(6)(a)Except as may be provided by nomination under sub-rule (7) the non-contributory family pension sanctioned under this rule shall be payable-(i)to the widow, and if there are more widows that one, to the eldest surviving widow, if the deceased was a male Government servant.Explanation. - The expression "eldest surviving widow" shall be construed with reference to the seniority according to the date of marriages of the surviving widows and not with reference to their age;(ii)failing a widow or husband as the case may be, to the eldest surviving son;(iii)failing (i) and (ii) above, to the eldest surviving unmarried daughter;(iv)failing the above, to the eldest surviving widowed daughter.(b)If there are no surviving members of the family as in clause (a), the non-contributory family pension may be granted :-(i)to the father;(ii)failing (i) above to the mother;(iii)failing (i) and (ii) above, to the eldest surviving brother below the age of 18 years;(iv)failing (i), (ii) and (iii) above, to the eldest surviving unmarried sister;(v)failing the above, to the eldest surviving widowed sisters.
