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[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2)(a) in The Orissa Municipal Employees' Pension Rules, 1989

(a)
(i)If the deceased pensioner is survived by a widow or widower who is eligible for grant of family pension, the amount of family pension as indicated in the pension payment order shall become payable to the widow or widower, as the case may be, from the day following the date of death of the pensioner.
(ii)On receipt of an application from the widow or widower the Executive Officer of the Council from whom the deceased pensioner was drawing his/her pension, shall move the Director to allow family pension and to grant necessary funds for the purpose of Payment of family pension to the widow or widower, as the case may be.