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[Cites 0, Cited by 0] [Section 50(6)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(6)(a) in Tamil Nadu Pension Rules, 1978

(a)A Government servant, shall, on his confirmation in a service or post, make a nomination in Form 4 indicating the order in which a non-contributory family pension should be paid to the members of the family and, to the extent it is invalid, the non-contributory family pension shall be payable in accordance with such nomination.