Section 14 in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001
14. Family pension.
(1)In case of death of the employee or pensioner with at least one year service the family pension shall be granted to the family of the deceased employee of the aided school @ 30% of the pay in all cases, subject to minimum of Rs. 1,275/- and maximum of 30% of last pay.(a)In case of death of an employee while in service having more than seven years service or after retirement before attaining the age of sixty-five years, the amount of family pension would be fixed at double the amount of normal family pension subject to the condition that such enhanced family pension does not exceed fifty per cent of pay drawn at the time of death or normal pension, as the case may be. This benefit will be available for a period of seven years or till the deceased could have attained the age of sixty-five years, whichever is earlier.(b)In the event of death after retirement, the family pension at the enhanced rates shall be payable up to the date on which the deceased employee would have attained the age of sixty-five years, had he servived, or for a period of seven years whichever period is less, but in no case the amount of family pension shall exceed the pension sanctioned to the employee at the time of retirement.Explanation. - For the purpose of family pension "Family" shall include the following members :-(1)(a)wife;(b)husband;(c)minor sons;(d)unmarried minor daughter and legally adopted child before the date of retirement;(e)widow/widows up to the date of death or re-marriage whichever is earlier;(f)sons/unmarried daughters until he/she attains the age of 25 years or starts earning livelihood whichever earlier;(g)a judicially separated wife or husband.(2)Marriage after retirement is recognised for the purpose of family pension.Note. - The term "child" includes posthumous child of the employee.
