Section 22(2) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(2)Without prejudice to the provisions contained in sub-rule (5), where a member of service dies, -(i)after completion of one year of continuous service; or(ii)before completion of one year of continuous service:Provided that the deceased member of service concerned immediately prior to his appointment to the service or post was examined by the appropriate medical authority and declared fit by that authority for Government service; or(iii)after retirement from service and was on the date of death in receipt of a pension, or compassionate allowance, referred to in these rules,the family of the deceased shall be entitled to family pension under the Family Pension Scheme for State Government or Central Government Employees, 1964, the amount of which shall be determined at a uniform rate of 30% of basic pay subject to a minimum of three thousand and five hundred rupees per mensem and a maximum of twenty-seven thousand rupees per mensem.Explanation. - The expression 'one year of continuous service' wherever it occurs in this rule shall be construed to include 'less than one year of continuous service' as provided in clause (ii).
