(4)No non-contributory family pension shall be payable under this rule-(a)to a person mentioned in clause (b) of sub-rule (5) without production of reasonable proof that such person was dependant on the deceased Government servant for support;(b)to an unmarried female member of a Government servant's family, in the event of her marriage;(c)to a widowed female member of a Government servant family in the event of her re-marriage and(d)to a brother of a Government servant, on his attaining the age of eighteen years; and(e)a person who is not a member of a Government servant's family.
