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[Cites 0, Cited by 0] [Section 49(12)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(12)(a) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(a)If a person, who in the event of death of an employee while in service, is eligible to receive family pension under this regulation, is charged with the offence of murdering the employee or for abetting in the commission of such an offence, the claim of such a person, including other eligible member or members of the family to receive the family pension, shall remain suspended till the conclusion of the criminal proceedings instituted against him.