Section 48(5) in The M.P. Civil Services (Pension) Rules, 1976
(5)No non-contributory family pension shall be payable under this rule-(a)to a person mentioned in clause (b) of sub-rule (6) without production of reasonable proof that such person was dependent 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 widow female member of a Government servant's family in the event of her re-marriage;(d)to a brother of a Government servant, on his attaining the age of eighteen years; and(e)to a person who is not a member of a Government servant's family.
