Section 32(8) in Reserve Bank of India Pension Regulations, 1990
(8)Where a deceased Bank employee or pensioner leaves behind more children than one, the eldest eligible child shall be entitled to the family pension for the period mentioned in clause (b) or clause (c) of sub-regulation (6) of this Regulation, as the case may be and after the expiry of that period the next child shall become eligible for the grant of family pension.
