Section 48(6)(a) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 48(6)] [Section 48] [Entire Act]

State of Madhya Pradesh - Subsection

Section 48(6)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)Except as may be provided by nomination under sub-rule (7) the non-contributory family pension sanctioned under this rule shall be payable-

(i)to the widow, and if there are more widows that one, to the eldest surviving widow, if the deceased was a male Government servant.