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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(6)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)If there are more than one such son or unmarried daughter suffering from disorder or disability of mind or who are physically crippled or disabled, the family pension shall be paid in the following order, namely :-
(i)Firstly to the son, and if there are more than one son, the younger of them will get the family pension only after the lifetime of the elder;
(ii)Secondly, to the unmarried daughter, and if there are more than one unmarried daughters, the younger of them will get the family pension only after the lifetime of the elder;
(iii)The family pension shall be paid to such son or unmarried daughter through the guardian as if he or she was a minor;
(iv)Before allowing the family pension for life to any such son or unmarried daughter, the sanctioning authority shall satisfy that the handicap is of such a nature as to prevent him or her from earning his or her livelihood and the same shall be evidenced by a certificate obtained from a medical officer not below the rank of a Civil Surgeon setting out, as far as possible, the exact mental or physical condition of the child;
(v)The person receiving the family pension as guardian of such son or unmarried daughter shall produce [every five years] [Substituted by Notification No. FB-6-2-83-R-II-IV, dated 12-4-83 (w.e.f. 19-8-1983).] a certificate from a medical officer not below the rank of Civil Surgeon to the effect that he or she continues to suffer from disorder or disability of mind or continues to be physically crippled or disabled.