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[Cites 0, Cited by 0] [Section 74(4)] [Section 74] [Entire Act]

State of Tamilnadu - Subsection

Section 74(4)(a) in Tamil Nadu Pension Rules, 1978

(a)Where the family of the deceased Government servant is eligible for non-contributory family pension under rule 50, the Head of office shall ascertain-
(i)if the deceased Government servant had nominated any member of his family to receive the payment of non-contributory family pension; and
(ii)where the deceased Government servant had not made any nomination or the nomination made does not subsist the person to whom the non-contributory family pension may be payable.