Section 7(2) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(2)[ The family of a member of the Service who is compulsorily retired from the service as a measure of penalty shall be entitled to a family pension under Rule 22 [omitted] [Substituted w.e.f. 1.1.64 vide MHA Notification No. 29/11/65-AIS(II) dated 05.02.1966.]. For the purpose of rule 22, the family pension shall be admissible for maximum period of five years from the date of compulsory retirement.]
