(5)(a)Except as may be provided by nomination under sub-rule (6), the non-contributory family pension sanctioned under this rule shall be payable-(i)to the widow and if there are more widows than one, to the eldest surviving widow if the deceased was a male Government servant, or to die husband, if the deceased was a female Government servant.Note. - The expression "eldest surviving widow" shall be construed with reference to the seniority according to the date of the marriage of the surviving widows and not with reference to their age;(ii)failing a widow or husband, as the case may be, to the eldest surviving son,(iii)failing (i) and (ii) above, to the eldest surviving unmarried daughter.(iv)Failing the above, to be eldest surviving widowed daughter.(b)if there are no surviving members of the family as in clause (a), the non-contributory family pension may be granted: -(i)to the father;(ii)failing (i) above, to the mother;(iii)failing (i) and (ii) above, to the eldest surviving brother below die age of eighteen years;(iv)foiling (i), (ii) and (iii) above, to foe eldest surviving unmarried sister;(v)failing the above, to the eldest surviving widowed sister.
