Section 32(3) in Reserve Bank of India Pension Regulations, 1990
(3)Where at the time of death the employee has completed 7 years of continuous service, family pension may be paid at 50% of pay last drawn or twice the ordinary rate of family pension, whichever is less, provided the employee was not covered by the Work-men's Compensation Act, 1923. In case the employee was covered by the Work-men's Compensation Act, 1923, the family pension should be 50% of the pay last drawn or 1½ times of the ordinary rate of family pension whichever is less. The pension at this higher rate is payable for a period of 7 years or till the deceased employee would have attained the age of 65 years had he survived, whichever is less.
