(2)No pension shall be payable under this part-(a)to a person mentioned in clause (b) of sub-rule (3) below unless the pension sanctioning authority is satisfied that such person was dependent on the deceased officer for support;(b)to an unmarried female member of the family in the event of her marriage;(c)to a widowed female member of the family in the event of her remarriage;(d)to a brother of the deceased officer on his attaining the age of 18 years; and(e)to a person who is not a member of the deceased officer's family.
