Section 47(6)(a) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 47(6)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)If such son or unmarried daughter is one among two or more children of the Government servant, the family pension shall be initially payable to the minor children in the order set out in sub-rule (6) of this rule until the last minor child attains the age of [25 years] [Substituted by Notification No. B-25-18-95-PWC-IV, dated 22-6-96 (w.e.f. 9-11-1994).], as the case may be, and thereafter the Family Pension shall be resumed in favour of the son or unmarried daughter suffering from disorder or disability of mind or who is physically crippled or disabled and shall be payable to him/her for life.

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State of Madhya Pradesh - Subsection

Section 47(6)(a) in The M.P. Civil Services (Pension) Rules, 1976