Section 5 in Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions Act, 1983
5. Sanction of pension or scholarship to lapse in certain cases.
(1)On the death of the grantee, the sanction of pension or scholarship to such grantee shall, from the date of his death, including unpaid arrears, lapse:Provided that the Government may, if they deem fit, make the payment of such arrears in exceptional circumstances, to a claimant who shall be a dependant of such grantee.(2)The sanction of pension under clause (b) of sub-section (f) of section 3 or under sub-section (2) of that section shall lapse, -(i)where the grantee is the daughter or sister of the martyr or of the person referred to in clause (a) of sub-section (1) of section 3, who is unmarried, on her marriage;(ii)where the grantee is the son or brother of the martyr or the person referred to in clause (a) of sub-section (1) of section 3, on his attaining the age of eighteen years.
