Section 32(6) in Reserve Bank of India Pension Regulations, 1990
(6)The period for which family pension is payable shall be as follows :-(a)in the case of a widow or widower, upto the date of death or remarriage, whichever is earlier; (c) in the case of an unmarried daughter, until she attains age of twenty-five years or until she gets married, whichever is earlier.Provided that if the son or daughter of an employee is suffering from any disorder or disability of mind or is physically crippled or disabled so as to render him or her unable to earn a living, the family pension shall be payable to such son or daughter for life in accordance with the instructions issued in this regard by the Bank.
