(3)[(a) In the event of death of a Government servant while in service after having rendered not less than seven years continuous service, the rate of family pension payable shall be equal to 50 per cent of the pay last drawn [***] [Rule 49(3)(a) substituted - G.O.Ms.No.768, Finance (BG-III) Department, dated 21-08-1986.] or [Rs.500] [Rs.800] [Rule 49(3)(a), for the expression 'Rs.500', the expression 'Rs.800' substituted - G.O,Ms.No.691, Finance (Pension) Department, dated 24-08-1995 with effect from 1st October 1984.] [Rs.1000] [Rule 49(3)(a) for the expression 'Rs.800', the expression 'Rs.1000' substituted - G.O.Ms.No.692, Finance (Pension) Department, dated 24-08-1995 with effect from 14th December 1987.] [Rs.1250] [Rule 49(3)(a) for the expression 'Rs.1000', the expression 'Rs.1250' substituted - G.O.Ms.No.693, Finance (Pension) Department, dated 24-08-1995 with effect from 1st June 1988.] [Rs.6570] [Rule 49(3)(a) for the expression 'Rs. 1250', the expression 'Rs.6570'' substituted - G.O.Ms.No.317, Finance (Pension) Department, dated 23-07-2006 with effect from 1st January 1996.] [Rs.23100] [Rule 49(3)(a) for the expression 'Rs.6570', the expression 'Rs.23100' substituted - G.O.Ms.No.320, Finance (Pension) Department, dated 23-07-2006 with effect from 1st January 2006.], whichever is less, and the amount so admissible shall be payable iron the date following the date of death of Government Servant for a period of seven years or for a period up to the date on which the deceased Government servant would have attained the age of 65 years had he survived, whichever is less.] [Rule 49(2-A) inserted - G.O; Ms.No.768, Finance (BG-III) Department, dated 21-08-1986.]Notes 1. - In the case of widows or widowers governed by the extraordinary pension Rules, Madras, the child allowance, if any, shall be paid in addition.
