Section 6 in Madhu Babu Pension Yojana Rules, 2008
6. Eligibility Criteria and Categories of MBP.
- A person shall be eligible to pension under these Rules, if he/she-(a)(i)is of 60 years of age and above (OAP)(ii)or, is a widow (irrespective of age) (WP)(iii)or is a leprosy patient with visible signs of deformity (irrespective of age) (CLP)(iv)[ or is a person of 5 years of age or, above and unable to do normal work due to his/her deformity or disability being totally, blind or orthopaedically handicapped or hearing and speech impaired or mentally retarded or, with cerebral palsy (Disability Pension).] [Substituted vide Orissa Gazette Extraordinary No. 2187 dated 29.11.2008.](v)or, a widow of AIDS patient (irrespective of age and income criteria mentioned under Rule 6(b), (WP-AIDS)(vi)or, an AIDS patient identified by the Orissa State AIDS Control Society (irrespective of income as under Rule 6 (b), (DP-AIDS)(b)has family income from all sources not exceeding Rs.12,000/- per annum (Tahasildar concerned to certify)(c)is a permanent resident/domicile of Orissa.(d)has not been convicted of any criminal offence involving moral turpitude.(e)is not in receipt of any other pension from the union Government or the State government or any organization aided by either Government.Explanation : Where both husband and wife are covered under the above definition, each of them will be eligible for such pension.
