Section 12 in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
12.
(1)A family pension will take effect from the day following the death of the Government servant or from such other date as the State Government may decide.(2)A family pension will ordinarily be tenable-(i)[ in the case of a widow or widower or mother, until death or remarriage whichever occurs earlier;] [Substituted by Notification No. 1453-R-952-IV-R-II, dated 27-6-1966.](ii)in the case of a son or brother, until he attains the age of [24;] [Substituted by Notification No. F-B-6-8-81-R-II-IV, dated 15-5-1981.](iii)in the case of unmarried daughter or sister until marriage or until she attains the age of 21, whichever occurs earlier; and(iv)in the case of a father for life.[Note. - The family pension of a widow will cease on re-marriage; but when such remarriage is annulled by divorce, or desertion of the second husband, her pension may be restored upon proof that she is in necessitous circumstances and otherwise deserving.] [Inserted by Notification No. NKB-6-3-74-N-2, dated 27-5-1974.]
