Section 2(1)(n) in Sarva U.P. Gramin Bank (Employees') Pension Regulations, 2018

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Union of India - Subsection

Section 2(1)(n) in Sarva U.P. Gramin Bank (Employees') Pension Regulations, 2018

(n)"family" in relation to an employee means,-

(i)wife in the case of a male employee or husband in the case of a female employee (whether the marriage took place before or after retirement);

(A)unmarried sons or unmarried daughters (born before or after retirement including those adopted) who have not attained the age of twenty-five years;

(B)unmarried sons or unmarried daughters suffering from any disorder or disability of mind or physically crippled;

(iv)widowed daughters or divorced daughters (born before or after retirement) without any age restriction;

(v)parents who were wholly dependent on the employee when such employee was alive, subject to the following conditions:

(ii)a judicially separated wife or husband, such separation not being granted on the ground of adultery and the person surviving was not held guilty of committing adultery;

(iii)

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Union of India - Subsection

Section 2(1)(n) in Sarva U.P. Gramin Bank (Employees') Pension Regulations, 2018