Section 49(5) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(5)(a)(i)Where the family pension is payable to more widows that one, the family pension shall be paid to the widows in equal shares.(ii)On the death of a widow, her share of the family pension shall become payable to her eligible child.Provided that if the widow is not survived by any child, her share of the family pension shall cease to be payable.(b)Where the deceased employee or pension is survived by a widow but has left behind eligible child or children from another wife who is not alive, the eligible child or children shall be entitled to the share of family pension which the mother would have received if she had been alive at the time of the death of the employee or pensioner.
