Section 49(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)(a)(i)Where an employee, who dies while in service after having rendered not less than seven years continuous service, the rate of family pension payable to the family shall be equal to 50 per cent of the pay last drawn or twice the family pension admissible under sub-regulation (1), whichever is less, and the amount so admissible shall be payable from the date following the date of death of employee for a period of seven years, or for a period upto the date on which the deceased employee would have attained the age of 65 years had he survived whichever is less.(ii)In the event of death of an employee after retirement, the family pension as determined under sub-clause (i) shall be payable for a period of seven years, or for a period upto the date on which the retired deceased employee would have attained the age of sixty five years had he survived, whichever is less;Provided that in no case the amount of family pension determined under sub-regulation (ii) of this clause shall exceed the pension authorised on retirement from the Commission service :Provided further that where the amount of pension authorised on retirement is less than the amount of family pension admissible under sub-regulation (1), the amount of family pension determined under this clause shall be limited to the amount of family pension admissible under sub-regulation (1).Explanation : For the purpose of this sub-clause pension authorised on retirement includes the part the pension which the retired employee may have camuted before death.(b)After the expiry of the period referred to in clause (a), the family, in receipt of family pension under that clause shall be entitled to family pension at the rate admissible under sub-regulation (1).
