Section 16(3) in The Employees' Pension Scheme, 1995
(3)Monthly children pension(a)if there are any surviving children of the deceased member, falling within the definition of family, they shall be entitled to a monthly children pension in addition to the monthly widow/widower pension;(b)[ Monthly children pension for each child shall be equal to 25 per cent of the amount admissible to the widow of the deceased member as monthly widow pension payable under clause (a) of sub-paragraph (2): [Substituted by Notification No. G.S.R. 593 (E) dated 19.8.2014 (w.e.f. 1.9.2014)]Provided that the minimum monthly children pension including relief, if any, for each child of the deceased member shall not be less than two hundred and fifty rupees per month [* * *].];(c)[ monthly children pension shall be payable until the child attains the age of 25 years;] [ Substituted by G.S.R. 134, dated 28.2.1996 (w.e.f. 16.3.1996). ](d)the monthly children pension shall be admissible to the maximum of two(e)[ if a member dies leaving behind a family having son or daughter who is permanently and totally disabled such son or daughter shall be entitled to payment of monthly children pension or orphan pension, as the case may be, irrespective of age and number of children in the family in addition to the pension provided under clause (d).] [ Inserted by G.S.R. 66, dated 22.2.1999 (w.e.f. 6.3.1999).]
