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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(2)(B) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(B)
(i)Where the deceased pensioner is survived by the child or children, the guardian of the child or children may submit a claim in Form 11 to the Head of Office for the payment of family pension : Provided that the guardian shall not be required to submit a claim in the said Form on behalf of the son or unmarried daughter if he or she has attained the age of 18 years and such a person may himself or herself submit a claim in the said Form.
(ii)On receipt of a claim from the guardian the Head of Office shall forward, such claim to Director (Administration) who shall sanction them family pension in Form 14.