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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Haryana - Subsection

Section 14(1)(b) in Haryana Aided Schools (Special Pension and Contributory Provident Fund) Rules, 2001

(b)In the event of death after retirement, the family pension at the enhanced rates shall be payable up to the date on which the deceased employee would have attained the age of sixty-five years, had he servived, or for a period of seven years whichever period is less, but in no case the amount of family pension shall exceed the pension sanctioned to the employee at the time of retirement.