Section 9 in Uttarakhand Retirement Benefits Act, 2018
9. Eligibility, for permissiveness of family pension.
- Following members of family shall be eligible for allowing the family pension -(1)wife/ husband;(2)Son less than the age of 25 years on the date of death with the restriction that if he starts earning livelihood then till the date of earning livelihood or the age of 25 years, whichever is earlier.(3)Unmarried daughter, less than age of 25 years on the date of death with the restriction that if she starts earning livelihood or she gets married or till the completion of age of 25 years, whichever is earlier. Children mentioned in sub-section (2) and (3) include step and legally adopted children before retirement.(4)There shall be no restriction of age for disabled or mentally challenged children who are eligible for family pension under the provisions of this Act. Widow or divorcee daughter shall also be included in family.If spouse or eligible children of the deceased Government servant in above mentioned categories are not available, then his mother/father, who were fully dependent on him, will be included in his family.(5)There shall be the following conditions to make the unmarried daughters of Government employees /pensioners eligible even after attaining the age of twenty five years -(a)family pension to unmarried daughter shall be sanctioned according to their date of birth and the younger daughter shall not be eligible for family pension till the elder daughter next to her is declared ineligible;(b)unmarried daughters of more than twenty five years shall be eligible for family pension only when other eligible children under age of twenty years are not eligible for pension and there is no disabled child in family to receive family pension.
