Section 157A in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
157A.
In the event of death of a Board's servant while in service of the Board, his/her wife/husband and in cases of widow or widower servants, one of the Children, if any, shall be paid family pension from the date of the Board's servant's death till the date such servant would have retired on superannuation had he/she survived. No payment shall however, be made on this account after the death/remarriage of husband/wife or attaining of majority by the youngest minor child, if any, whichever is later. The rates of family pension payable by the Board shall be the same as are, from time-to-time, sanctioned by the State Government for permanent servant of different pay range. The amount of pension shall be paid by the Board by Money Order direct to the husband/wife or through legal guardian in case of payment to minor children.Note. - The terms 'family' and 'pay' shall have the same meanings as may be defined by the State Government for the purposes of family pension.
