Section 47(7)(a) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 47(7)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(7)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)

(i)Where the family pension is payable to more widows than one, the family pension shall be paid to the widows in equal shares.

(ii)On the death of a widow, her share of family pension shall become payable to her eligible child :