Section 11 in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
11.
The family pension granted under Rule 10 of these rules shall be for the maintenance of the family. The authority sanctioning pension shall specify to whom it shall be paid, and in the event of a dispute, the authority shall be competent to apportion the pension amounts to different members of the family and may direct accordingly.Note. - In the Family Pension Payment Order issued under this rule, the Accountant General will indicate the share in which each member of the family is entitled and the event or events on the occurrence of which payment on account of any particular share shall be stopped such as against father's share death, against mother's and widow's share death or marriage, against brother's and son's share death or 21 years of age, against sister's and daughter's shares-marriage death or 21 years of age, etc.,
