Section 7(4)(b) in U.P. Zila Panchayat Employees' Retirement Benefit Rules, 1972

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State of Uttar Pradesh - Subsection

Section 7(4)(b) in U.P. Zila Panchayat Employees' Retirement Benefit Rules, 1972

(b)in the event of the pension not becoming payable under Clause (a) the pension may be granted-

(i)to the father;

(ii)failing (i) above to the mother;

(iii)failing (i) and (ii) above to the eldest surviving brother below the age of 18;

(iv)failing (i) to (iii) above to the eldest surviving unmarried sister;

(v)failing (i) to (iv) above, to the eldest surviving widowed sister; and

(vi)failing (i) to (v) above; to the children of a predeceased son in the order it is payable to the children of the deceased officer under (a) (ii), (iii) and (iv) above.

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State of Uttar Pradesh - Subsection

Section 7(4)(b) in U.P. Zila Panchayat Employees' Retirement Benefit Rules, 1972