Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9A(6)] [Section 9A] [Entire Act]

State of Tamilnadu - Subsection

Section 9A(6)(a) in Tamil Nadu Legislator's Pension Rules, 1977

(a)If sons and unmarried daughters are alive, the eligible male or female child will be entitled for family pension in the order of their birth, irrespective of the sex and the immediate younger of him or her will be eligible for family pension only after the elder above him or her become ineligible for family pension.