Section 16 in The Rajasthan Education Department (Primary and Secondary Teachers) Benevolent Fund Rules, 1975
16.
Relief under these rules after death shall be paid in the following order:-(i)To widow,(ii)Failing widow, the minor sons and daughters equally.(iii)Failing minor sons and daughters, to dependent father or mother or both.(iv)Failing mother and father, to dependent minor brothers and unmarried sisters if they were entirely dependent on the deceased.(v)Failing brother and unmarried sisters, to the widowed daughters, if any, and if they were dependent on the deceased.
