Section 12(2) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(2)A family pension will ordinarily be tenable-(i)[ in the case of a widow or widower or mother, until death or remarriage whichever occurs earlier;] [Substituted by Notification No. 1453-R-952-IV-R-II, dated 27-6-1966.](ii)in the case of a son or brother, until he attains the age of [24;] [Substituted by Notification No. F-B-6-8-81-R-II-IV, dated 15-5-1981.](iii)in the case of unmarried daughter or sister until marriage or until she attains the age of 21, whichever occurs earlier; and(iv)in the case of a father for life.[Note. - The family pension of a widow will cease on re-marriage; but when such remarriage is annulled by divorce, or desertion of the second husband, her pension may be restored upon proof that she is in necessitous circumstances and otherwise deserving.] [Inserted by Notification No. NKB-6-3-74-N-2, dated 27-5-1974.]
