Section 24 in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements
24.
(1)A family pension not exceeding the amount specified in sub-rule (2) below may be granted for a period of 10 years to the family of an employee who dies either while still in service or after retirement, after completion of not less than twenty years of qualifying service:Provided that the period of payment of family pension shall in no case extend beyond a period of five years from the date on which the deceased employee would have attained the age of superannuation.Note. - In cases where the qualifying service is less than the prescribed minimum the deficiency should not be condoned.(2)The amount of family pension would be-(a)in the event of death while in service one-half of the superannuation pension which would have been admissible to the employee had he retired on the date following the date of his death; and(b)in the event of death after retirement one-half of the pension sanctioned to the employee at the time of his retirement.(3)No family pension shall be payable under this Chapter-(a)to a person mentioned under 5(k), unless the Controlling Authority is satisfied that such person was dependent on the deceased employee for support;(b)to an unmarried female member of the family in the event of her marriage;(c)to a widowed female member of the family in the event of her re-marriage;(d)to a brother of deceased employee on his attaining the age of 11 years; and(e)to a person who is not a member of the deceased employee's family;(4)Except as may be provided by nomination under Rule 3 below:(a)A pension sanctioned under this Chapter shall be granted-(i)to the eldest surviving widow, if the deceased was a male employee or the husband, if the deceased was female employee;(ii)failing the widow or husband, as the case may be, to the eldest surviving son:(iii)failing (i) and (ii) above, to the eldest surviving unmarried daughter;(iv)these failing to the eldest widowed daughter.(b)In the event of the pension not becoming payable under clause (a) the pension may be granted-(i)to the father;(ii)failing the father, to the mother;(iii)failing the father and mother both, to the eldest surviving brother below the age of 18;(iv)failing to the eldests surviving, unmarried sister;(v)failing (i) to (iv) above, to the letest surviving widowed sister; and(vi)failing (i) to (v) above, to the children of a pre-deceased son in the order it is payable to the children of the deceased employees under clause (a) (iii) and (iv) above.Note. - The expression "eldest surviving widow" occurring in clause (a) (i) above should be construed with reference to the seniority according to the date of marriage with the employee and not with reference to the age of surviving widow.
