Section 40(5) in Canara Bank (Employees') Pension Regulations, 1995
(5)(a)where family pension is payable to more widows than one, the family pension shall be paid to the widows in equal shares;(b)on the death of a widow, her share of the family pension shall become payable to her eligible child;Provided that if the widow is not survived by any child, her share of the family pension shall not lapse but shall be payable to the other widows in equal shares, or if there is only one such other widow, in full to her;(c)where the deceased employee or pensioner is survived by a widow but has left behind eligible child or children from another wife who is not alive, the eligible child or children shall be entitled to the share of family pension which the mother would have received if she had been alive at the time of the death of the employee or pensioner;[Provided that on the share or shares of family pension payable to such a child or children or to widow or widows ceasing to be payable such share or shares, shall not lapse, but shall be payable to the other widow or widows and/ or to the other child or children otherwise eligible in equal shares or if there is only one widow or child, in full, to such widow or child] [Amended w.e.f. 30.11.2002 ref Circular No. 265/2002, dated 24.12.2002](ca)[ Where the deceased employee or pensioner is survived by a widow but has left behind eligible child or children from a divorced wife or wives, such eligible child or children shall be entitled to the share of family pension which the mother would have received at the time time of death of the employee or pension had she not been so divorced.] [Inserted w.e.f. 30.11.2002 ref Circular No. 265/2002, dated 24.12.2002]Provided that on the share or shares of family pension payable to such a child or children or to a widow ceasing to be payable such share or shares, shall not lapse, but shall be payable to the other widow or widows and/ or to the other child or children otherwise eligible in equal shares, or if there is only one widow or child, in full, to such widow or child.(d)where the family pension is payable to twin children, it shall be paid to such children in the manner specified in clause (f) of sub-regulation (1) above;(e)except as provided in this sub-regulation the family pension shall not be payable to more than one member of the family at the same time.
