Section 45(2) in The Orissa Municipal Employees' Pension Rules, 1989
(2)Subject to the provisions of Rule 46 where a retired employee dies after having rendered not less than seven years of service by the date of his retirement, the rate of family pension payable to the family shall be equal to twice the family pension admissible under Rule 44 or the pension either sanctioned or admissible to the deceased employee at the time of retirement whichever is less and the amount so admissible shall be payable from the date following the date of death of the retired employee-(a)for a period of seven years ; or(b)till the date on which the employee would have reached the age of sixty-five years had he remained alive, whichever period is shorter.
