(3)Except as may be provided by a nomination under sub-rule (4) below-(a)a pension sanctioned under this part shall be granted-(i)to the eldest surviving widow, if the deceased was a male officer or to the husband, if the deceased was a female officer;(ii)failing (i) above to the eldest surviving son;(iii)failing (i) and (ii) above, to the eldest surviving unmarried daughter;(iv)failing (i) to (iii) above, to the eldest widowed daughter; and(b)in the event of the pension not becoming payable under clause (a) the pension may be granted-(i)to the father;(ii)failing (t) above to the mother;(iii)failing (i) and (ii) above, to the eldest surviving brother below the age of 18;(iv)failing (i) to (iii) above, to the eldest surviving unmarried sister;(v)failing (i) to (iu) above, to the eldest surviving widowed sister; and(vi)failing (i) to (u) above, to the children of a predeceased son in the order it is payable to the children of the deceased officer under (a), (ii), (iu) and (iu) above.Note. - The expression "eldest surviving widow" occurring in clause (a) above, should be construed with reference to the seniority according to the date of marriage with the officer and not with reference to the age of surviving widows.
