Section 49(9) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(9)In case, both wife and husband are employee of the Commission and are governed by the provisions of this regulation and one of them dies while in service or after retirement, the family pension in respect of the deceased shall become payable to the surviving husband or wife and in the event of the death of the husband or the wife, the surviving or children shall be granted the two family pension in respect of the deceased parents, subject to limit specified below, namely;(a)(i)If the surviving child or children is or eligible to draw two family pensions at rate mentioned in sub-regulation (3), amount of both the pensions shall be ted to five hundred rupees per reason.(ii)If one of the family pensions ceases to payable at the rates mentioned in sub-section (3), and in view thereof the pension at the rate mentioned in sub-regulation becomes payable, the amount of both pensions, shall also be limited to five hundred rupees per mensem.(b)If both the family pensions are payable the rate mentioned in sub-regulation the amount of two pensions shall be ted to two hundred and fifty rupees per mensem.
