Section 89 in The Orissa Municipal Employees' Pension Rules, 1989
89.
(1)Where the Chairman of the concerned Council has received an intimation regarding the death of a retired employee who was in receipt of pension, he shall ascertain whether any family pension is payable in respect of the deceased pensioner :Provided that the Chairman may, when he considers it necessary, so to do, consult the Director.(2)(a)(i)If the deceased pensioner is survived by a widow or widower who is eligible for grant of family pension, the amount of family pension as indicated in the pension payment order shall become payable to the widow or widower, as the case may be, from the day following the date of death of the pensioner.(ii)On receipt of an application from the widow or widower the Executive Officer of the Council from whom the deceased pensioner was drawing his/her pension, shall move the Director to allow family pension and to grant necessary funds for the purpose of Payment of family pension to the widow or widower, as the case may be.(b)(i)Where the deceased pensioner is survived by child or children, the guardian of the child or children may submit a claim in Form No. XII to the Executive Officer for payment of family pension :Provided that the guardian shall not be required to submit a claim in the said Form on behalf of the unmarried daughter if she has attained the age of eighteen years and such daughter may herself submit a claim in the said Form.(ii)On receipt of the claim from the guardian, the Executive Officer shall move the Director in Form No. XIV to sanction family pension and to place funds at the disposal of the Executive Officer of the concerned Council for this purpose.(c)(i)Where a widow or widower on receipt of the family pension died or remarried leaving behind child or children who is/are eligible for family pension the guardian of such child or children may submit a claim in Form No. XII, to the Chairman of the concerned Council for the payment of family pension :Provided that the guardian shall not be required to submit a claim in the said Form on behalf of the unmarried daughter if she has completed the age of eighteen years and such daughter may herself submit a claim in the said Form.(ii)On receipt of a claim from the guardian, the Executive Officer of the Council shall immediately move the proposal in Form No. XV to the Director in the appropriate manner as provided in the foregoing provisions.Chapter-XII Payment of pension
