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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(2)(A) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(A)
(i)If the deceased pensioner is survived by the widow or widower who is eligible for the grant of family pension under Regulation 49, the amount of family pension as indicated in the Pension payment order shall become payable to the widow or widower, is 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 Chief Accounts Officer shall authorise the payment of family pension to the widow or widower as the case may be.