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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(2)(a) in The M.P. Civil Services (Pension) Rules, 1976

(a)
(i)If the deceased pensioner is survived by a widow or widower who is eligible for the grant of contributory family pension under Rule 47 the amount of contributory 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 Treasury Officer from whom the deceased pensioner was drawing his or her pension shall authorise the payment of contributory family pension to the widow or widower, as the case may be.