Section 69(3) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(3)Where the family of the deceased employee is eligible under Regulation 49 for family pension-(a)the Head of office shall address the widow or widower in Form 10 for making a claim in FORM 11 and(b)Where the deceased employee is survived only by a child or children the guardian of such child or children may submit a claim in Form 11 to the Head of office :Provided that the guardian shall not be required to submit a claim in the said Form on behalf of a child if the child has attained the age of 18 years and such child may himself or himself or herself submit a claim in the said Form.
