Section 46 in The Orissa Municipal Employees' Pension Rules, 1989
46.
The period for which family pension is payable shall be as follows:(a)In the case of widow or widower up to the date of death or remarriage whichever is earlier.(b)In the case of a son, until he attains the age of eighteen years.(c)In the case of an unmarried daughter, until she attains the age of twenty-one years or until she gets married whichever is earlier.
