Section 88(2) in The Orissa Municipal Employees' Pension Rules, 1989
(2)Where the family of the deceased employee is eligible for the family pension under Rule 44-(a)the Executive Officer of the concerned Council shall address the widow or widower in Form No. XI for making a claim in Form No. XII;(b)where the deceased employee is survived only by child or children the guardian of such child or children may submit a claim in From No. XII to the Executive Officer concerned :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.
