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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Tamilnadu - Subsection

Section 76(2)(a) in Tamil Nadu Pension Rules, 1978

(a)
(i)If the deceased pensioner is survived by a widow or widower who is eligible for the grant of [***] [Omitted by 'contributory' G.O.Ms.No.615, Finance (Pension) Department, dated 21-07-1995 with effect from 1st January 1979.] family pension under rule 49, 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, as the case may be, the Treasury Officer from whom the deceased pensioner was drawing his or her pension shall authorise the payment of Rule [***] [76(2) the word 'contributory' omitted - G.O.Ms.No.615, Finance (Pension) Department, dated 21-07-1995 with effect from 1st January 1979.] family pension to the widow or widower, as the case may be.