Section 49(2)(b) in Tamil Nadu Pension Rules, 1978

[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(2)(b) in Tamil Nadu Pension Rules, 1978

(b)after retirement from service and was in receipt of pension on the date of death, the family of the deceased shall be entitled to a [***] [Rule 49(2)(b) the word 'contributory' omitted - G.O,Ms.No.615, Finance (Pension) Department, dated 21-07-1995 with effect from 1st January 1979.] family pension (hereinafter in this rule referred to as family pension), the amount of which shall be determined as follows:-

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State of Tamilnadu - Subsection

Section 49(2)(b) in Tamil Nadu Pension Rules, 1978