(2)The amount of family pension will be-(a)in the event of death while in service, one-half of the superannuation pensions which would have been admissible to the officer had he retired on the date following the date of his death ; and(b)in the event of death after retirement, one-half of the pension sanctioned to him at the time of retirement:Provided that the amount of family pension will be subject to a maximum of Rs. 150 per mensem and a minimum of Rs. 30 per mensem :Provided further that the minimum pension will not in any case exceed the full amount of the pension sanctioned to the deceased officer at the time of his retirement or, in case he dies while in service the pension that would have been admissible to him if he had retired on a superannuation pension on the date following the date of his death.Note.-The amount of family pension will be reduced by the amount of pension committed if any by the pensioner before his death. For example if the ordinary pension was Rs. 90 per mensem and an amount of Rs. 30 out of this had been commuted the amount of family pension will be Rs. 90/2-30-15 per mensem.
