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

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State of Tamilnadu - Subsection

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

(c)

(i)Where a widow or widower in receipt of contributory family pension remarries and has, at the time of remarriage, a child or children from the former spouse who is or are eligible for contributory family pension the remarried individual shall be eligible to draw the contributory family pension on behalf of such child or children if such individual continues to be the guardian of such child or children

(A)A declaration that the applicant continues to be the guardian of such child or children;

(B)The date of remarriage;

(C)The name and date of birth of the child or children from the former spouse;

(D)The treasury from where payment of contributory family pension on behalf of such child or children is desired;

(E)Full postal address of the applicant.

(iii)If the remarried individual has, for any reason, ceased to be the guardian of such child or children the contributory family pension shall become payable to the person entitled to act as guardian of such child or children under the law for the time being in force and such person may submit a claim in Form 14 to the Head of Office for the payment of contributory family pension.

(iv)On receipt of the claim referred to in sub-clause (iii) the Head of Office shall sanction contributory family pension in Form 21.

(ii)For the purpose of sub-clause (i), the remarried individual shall apply to the Head of Office on plain paper furnishing the following particulars, namely:-

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State of Tamilnadu - Subsection

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