Section 71(3) in The M.P. Civil Services (Pension) Rules, 1976
(3)(a)In case the deceased pensioner was governed by the noncontributory family pension and his death had taken place within five years of his retirement, the non-contributory family pension shall become, payable to the eligible member of the family of the deceased pensioner as provided in Rule 48 for the unexpired period of five years from the date of retirement of the deceased.(b)On receipt of a claim in Form 16 from such member, the Head of Office shall sanction the non-contributory family pension for the unexpired period aforesaid.
