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State of Odisha - Section

Section 49 in The Orissa Municipal Employees' Pension Rules, 1989

49.

Where the deceased employee or pensioner leaves behind more children than one, the eldest eligible child shall be entitled to the family pension for the period mentioned in Clause (b) or Clause (c) of Rule 46, as the case may be, and after the expiry of that period the next child shall become eligible for the grant of family pension.