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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Tamilnadu - Subsection

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

(b)
(i)where the deceased pensioner is survived by child or children, the guardian of die child or children may submit a claim in Form 14 to the Head of Office for the payment of [***] [Omitted by 'contributory' G.O.Ms.No.615, Finance (Pension) Department, dated 21-07-1995 with effect from 1st January 1979.] family pension provided that the guardian shall not be required to submit a claim in the said Form on behalf of the unmarried daughter if she has attained the age of eighteen years and such daughter may herself submit a claim in the said Form.
(ii)On receipt of a claim [under sub-clause (i) above] [Rule 76(2)(b)(ii) for the expression 'from the guardian', the expression 'under sub-clause (i) above' substituted - G.O.Ms.No. 134, Finance (BG-III) Department, dated 09-03-1981.], the Head of Office shall sanction the contributory family pension in Form 20.