12. Monthly widow or widower pension . - (1) After the death of an employee from the date following the date of his/her death and till the date of her/his death or re-marriage, whichever is earlier, his/her legally wedded wife/husband shall be entitled for widow or widower pension, as the case may be.
(2)If an employee is having more than one legally wedded wife at the time of his death, all the surviving widows shall be entitled to receive in equal share the amount of widow pension till the date of their death or re-marriage, whichever is earlier.(3)The amount of monthly widow or widower pension payable on the death of an employee after the date of [superannuation or date of his retirement,] shall be equal to sixty per cent. of the monthly pension of the employee as on the date of his/her death or not less than rupees two hundred and fifty.(4)In case an employee dies in service before attaining the age of superannuation, the amount of monthly widow or widower pension payable shall be equivalent to sixty-six and two upon three per cent. of monthly pension of the employee for which he/she would have become entitled on the date of his/her death or not less than [rupees three hundred and twenty] [Substituted by G.S.R. 689(E), dated 29.8.2000, for " rupees two hundred and fifty" (w.r.e.f. 31.3.1998). ].
