Section 2(1)(n) in Nagaland Rural Bank (Employees') Pension Regulations, 2018

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Union of India - Subsection

Section 2(1)(n) in Nagaland Rural Bank (Employees') Pension Regulations, 2018

(n)"family" in relation to an employee means,-

(i)wife in the case of a male employee or husband in the case of a female employee (whether the marriage took place before or after retirement);

(A)unmarried sons or unmarried daughters (born before or after retirement including those adopted) who have not attained the age of twenty-five years;

(B)unmarried sons or unmarried daughters suffering from any disorder or disability of mind or physically crippled;

(iv)widowed daughters or divorced daughters (born before or after retirement) without any age restriction;

(v)parents who were wholly dependent on the employee when such employee was alive, subject to the following conditions:

(A)the diseased employee had left behind neither a widow or widower nor an eligible son or daughter or a widowed or divorced daughter and that the earnings of the parents is less than two thousand five hundred and fifty rupees per month.

(B)where the diseased employee has left behind a childless widow, they become eligible for family pension only after the death of childless widow or when her independent income from all other sources becomes equal to or higher than two thousand five hundred and fifty rupees per month;

(ii)a judicially separated wife or husband, such separation not being granted on the ground of adultery and the person surviving was not held guilty of committing adultery;

(iii)

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Union of India - Subsection

Section 2(1)(n) in Nagaland Rural Bank (Employees') Pension Regulations, 2018