Section 24(4) in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements
(4)Except as may be provided by nomination under Rule 3 below:(a)A pension sanctioned under this Chapter shall be granted-(i)to the eldest surviving widow, if the deceased was a male employee or the husband, if the deceased was female employee;(ii)failing the widow or husband, as the case may be, to the eldest surviving son:(iii)failing (i) and (ii) above, to the eldest surviving unmarried daughter;(iv)these failing to the eldest widowed daughter.(b)In the event of the pension not becoming payable under clause (a) the pension may be granted-(i)to the father;(ii)failing the father, to the mother;(iii)failing the father and mother both, to the eldest surviving brother below the age of 18;(iv)failing to the eldests surviving, unmarried sister;(v)failing (i) to (iv) above, to the letest surviving widowed sister; and(vi)failing (i) to (v) above, to the children of a pre-deceased son in the order it is payable to the children of the deceased employees under clause (a) (iii) and (iv) above.Note. - The expression "eldest surviving widow" occurring in clause (a) (i) above should be construed with reference to the seniority according to the date of marriage with the employee and not with reference to the age of surviving widow.
