Section 18 in Punjab School Education Board (Employees' Pension, Provident Fund and Gratuity) Regulations, 1991
18. Duration of family Pension.
- (i) Family pension shall be payable as under :-(a)In the case of widow or widower for life or till re-marriage.(b)In the case of sons, till they attain the age of 21 years.(c)In the case of a daughter, till she is married or attains the age of 30 years, whichever is earlier.(ii)in case a son or a daughter is suffering from any disorder or disability of mind or is physically disabled so as to render him or her incapable of earning of living, family pension shall be payable for life subject to production of medical certificates.(iii)Commutation of pension shall have no effect on the quantum of family pension.
