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[Cites 0, Cited by 0] [Section 49(12)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(12)(b) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(b)If on the conclusion of the criminal proceedings referred to in clause (a) the person concerned :
(i)is convicted for the murder or abetting in the murder of the employee of the Commission, such a person shall be debarred from receiving the family pension which shall be payable to other eligible member of the family, from the date of death of the employee of the Commission.
(ii)is acquitted of the charge of murder or abetting is the murder of the employee of the commission the family pension, shall be payable to such a person from the date of death of the employee.