(1)A family pension not exceeding the amount specified in sub-rule (2) below, may be granted for a period of ten years to the family of an officer who dies whether after retirement or while still in service after completion of not less than twenty years qualifying service ;Provided that the periods of payment of family pension shall in no case extend beyond a period of five years from the date on which the deceased officer would have attained the age of 60 years.Notes.-(i) [Zila Panchayat] [Substituted by U.P. Act No. 9 of 1994.] may in exceptional circumstances, consider at their discretion the award of family pension to the family of an employee who may die before completing twenty years qualifying service but after completing not less than ten years qualifying service.(ii)In cases where the qualifying service is less than the prescribed minimum the deficiency should not be condoned.
