Section 4 in Uttarakhand Police (Extraordinary Pension) (Amendment) Rules, 2018
4. Amendment of Rule 6.
- In the principal rules, for existing Rule 6, the following rule shall be substituted, namely -"6. An award shall be sanctioned to the widow/widower/dependent of a Police Official, PAC Official and Fire Service Official, to whom these rules apply in accordance with the provisions contained in the schedule annexed to these rule. If the wife/husband of the deceased Police Official. PAC Official or Fire Service Official is not alive or dies or remarries then the dependent minor children shall in case of such event be entitled to full pension which would have been admissible to the widow/widower and it shall be distributed as per the general guidelines of the Uttarakhand Family Pension Rules.Note. - If the Police Official dies leaving behind two or more widows, the amount of award admissible under this rule to the widow shall be divided (equally among all the widows).".
