Section 10(2) in The M.P. Civil Services (Extraordinary Pension) Rules, 1963
(2)The following additional awards shall be made to the family of a non-gazetted police officer killed as a result of injury received in encounters against dacoits or in the discharge of equally hazardous duties:-(i)free education to children in school and colleges within Madhya Pradesh ordinarily upto the age of 21 years; and(ii)a lump sum grant not exceeding Rs. 1,000 for the marriage of each unmarried daughter payable to parent or guardian by special sanction of Government at the time of marriage.Note. - In the event of a Government servant leaving behind two or more lawful widows, the pension or gratuity admissible under this rule to the widow shall be divided equally among all the widows. If, however, any of the widows is totally denied any share in the property of the Government servant under a will or a deed made by him, such widow shall be ineligible to receive any award and shall not be taken into account for the purpose of these rules.In the event of a Government servant leaving behind only one widow who is totally denied any share in the property of the Government servant under a will or deed made by him, she shall be ineligible to receive any award under these rules.
