Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(2) in The M.P. Civil Services (Pension) Rules, 1976

(2)[Without prejudice] [Substituted by Notification No. 25-9-96-PWC-IV, dated 28-9-1996 (w.e.f. 31-3-1979).] to the provisions contained in sub-rule (3), where a Government servant dies-
(a)[ while in service provided he had been medically examined and found fit for appointment under the Government.] [Substituted by Notification No. FB-6-I-79-N-II-IV, dated 2-8-79 (w.e.f. 2-8-1979).]
(b)after retirement from service and was on the date of death in receipt of a pension or compassionate allowance, referred to in Chapter V [x x x] [The words and figures, 'other than the pension referred to in Rule 34', omitted by Notification No. 25-18-97-PWC-IV, dated 28th November, 1997; (w.e.f. 20-5-1997).] on the date of death,
the family of the deceased shall be entitled to a contributory family pension (hereinafter in this rule referred to as Family Pension) the amount of which shall be determined as follows :-
  Pay of Government servant Amount of monthly family pension
  (1) (2)
(i) Below Rs. 400. 30 per cent of pay subject to a minimum of Rs. 60 and amaximum of Rs. 100.
(ii) Rs. 400 and above but not exceeding Rs. 1200. 15 per cent of pay subject to a minimum of Rs. 100 and amaximum of Rs. 160.
(iii) Above Rs. 1200. 12 per cent of pay subject to a minimum of Rs. 160 and amaximum of Rs. 250.