49B. [ Family pension in certain cases not to be governed by the Family Pension Rules, 1964. [Rule 49-B inserted - G.O.Ms.No.744, Finance (Pension) Department, dated 22-09-1995 with effect from 1st April 1979.]
- Where a Government servant who is not governed by the Tamil Nadu Government Servants' Family Pension Rules, 1964 dies,-(a)after completion of not less than one year continuous service;or(b)after retirement from service, the family of the deceased Government servant shall be entitled to a family pension at a flat rate of Rs. 100/- per mensem.(2)Any member of the family of the deceased Government servant, who is in receipt of a family pension under any rules in force prior to the 1st April 1964, may exercise his option to receive family pension under the said rules or under sub-rule (1).(3)Every member of the family of the deceased Government servant, who opts to continue to be governed by the old rules, shall be paid a family pension determined by taking together the family pension and dearness allowance thereon paid to him immediately before the 1st April 1979.(4)The conditions of eligibility for family pension specified in rule 49 shall apply mutatis mutandis in respect of the family pension under sub-rule (1).]
