14. Orphan pension . - (1) In case there is no surviving widow or widower at the time of the death of an employee, from the date following the date of his/her death, or otherwise the date of the death of the widow/widower, two of the eldest sons or unmarried daughters, as the case may be, till they attain the age of twenty-five years and in the case of unmarried daughter till the date of her marriage, whichever is earlier, shall be entitled for orphan pension in lieu of children pension.
(2)The amount of monthly orphan pension payable after the death of the employee or the widow/widower shall be equivalent to fifty per cent. of the amount of widow/widower pension or not less than rupees one hundred and ten for each orphan.
