Section 89(2)(b) in The Orissa Municipal Employees' Pension Rules, 1989

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2)(b) in The Orissa Municipal Employees' Pension Rules, 1989

(b)

(i)Where the deceased pensioner is survived by child or children, the guardian of the child or children may submit a claim in Form No. XII to the Executive Officer for payment of family pension :

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State of Odisha - Subsection

Section 89(2)(b) in The Orissa Municipal Employees' Pension Rules, 1989