Section 9A(5) in Tamil Nadu Legislator's Pension Rules, 1977
(5)[ (a) (i) Where family pension is payable to more widows than one, the family pension shall be paid to widows in equal shares.(ii)On the death of a widow, her share of the family pension shall become payable to her eligible child:Provided that if the widow is riot survived by any child, her share of the family pension shall be payable to the surviving widows in equal share or if there is only one surviving widow it shall be payable in full, to such widow.(b)Where the deceased member/pensioner is survived by a widow but has left behind the eligible child or children from another wife, who is not alive, the eligible child or children shall be entitled to the share of family pension which the mother would have received if she had been alive at the time of death of the pensioner:Provided that on the share or shares of family pension payable to child or children or to widow or widows, ceasing to be payable, such share or shares shall be payable to other widow or widows and or to other child or children otherwise eligible, in equal shares, if there is only one widow or child, in full, to such widow or child.(c)Where the deceased member/pensioner is survived by a widow, but has left behind eligible child or children from a divorced wife or wives, the eligible child or children of the divorced wife or wives shall be entitled to the share of family pension which divorced wife or wives would have received at the time of death of the member/pensioner had she not been divorced:]Provided that on the share or shares of family pension payable to such a child or children or to widow or widows ceasing to be payable such share or shares shall be payable to the other widow or widows or to other child or children otherwise eligible, in equal shares, if there is only one such widow or child, in full, to such widow or child.
