Section 22(9) in All India Services (Death-Cum-Retirement Benefits) Rules, 1958
(9)(i)Except as provided in sub-rule (8), the family pension shall not be payable to more than one member of the family at the same time,-(i)if a deceased member of service or pensioner leaves behind a widow or widower, the family pension shall become payable to the widow or widower, failing which to the eligible child;(ii)family pension to the children shall be payable in the order of their birth and the younger of them will not be eligible for family pension unless the elder next above him has become ineligible for the grant of family pension :Provided that where the family pension is payable to twin children it shall be paid in the manner set out in clause (d) of sub-rule (8) of this rule.
