Section 9(4) in Uttarakhand Retirement Benefits Act, 2018
(4)There shall be no restriction of age for disabled or mentally challenged children who are eligible for family pension under the provisions of this Act. Widow or divorcee daughter shall also be included in family.If spouse or eligible children of the deceased Government servant in above mentioned categories are not available, then his mother/father, who were fully dependent on him, will be included in his family.
