Section 71(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(2)(b) in The M.P. Civil Services (Pension) Rules, 1976

(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 13 to the Head of Office for the payment of contributory family pension :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 71(2)(b) in The M.P. Civil Services (Pension) Rules, 1976