Section 47(3)(b) in The M.P. Civil Services (Pension) Rules, 1976

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State of Madhya Pradesh - Subsection

Section 47(3)(b) in The M.P. Civil Services (Pension) Rules, 1976

(b)[Where a Government servant] [Substituted by Notification No. B-25-9-96-PWC-IV, dated 18-10-1996 (w.e.f. 1-1-1986).] who is not governed by the Workmen's Compensation Act, 1923 (No. 8 of 1923) dies after retirement after having rendered not less than seven years continuous service, the rate of family pension payable to the family shall be equal to 50 per cent of the pay last drawn by the pensioner before retirement or twice the family pension admissible under sub-rule (2), whichever is less, and the amount so admissible shall be payable from the date following the date of death of the pensioner :-

(i)for a period of seven years; or

(ii)till the date on which the pensioner would have reached the age of 65 years had he remained alive, whichever period is shorter :

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State of Madhya Pradesh - Subsection

Section 47(3)(b) in The M.P. Civil Services (Pension) Rules, 1976