Section 40(5) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995
(5)(a)Where family pension is payable to more widows than one, the family pension shall be paid to the widows in equal shares;(b)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 not survived by any child, her share of the family pension shall not lapse but shall be payable to the other widows in equal shares, or if there is only one such other widow, in full, to her;(c)where the deceased employee or pensioner is survived by a widow but has left behind 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 the death of the employee or pensioner:Provided that on the share or shares of family pension payable to such a child or children or to a widow or widows ceasing to be payable, such share or shares shall not lapse, but shall be payable to the other widow or widows or to other child or children otherwise eligible, in equal shares, or if there is only one widow or child, in full, to such widow or child;(d)where the family pension is payable to twin children it shall be paid to such children in the manner specified in clause (f) of sub-rule (1) above;(e)except as provided in this sub-rule the family pension shall not be payable to more than one member of the family at the same time.
