Section 32(7) in Reserve Bank of India Pension Regulations, 1990
(7)(a)The family pension shall not be payable to more than one member of the family at the same time.(b)If a deceased employee 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.(c)[Family pension to the children be payable in the order of their birth and younger of them will not be eligible for family pension unless the elder next above him/her has become ineligible for the grant of family pension.] [Substituted for 'If sons and unmarried daughters are alive, unmarried daughters shall not eligible for family pension unless the sons attain the age of twenty five years or start earning and thereby become ineligible for grant of family pension.']
