Section 45 in The Orissa Municipal Employees' Pension Rules, 1989
45.
(1)Subject to the provisions of Rule 46 where an employee dies while in service after having rendered not less than seven years of service the rate of family pension payable to the family shall be equal to 50% of the pay last drawn or twice the family pension admissible under Rule 44 whichever is less and the amount so admissible shall be payable from the date following the date of death of the employee -(a)for a period of seven years ; or(b)till the date on which the employee would have reached the age of 65 (sixty-five) years had he remained alive whichever period is shorter.(2)Subject to the provisions of Rule 46 where a retired employee dies after having rendered not less than seven years of service by the date of his retirement, the rate of family pension payable to the family shall be equal to twice the family pension admissible under Rule 44 or the pension either sanctioned or admissible to the deceased employee at the time of retirement whichever is less and the amount so admissible shall be payable from the date following the date of death of the retired employee-(a)for a period of seven years ; or(b)till the date on which the employee would have reached the age of sixty-five years had he remained alive, whichever period is shorter.(3)After the expiry of the period referred to in Sub-rules (1) and (2) the family in receipt of family pension under those sub-rules shall be entitled to family pension at the rate admissible under Rule 44.
