Section 24(4)(b) in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements

[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(4)(b) in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements

(b)In the event of the pension not becoming payable under clause (a) the pension may be granted-

(i)to the father;

(ii)failing the father, to the mother;

(iii)failing the father and mother both, to the eldest surviving brother below the age of 18;

(iv)failing to the eldests surviving, unmarried sister;

(v)failing (i) to (iv) above, to the letest surviving widowed sister; and

(vi)failing (i) to (v) above, to the children of a pre-deceased son in the order it is payable to the children of the deceased employees under clause (a) (iii) and (iv) above.

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State of Uttar Pradesh - Subsection

Section 24(4)(b) in Rules of Contributory Provident Fund-Insurance-Pension Scheme (The Triple Benefit Scheme) for the Employees Serving in State Aided Educational Institutions run by Local Bodies or Private Managements