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[Cites 0, Cited by 0] [Section 40(9)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(9)(a) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(a)If a person who, in the event of death of an employee while in service, is eligible to receive family pension under these rules is charged with the offence of murdering the employee or for abetting in the commission of such an offence, the claim of such a person, including other eligible member or members of the family to receive the family pension, shall remain suspended till the conclusion of the criminal proceedings instituted against him;