Section 24(4)(a) 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]

(a)A pension sanctioned under this Chapter shall be granted-

(i)to the eldest surviving widow, if the deceased was a male employee or the husband, if the deceased was female employee;

(ii)failing the widow or husband, as the case may be, to the eldest surviving son:

(iii)failing (i) and (ii) above, to the eldest surviving unmarried daughter;

(iv)these failing to the eldest widowed daughter.

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