Section 51 in The Orissa Municipal Employees' Pension Rules, 1989
51.
In case both wife and husband are employees in the Council and are governed by the provisions of these rules and one of them dies while in service or after retirement, the family pension in respect of the deceased shall become payable to the surviving husband/wife, as the case may be, and in the event of the death of both the husband and wife, the surviving child or children shall be granted the two family pensions in respect of the deceased parents subject to the limits specified below, namely:(a)If the surviving child or children is or are eligible to draw two' family pensions at the rate mentioned in Rule 45 the amount of both the pensions shall be limited to Rs. 500 (five hundred only) per mensem.(b)If one of the family pension ceases to be payable at the rate mentioned in Rule 45 and in lieu thereof the pension at the rate mentioned in Rule 44 becomes payable the amount of both the pensions shall also be limited to Rs.500 (five hundred only) per mensem.(c)If both family pensions are payable at the rate mentioned in Rule 44, the amount of two pensions shall be limited to Rs. 250 (two hundred and fifty only) per mensem.
