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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(1)Where an employee of the Commission dies-
(a)after completion of one year of continuous service if the deceased employee concerned immediately prior to his appointment to the post was examined by the appropriate medical authority and declared fit by that authority for service under the Commission ; or
(b)after retirement from service and was on the date of death in receipt of a pension or compassionate allowance, referred to in Chapter-V other than the pension referred to in Regulation 34.
The family of the deceased shall be entitled to family pension, the amount of which shall be determined in accordance with the table below :
Payto the employee Amountof monthly family pension
(i)Below Rs. 400. 30%of pay subject to a minimum of Rs. 60/- and a maximum of Rs.100/-
(ii)Rs. 400 and above but Rs. 1200. 15%of pay subject to a minimum below of Rs. 100/- and maximum of Rs.160/-.
(iii)Rs. 1200 and above 12%of pay subject to a minimum of Rs. 160/- and maximum of Rs. 250/-
Explanation : The expression continuous one year service wherever it occurs in this regulations shall construed to include "less than one year of continuous service" as defined in clause (b).