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[Cites 0, Cited by 0] [Section 107(2)] [Section 107] [Entire Act]

State of Rajasthan - Subsection

Section 107(2)(A) in Rajasthan Civil Services (Pension) Rules, 1996

(A)
(i)If the deceased pensioner is survived by a widow or widower who is eligible for the grant of family pension, under Rules 66 and 67, the amount of family pension, as indicated in the Pension Payment Order shall become payable to the widow or widower, as the case may be, from the day following the date of death of the pensioner.
(ii)On receipt of a claim in Form 14 from the widow or widower, the Pension Disbursing Authority from whom the deceased pensioner was drawing his or her pension shall authorise the payment of family pension, to the widow or widower, as the case may be.