Section 100(2) in The Orissa Local Fund Service (Pension) Rules, 1980
(2)(a)(i)If the deceased pensioner is survived by a widower who is eligible for the grant of family pension, 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 the death of the pensioner.(ii)On receipt of an application from the widow or widower the Executive Officer of the Council from whom the deceased pensioner was drawing his/her pension shall move the Director of Municipal Administration to grant necessary funds for the purpose of payment of family pension to the widow or widower, as the case may be.(iii)On receipt of the proposal from the Executive Officer under Sub-clause (ii) of Clause (a), the Director of Municipal Administration, Orissa shall take necessary steps to place the necessary amount of funds at the disposal of the Executive Officer for payment of family pension.(b)(i)Where the deceased pensioner is survived by child or children, the guardian of the child or children may submit a claim in Form 'L-1' to the Chairman for the payment of family pension :Provided that the guardian shall not be required to submit a claim in the said Form on behalf of the unmarried daughter if she has attained the age of eighteen years and such daughter may herself submit a claim in the said Form.(ii)On receipt of the claim from the guardian, the Executive Officer shall move the Director of Municipal Administration, Orissa for placement of funds at the disposal of the Executive Officer of the concerned Council for this purpose.(iii)On receipt of the proposal from the Executive Officer under Sub-clause (ii) of Clause (b) the Director of Municipal Administration, Orissa shall take necessary steps to place the necessary amount of funds at the disposal of the Executive Officer for payment of family pension.(iv)After placement of necessary funds at the disposal of the Executive Officer concerned by the Director of Municipal Administration Orissa, the Chairman of the concerned Council shall sanction the payment of family pension in Form 'N' or 'O', as the case may be.(c)(i)Where a widow or widower in receipt of family pension dies and leaves behind child or children who is or are eligible for family pension, the guardian may submit a claim in Form L-1 to the Chairman of the concerned Council for the payment of family pension :Provided that the guardian shall not be required to submit a claim in the said Form on behalf of the unmarried daughter if she has completed the age of eighteen years and such daughter may herself submit a claim in the said Form.(ii)On receipt of a claim from the guardian, the Executive Officer of the Council shall immediately move the proposal in the appropriate manners as provided in the foregoing provisions.Chapter-XIVPayment of pension
