Section 89(2)(i) in The Orissa Municipal Employees' Pension Rules, 1989

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State of Odisha - Subsection

Section 89(2)(i) in The Orissa Municipal Employees' Pension Rules, 1989

(i)Where a widow or widower on receipt of the family pension died or remarried leaving behind child or children who is/are eligible for family pension the guardian of such child or children may submit a claim in Form No. XII, to the Chairman of the concerned Council for the payment of family pension :

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State of Odisha - Subsection

Section 89(2)(i) in The Orissa Municipal Employees' Pension Rules, 1989