Section 48 in The Orissa Municipal Employees' Pension Rules, 1989
48.
(1)Except as provided in Rule 47, the family pension shall not be payable to more than one member of the family at the same time.(2)If a deceased employee or pensioner leaves behind a widow or widower, the family pension shall become payable to the widow or widower failing which to the eligible child.(3)If sons and unmarried daughters are alive, unmarried daughters shall not be eligible for family pension unless the sons attain the age of eighteen years and thereby become ineligible for the grant of family pension.
