Section 24(3) in U.P. Contributory Provident Fund Insurance Pension Rules
(3)No family pension shall be payable under this Chapter-(a)to a person mentioned under 5 (k), unless the Controlling Authority is satisfied that such person was dependent on the deceased employee for support;(b)to an unmarried female member of the family in the event of her marriage;(c)to a widowed female member of the family in the event of her re-marriage;(d)to a brother of deceased employee on his attaining the age of 11 years; and(e)to a person who is not a member of the deceased employee's family.
