Section 49(11) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(11)(a)Where a female employee or male employee dies leaving behind a judicially separated husband or widow with a child or children, the family pension payable in respect of the deceased shall be payable to the surviving person provided he or she the guardian of such child or children.(b)Where a surviving person has ceased to be the guardian of such hold or children, such family pension shall be payable to the person who is the actual guardian of such child or children.
