Section 15(3) in The Coal Mines Pension Scheme, 1998
(3)Where an employee under sub-paragraph (1) exercises option to receive ninety per cent. of the total admissible amount of the pension during his/her life time and eighty per cent. of the total admissible amount of pension as widow/widower pension in favour of his/her wife/husband during her/his lifetime, then the nominee shall be entitled to receive an amount equivalent to ninety times of the full monthly pension after the remarriage or death of the widow/widower, whichever is earlier.
