Section 9A(6) in Tamil Nadu Legislator's Pension Rules, 1977
(6)(i)Except as provided in sub-rule (5), the family pension shall not be payable to more than one member of the family at a time.Explanation. - For the purpose of this rule, the twins born at a single birth shall be treated as of the same age and made eligible for family pension in equal shares.(ii)If a deceased member/pensioner leaves behind a widow or widower, the family pension shall become payable to the widow or widower, failing which to the eligible child.(iii)(a)If sons and unmarried daughters are alive, the eligible male or female child will be entitled for family pension in the order of their birth, irrespective of the sex and the immediate younger of him or her will be eligible for family pension only after the elder above him or her become ineligible for family pension.(b)In the case of twins family pension is payable to such twins in equal shares. In the event of any one of the children ceasing to be ineligible for family pension, his or her share of family pension will become payable to the other such child and when both such children become ineligible for family pension the family pension will become payable to the next eligible child or twins as the case may be.
