Section 9(5) in Uttarakhand Retirement Benefits Act, 2018
(5)There shall be the following conditions to make the unmarried daughters of Government employees /pensioners eligible even after attaining the age of twenty five years -(a)family pension to unmarried daughter shall be sanctioned according to their date of birth and the younger daughter shall not be eligible for family pension till the elder daughter next to her is declared ineligible;(b)unmarried daughters of more than twenty five years shall be eligible for family pension only when other eligible children under age of twenty years are not eligible for pension and there is no disabled child in family to receive family pension.
