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[Cites 0, Cited by 0] [Section 40(9)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(9)(b) in The Life Insurance Corporation of India (Employees) Pension Rules, 1995

(b)if on the conclusion of the criminal proceedings referred to in clause(a),the person concerned -
(i)is convicted for the murder or abetting in the murder of the employee, such a person shall be debarred from receiving the family pension which shall be payable to the other eligible member of the family, from the date of death of the employee;
(ii)is acquitted of the charge of murder or abetting in the murder of the employee, the family pension shall be payable to such a person from the date of death of the employee;