Section 47(8)(iii) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 47(8)] [Section 47] [Entire Act]

State of Madhya Pradesh - Subsection

Section 47(8)(iii) in The M.P. Civil Services (Pension) Rules, 1976

(iii)If sons and unmarried daughters are alive, unmarried daughters shall not be eligible for family pension unless the sons attain the age of [25 years] [Substituted by Notification No. B-25-18-9S-PWC-IV, dated 22-6-1996 (w.e.f. 9-11-1994).] and thereby become ineligible for the grant of family pension.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 47(8)(iii) in The M.P. Civil Services (Pension) Rules, 1976