Section 47 in The Orissa Municipal Employees' Pension Rules, 1989
47.
(1)(a)Where there are more than one widow the family pension is payable to all those widows in equal shares.(b)On the death of a widow, her share of the family pension shall become payable to eligible child provided that if the widow is not survived by any child her share of family pension shall cease to be payable.(2)Where the deceased employee or pensioner is survived by a widow but has left behind eligible child or children from another wife who is not alive, the eligible child or children shall be entitled to the share of family pension which the mother would have received if she had been alive, at the time of the death of the employee or pensioner.
