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State of Odisha - Section

Section 44 in The Orissa Municipal Employees' Pension Rules, 1989

44.

Subject to the provisions of Rule 46 and without prejudice to the provisions contained in Rule 45 when an employee dies -
(a)after completion of not less than one year continuous service; or
(b)after retirement from service and was in receipt of pension on the date of death, the family of the deceased shall be entitled to a family pension, the amount of which shall be determined as follows:
Pay of the employee Amount of monthly family pension
Percentage Minimum Maximum
(1) (2) (3) (4)
1. Below Rs. 200 50% Rs. 50 Rs. 100
2. Rs. 200 and above but less than Rs. 800 30% Rs. 100 Rs. 150
3. Rs. 1000 and above(E.G. No. 631- 25-4-1989) 15% Rs. 150 Rs. 250.
(c)"pay" for the purpose of this rule means the pay as defined in Clause (ii) of Rule 435 of the Orissa Municipal Rules, 1953 which the employee was drawing on the date of his death while in service of immediately before his retirement. If on the date of his death while in service or immediately before his retirement, an employee has been absent from duty on leave (excluding extraordinary leave) or suspension "pay" means the pay which he drew immediately before, proceeding on such leave or put under suspension.