Section 71(2)(i) in The M.P. Civil Services (Pension) Rules, 1976

[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Madhya Pradesh - Subsection

Section 71(2)(i) in The M.P. Civil Services (Pension) Rules, 1976

(i)Where a widow or widower in receipt of contributory family pension remarries and has, at the time of remarriage, child or children from the former spouse who is or are eligible for contributory family pension the remarried individual shall be eligible to draw the contributory family pension on behalf of such child or children if such individual continues to be the guardian of such child or children.

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State of Madhya Pradesh - Subsection

Section 71(2)(i) in The M.P. Civil Services (Pension) Rules, 1976