Section 49(6) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(6)(i)Except as provided in sub-regulation (5), the family pension shall not be payable to more than one member of the family at the same time :(ii)If a deceased employee or pensioner leaves behind a widow or widower, the family pension shall become payable to the widow or widower, failing which to the eligible child.(iii)If some and unmarried daughters are alive, unmarried daughters shall not be eligible for family pension unless the son attains the age of 21 years and thereby become ineligible for the grant of family pension.
