(5)(a)A pension awarded under this part, shall not be payable to more than one member of the deceased officer's family at the same time.(b)If a pension awarded under this part ceases to be payable before the expiry of the period mentioned in the proviso to sub-rule (1) on account of death or marriage of the recipient or any other cause it will be re-granted to the person next lower in the order mentioned in sub-rule (3) or to the person next lower in the order shown in the nomination under sub-rule (4) as the case may be, who satisfies the other provisions of this part.
