Section 48 in RSWC Employees Pension Regulations, 1990
48. When a Corporation Servant Dies before Retirement or Discharge.
- If a Corporation employee dies before actually retiring or being discharged, his heirs have no claim to anything in respect of his legal pension except to he extent and subject to the conditions specified in these Regulations i.e. his heirs should be entitled to the benefit of Gratuity/Family pension, if admissible under rules.
