Section 77(2) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984
(2)(A)(i)If the deceased pensioner is survived by the widow or widower who is eligible for the grant of family pension under Regulation 49, the amount of family pension as indicated in the Pension payment order shall become payable to the widow or widower, is the case may be from the day following the date of death of the pensioner.(ii)On receipt of an application from the widow or widower, the Chief Accounts Officer shall authorise the payment of family pension to the widow or widower as the case may be.(B)(i)Where the deceased pensioner is survived by the child or children, the guardian of the child or children may submit a claim in Form 11 to the Head of Office for the payment of family pension : Provided that the guardian shall not be required to submit a claim in the said Form on behalf of the son or unmarried daughter if he or she has attained the age of 18 years and such a person may himself or herself submit a claim in the said Form.(ii)On receipt of a claim from the guardian the Head of Office shall forward, such claim to Director (Administration) who shall sanction them family pension in Form 14.(C)(i)Where a widow or widower in receipt of family pension remarries and has, at the time of remarriage, child or children from the former spouse who is or are eligible for family pension the remarried individual shall be eligible to draw the family pension on behalf of such child or children if such individual continues to be the guardian of such child or children.(ii)For the purpose of sub-clause (i), the remarried individual shall apply to the Head of Office on plain paper furnishing the following particulars, namely.(a)a declaration that the applicant continues to be the guardian of such child or children.(b)the date of remarriage.(c)the name and date of birth of the child or children from the former spouse.(d)full postal address of the applicant.(iii)If the remarried individual has, for any reason, ceased to be the guardian of such child or children, the family pension shall become payable to the person entitled to act as guardian of such child or children under the law for the time being in force and such person may submit a claim in Form 11 to the Head of Office for the payment of family pension :Provided that the guardian shall not be required to submit a claim in the said Form on behalf of the son or unmarried daughter if he or she has attained the age of eighteen years and such a person may himself or herself submit a claim in the said Form.(iv)On receipt of the claim referred to in sub-clause (iii) the Head of office shall forward the same to the Director (Administration) who shall sanction family pension in Form 15.(D)(i)Where a widow or widower in receipt of family pension dies and leaves behind child or children who is or are eligible for payment of family pension the guardian may submit a claim in Form 11 to the Head of Office for the payment of family pension;Provided that the guardian shall not be required to submit a claim in the said Form on behalf of the son or unmarried daughter if he or she has attained the age of eighteen years and such a person may himself or herself submit claim in the said Form.(ii)On receipt of a claim under sub-clause (i), the Head of Office shall forward the same to Director (Administration) who shall sanction family pension in Form 15.
