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[Cites 0, Cited by 0] [Section 77(2)] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(2)(C) in The Khadi And Village Industries Commission Employees (Pension) Regulations, 1984

(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.