Section 3(2) in Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions Act, 1983
(2)On the death of a person who has been sanctioned pension under clause (1) of sub-section (1), the Government may sanction a pension of [two hundred and fifty rupees] [Substituted for 'three hundred and fifty rupees per mensem' by the Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions (Amendment) Act, 1993 (Tamil Nadu Act 34 of 1993). Previously amended by Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions (Amendment) Act, 1987 (Tamil Nadu Act 45 of 1987) and Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions (Amendment) Act, 1990 (Tamil Nadu Act 18 of 1990).] per mensem to the dependant of such person:Provided that where there are more than one dependant of such person, the pension under this sub-section shall be sanctioned to only one of such dependants and for purpose of such sanction of pension, preference shall be given to a dependant in the order specified in clause (a) of section 2 and where there are more than one dependants of the same category specified therein, the pension or grant shall be apportioned among such dependants in such manner as may be prescribed.
