Section 24(4)(b) in U.P. Contributory Provident Fund Insurance Pension Rules

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State of Uttar Pradesh - Subsection

Section 24(4)(b) in U.P. Contributory Provident Fund Insurance Pension Rules

(b)In the event of the pension not becoming payable under Clause (a) the pension may be granted-

(i)to the father.

(ii)failing the father to the mother;

(iii)failing the father and mother both, to the eldest surviving brother below the age of 18 years;

(iv)failing to the eldest surviving, unmarried sister;

(v)failings (i) to (iv) above, to the eldest surviving wad owed sister; and

(vi)failing (i) to (v) above, to the children of a pre-deceased son in the order it is payable to the children of the deceased employees under Clause (a] (iii) and (iv) above.

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State of Uttar Pradesh - Subsection

Section 24(4)(b) in U.P. Contributory Provident Fund Insurance Pension Rules