Section 7(3)(b) in U.P. Zila Panchayat Officers (Central Transferable Cadre) Retirement Benefit Rules, 2001

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State of Uttar Pradesh - Subsection

Section 7(3)(b) in U.P. Zila Panchayat Officers (Central Transferable Cadre) Retirement Benefit Rules, 2001

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

(i)to the father;

(ii)failing (t) above to the mother;

(iii)failing (i) and (ii) above, to the eldest surviving brother below the age of 18;

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

(v)failing (i) to (iu) above, to the eldest surviving widowed sister; and

(vi)failing (i) to (u) above, to the children of a predeceased son in the order it is payable to the children of the deceased officer under (a), (ii), (iu) and (iu) above.

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State of Uttar Pradesh - Subsection

Section 7(3)(b) in U.P. Zila Panchayat Officers (Central Transferable Cadre) Retirement Benefit Rules, 2001