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SC: Child Adopted After Death of Govt. Employee is Not Entitled to Family Pension - (18 Jan 2023)

SERVICE

Supreme Court held that a child adopted by widow of a deceased government servant after his death can’t be included within the definition of ‘family’ under Rule 54(14)(b) of Central Civil Services (Pension) Rules, 1972 to claim family pension.

Tags : SUPREME COURT   FAMILY PENSION   ADOPT   WIDOW  

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