Section 7A in The Haryana Legislative Assembly Members (Pension) Rules, 1978
7A. [ Family Pension. - (1) The surviving spouse or after his or her death, the children (upto the age of eighteen years) of a member who was entitled for drawing pension under the Act, shall submit an application along with three passport size photographs for claiming family pension, to the Secretary in Part A of form 1-A in duplicate.
(2)The pouse or the children, as the case may be, shall be entitled to draw family pension at the rate of fifty percent of the last pension drawn per mensem by the member.(3)On receipt of an application for family pension under sub-rule (1), the Secretary shall verify the facts stated therein, with reference to the records available with him, with a view to determine as to whether the applicant is entitled to the family pension or not under the provisions of the Act and for this purpose he may hold such enquiry and may call for such further information from the applicant as he may deem fit.(4)The Secretary shall, if the facts stated in the application for family pension submitted under sub-rule (1) are found correct and the application is not otherwise defective, submit the application to the Speaker who shall pass an order in Part B of form 1-A sanctioning the family pension to the applicant.(5)After an order sanctioning the family pension is passed by the Speaker under sub-rule (4), a copy of the application along with the sanction order and two photographs of the applicant shall be sent to the Accountant General, Haryana, for issuing Family Pension Payment Order.(6)The Accountant General, Haryana, on satisfying himself that the papers submitted to him under sub-rule (5) are in every respect in order and the amount of family pension has been correctly sanctioned, issue a Family Pension Payment Order.(7)The spouse or the children of the deceased member drawing family pension under these rules shall also furnish a certificate to the concerned treasury officer in Part C of form 1-A whenever he or she claims payment of his or her family pension and no payment shall be made if the spouse or the children fails to do so.(8)The family pension shall be drawn by the spouse or the children of the deceased member from the concerned treasury.(9)The family pension sanctioned under these rules shall become due for payment only on the expiry of the month to which it relates.Explanation. - The family of the member of the Assembly shall be entitled to the family pension even if he/she did not make application for pension during his/her life time, if other conditions for granting the same are fulfilled.] [Omitted by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.]
