Section 9A(4) in Tamil Nadu Legislator's Pension Rules, 1977
(4)[ The period for which family pension is payable shall be as follows: -(i)Wife in case of male member/pensioner or husband in the case of a female member/pensioner up to the date of death or remarriage, whichever is earlier;(ii)Son who has not attained the age of twenty one years and unmarried daughter who has not attained the age of twenty four years including such son and daughter adopted legally;(iii)Father and mother of the unmarried member / pensioner till their death.]
