Section 10A(5) in The Punjab State Legislature Members (Pension and Medical Facilities Regulation) Rules, 1984
(5)Authorisation for payment of ex-gratia Grant. - After the amount of ex- gratia grant is sanctioned by the Speaker, a copy of the application alongwith the sanction order shall be sent to the concerned Deputy Commissioner for drawing and disbursing the amount to the applicant(s) and the expenditure so incurred shall be debi/table to the major head "288-Social Security and Welfare- E. Other social Security and Welfare Programme, C-Other Programme 8 ex-gratia payments to families of Minister, Government Servant etc. dying in harness other charges (Non-Plan)".Explanation. - For the purposes of this rule, the expression "members of his family" in relation to a deceased member shall mean the husband or the wife, as the case may be, of such deceased member who was residing with him and was wholly dependent upon him, his sons and daughters, who are unemployed and having no source of income of their own and were wholly dependent on the deceased member, as certified by the Deputy Commissioner.
