Section 11B in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
11B. Family Pension.
- [(1) Where a member dies before the expiry of his term or where a person eligible for pension under section 11-A dies, there shall be paid to his family, a family pension at the rate of fifty percent of [[pension admissible] [Shall be and shall be deemed to have been substituted by act 27 of 2009 w.e.f. 1.1.2009]] under section 11A per mensem.][[(1A) Notwithstanding anything contained in sub-section (1), the family of the deceased person, who was a member of the Legislative Council or the Legislative Assembly whether he was in receipt of pension or not shall be entitled for family pension at the rate specified under sub-section (1)] [Substituted by Act 8 of 2014 w.e.f. 22.02.2014]] [as if the deceased person was a member after 26.12.1978] [Deemed to have been inserted by Act 2 of 2016 w.e.f 22.02.2014]Explanation. - For the purposes [of sub-sections (1) and (2)] [Substituted by Act 6 of 2011 w.e.f. 05.02.2011] 'family' means, the following relatives of the deceased member, namely:-(a)wife or the husband;(b)minor sons; and(c)unmarried minor daughters.(2)The family pension admissible under sub-section (1) shall be payable in the following order,-(a)wife or husband; and(b)the eldest among the minor sons or unmarried minor daughters, where the deceased member has no surviving spouse:Provided that where the recipient of the family pension dies or marries or ceases to be a minor, the pension payable shall thereafter be paid to the person next lower in the order of preference.
