Section 13 in Tamil Nadu Legislative Assembly (Salaries and Reimbursement of Medical Expenses to Members) Rules, 1979
13. [ Death of Member. [Vide G.O. Ms.No. 485, Public (Establishment-I and Legislature), dated the 22nd April 1992.]
- In the event of the death of the Member, the salary due till the date of his death, and the medical expenses reimbursement, if any, shall be paid to his legal heir, after recovering the dues, if any, to the Legislative Assembly Secretariat or to the Government.]
