Section 13C(5) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(5)The amount at credit in the said Fund shall subject to such rules as may be prescribed, be applied or invested or expended for the benefit or for the welfare of,-(i)persons who are entitled to pension under section 11A;(ii)the family of persons who die while serving as members of the Legislative Assembly or the Legislative Council;(iii)the family of persons referred in clause (i) after their demise;Note. - For the purpose of this section, family shall have the same meaning assigned to it in the explanation to sub-section (1) of section 11B.]
