Section 4B(5) in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954
(5)(a)In the event of the death of member who was eligible for pension or already in receipt of pension under Sub-section (1), his/her spouse shall be entitled to receive as family pension a sum equivalent to such pension till his/her death or remarriage whichever is earlier.(b)in the event of the death of member while continuing in office as such, whose spouse is not entitled to receive family pension under clause (a) his/her spouse shall be entitled to receive as family pension till his/her death or remarriage, whichever is earlier, a sum equivalent to an amount which the member would have received had he held office for a period of one year as member :Provided that the conditions laid down in Sub-sections (2) and (3) shall mutatis mutandis apply to holders of family pension.
