Section 3A in Tamil Nadu Legislator's (Medical Attendance and Treatment to Former Members) Rules, 1982
3A. [ Death of former Member. [Vide G.O. Ms.No. 7, Public (Establishment-I and Legislature), dated the 3rd January 2005 (with effect from 1st April 2004).]
- In the event of the death of the former Member after the commencement of the financial year, the proportionate amount of medical allowance for the period the former Member lives in the financial year due till the date of his death shall be paid to his legal heirs.]
