Section 2(a) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(a)"committee" means a Committee of either House of Parliament, and includes a Joint Committee of both Houses;(aa)[ "dependent" means any of the following relatives of a deceased member, namely:- [Inserted by Act 9 of 2004-effective from 9.1.2004.](i)a minor legitimate son, and an unmarried legitimate daughter and a widowed mother; or(ii)if wholly dependent on the earnings of the member at the time of his death, a son or a daughter who has attained the age of eighteen years and who is infirm; or(iii)if wholly or in part dependent on the earnings of the member at the time of his death,-
