(2)In the event of death of the member of the service, while in service, his legal heir shall be entitled to get ex-gratia at the rates at which an officer/ official of the corresponding grade in the service of the State Government is entitled to get and for grant of and payment of ex-gratia he shall be governed by the rules, orders and instructions relating to the grant of and payment of ex-gratia to the officer/official of the corresponding grade in the service of State Government.
