Section 2 in The Salary, Allowances And Pension Of Members Of Parliament (Amendment) Act, 2003
2. Amendment of section 2.-
In section 2 of the Salary, Allowances and Pension of Members of Parliament Act, 1954 (30 of 1954 ) (hereinafter referred to as the principal Act), after clause (a), the following clause shall be inserted, namely:-' (aa)" dependent" means any of the relatives of a deceased member, namely:-(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,- (a) the parent; or(b) a minor brother or an unmarried sister; or(c)a widowed daughter- in- law; or(d)a minor child of a pre- deceased son; or(e)a minor child of a pre- deceased daughter where no parent of the child is alive; or(f)the paternal grandparent if no parent of the member is alive; or(g)such other person as may be specified by the rules made under section 9 by the Joint Committee;'.
