Section 8AB(2) in The Salary, Allowances and Pension of Members of Parliament Act, 1954
(2)The family pension payable under sub-section (1) shall also be payable to the spouse or dependent of a person who was a member of either House of Parliament or the Provisional Parliament at any time [***] and died after serving as such member.Provided that such spouse or dependent is not drawing any pension under this Act or is not entitled to draw family pension under the proviso to sub-section (1).Provided further that no person shall be entitled to claim arrears of any family pension under this sub-section in respect of a period before the commencement of the Salary, Allowances and Pension of Members of Parliament (Amendment) Act, 2006.Explanation. - For the purpose of this section, "Provisional Parliament" shall include the body which functioned as the Constitutent Assembly of the Dominion of India immediately before the commencement of the Constitution.]
