Section 4B(1) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(1)Notwithstanding anything contained in section 4-A, but subject to such rules as may be prescribed, where [on or after 8th day of March, 1985], any member of the Legislative Assembly dies before the expiry of the term of his office, his or her spouse shall be paid family pension of [an amount per mensem equivalent to the salary which such member would have been entitled to had he been alive] [Substituted by Rajasthan 3 of 1989.] for the unexpired portion of the term of office of such deceased member:Provided that if the spouse of the deceased member re-marries, he or she shall not be paid any pension under this sub-section.
