Section 6(1A) in The Salary, Allowances And Pension Of Members Of Parliament (Amendment) Act, 2003
(1A)With effect from the commencement of the Salary, Allowances and Pension of Members of Parliament (Amendment) Act, 2003 , there shall be paid a pension of rupees one thousand and five hundred per mensem, to the spouse, if any, or dependent of any member who dies during his term of office as such member, for a period of five years from the date of his death. Explanation.- For the removal of doubts, it is hereby declared that the spouse or the dependent of the member referred to in this sub- section shall be entitled to receive the family pension even if the member has died on or before the commencement of the Salary, Allowances and Pension of Members of Parliament (Amendment) Act, 2003 .'.
