Section 7A(9) in The Haryana Legislative Assembly Members (Pension) Rules, 1978
(9)The family pension sanctioned under these rules shall become due for payment only on the expiry of the month to which it relates.Explanation. - The family of the member of the Assembly shall be entitled to the family pension even if he/she did not make application for pension during his/her life time, if other conditions for granting the same are fulfilled.] [Omitted by Haryana Notification No. HVS/Pension/7/97/35 dated 1.6.2000.]
