Section 11B(2) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956
(2)The family pension admissible under sub-section (1) shall be payable in the following order,-(a)wife or husband; and(b)the eldest among the minor sons or unmarried minor daughters, where the deceased member has no surviving spouse:Provided that where the recipient of the family pension dies or marries or ceases to be a minor, the pension payable shall thereafter be paid to the person next lower in the order of preference.
