Section 2(e) in Rajasthan Legislative Assembly Ex-Members and Family Pensioners (Medical Facilities) Rules, 2010
(e)[ "Family" means ex-member's wife/husband if wholly dependent upon the ex-member, and his dependent children Wife/husband will be regarded as wholly depended upon the ex-member if she/he normally resides with the ex-member unmarried son upto the age of 25 years, and unmarried, till she gets married, will be registered as dependent children. In case the ex-member has a son or unmarried daughter suffering from any disorder or disability of mind or is physically crippled or disabled so as to render him or her unable to earn a living, he or she will be regarded as a member of family for the purposes of medical facility available under these rules; and] [Substituted by Notification No. G.S.R. 89, dated 2.11.2018 (w.e.f. 9.11.2010).]
