Section 3B in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977
3B. [ Family Pension. - In the event of death of a member, -
(i)who is getting pension under section 3; or(ii)who is entitled to such pension, but is not getting; or(iii)who would have been entitled to such pension had he or she not died,his or, as the case may be, her spouse shall be entitled to draw family pension at the rate of fifty per cent of the pension to which the member would have been entitled had he or she not died] [Substituted Punjab Act 16 of 1993.].[3C. Every person, who draws pension or family pension or is entitled to draw the same shall, in addition to the pension or family pension, as the case may be, admissible under this Act, shall be paid dearness allowances on pension, as is admissible to other pensioners of the State Government] [Added by Punjab Act 21 of 1998.].
