Section 4B(3) in The Rajasthan Legislative Assembly (Officers and Members Emoluments and Pension) Act, 1956
(3)Where no spouse has survived the member, or the surviving spouse has remarried, the family pension under sub-section (1) shall be paid in equal shares to the members of the family of the deceased member.Explanation. - the expression "family" means the sons and unmarried daughters and such parents of the deceased member as were wholly or mainly dependent on him or her at the time of his or her death.][4-C. Family pension to the spouse of the Ex-member. [Substituted by Rajasthan Notification F2(22) vidhi 2/2010 dated, 29.4.2010.]
