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THE SIKKIM LEGISLATIVE ASSEMBLY MEMBERS (PAYMENT OF PENSION) AMENDMENT ACT, 2002
THE SIKKIM LEGISLATIVE ASSEMBLY MEMBERS (PAYMENT OF PENSION) AMENDMENT ACT, 2002
(ACT NO. 8 OF 2002)
AN ACT
Further to amend the Sikkim Legislative Assembly Members (Payment of Pension) Act, 1984.
Be it enacted by the Legislative Assembly of Sikkim in the Fifty – third Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Sikkim Legislative Assembly Members (Payment of Pension) Amendment Act, 2002.
(2) It shall come into force on the date of its publication in the Official Gazette.
Amendment of section 3.
2. In the Sikkim Legislative Assembly Members (Payment of Pension) Act, 1984, (hereinafter referred to as the said Act), in section 3, after sub-section (2) the following sub-section shall be inserted namely;
“(3) In the event of death of Ex-Legislator, his/her spouse shall be entitled to draw family pension at the rate of 75% of the pension amount to which the deceased would have been entitled had he been alive”.
3. In the said Act, in section 4, in clauses (a) and (b) of sub-section (2), for the words “five hundred”, wherever they occur, the words “three thousand” shall be substituted.
