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THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBER'S PENSION) AMENDMENT ACT, 2000
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBER'S PENSION) AMENDMENT ACT, 2000
An Act further to amend the Legislative Assembly of Meghalaya (Members' Pension) Act, 1977.
Be it enacted by the Legislature of the State of Meghalaya in the First-first year of the Republic of India as follows :-
Short title and commencement
1. (1) This Act may be called the Legislative Assembly of (Members' Pension) (Amendment) Act, 2000.
(2) It shall come into force on and from 1st April, 2000.
Amendment of Section 3 of Act 6 of 1977
2. In section 3 of the Legislative Assembly of Meghalaya (Members' Pension) Act, 1977 (herein- after referred to as the principal Act) -
(a) for sub-section (1) the following shall be substituted, namely -
"(1) With effect from the commencement of this Act, there shall be paid pension of three thousand rupees per mensem to every person who served for a period of not less than five years, whether continuous or not, as a member of the Legislative Assembly and such person shall continue to be paid on additional pension of rupees two hundred per mensem for every year however that in no case shall the total pension payable exceed rupees ten thousand per mensem".
(b) the second proviso thereto shall be omitted.
Amendment of section 4.
3. In section 4 of the principal Act, the bracket and figure "(1) occurring therein and subsection (2) shall be omitted.
Insertion of new section 4A.
4. After section 4 of the Principal Act, the following new section 4A shall be inserted, namely.
Pension for previous services not to be deducted.
"4A. Notwithstanding anything contained in this Act, any amount of pension already drawn or receiving by an Ex-MLA for his service under the Union or State Government or any other public undertaking or autonomous bodies, such pension shall not be deducted for the purpose of drawing pension under this Act".
