Back
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' PENSION) (AMENDMENT) ACT, 1990
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' PENSION) (AMENDMENT) ACT, 1990
(As passed by the Assembly on the 27th July, 1990)
(Received the assent of the Governor on the 24th July, 1990)
(Published in the Gazette of Meghalaya, Extraordinary, dated 27th July, 1990)
An Act further to amend the Legislative Assembly of Meghalaya (Members' Pension) (Act 6 of 1977)
Be it enacted by the Legislature of the State of Meghalaya in the Forty-first Year of the Republic of India as follows :-
Short title and commencement
1. (1) This Act may be called the Legislature Assembly Meghalaya (Members' Pension) (Amendment) Act, 1990
(2) It shall come into force with effect from the first day of June, 1990
Amendment of Section 3 of Act 6 of 1977.
2. In the Legislature Assembly of Meghalaya (Members' Pension" Act, 1977 as amended (hereinafter referred to as the principal Act), in section 3, sub section (1)-
(a) for the words "four hundred rupees" the word "seven hundred and fifty rupees" shall be substituted; and
(b) in the second proviso thereto, for the words "in excess of five, so, however that is no case the pension payable to such person shall exceed five hundred rupees per month" the words "in excess of five years" shall be substituted.
Revised rate of Pension to apply to Ex. Member of Legislative Assembly.
3. The revised rate of pension under section 2 shall with effect from the commencement of this Act, also apply to all persons receiving pension under the provisions of the principal Act before its amendment by this Act.
