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THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' PENSION) (AMENDMENT) BILL, 1983
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' PENSION) (AMENDMENT) BILL, 1983
A Bill to amend the Legislative Assembly of Meghalaya (Members' Pension) Act, 1977.
Be it enacted by the Legislature or Meghalaya in the Thirty Fourth Year of the Republic of India as follows:-
Short title and commencement and application
(1) This Act may be called the Legislative Assembly of Meghalaya (Members' Pension) (Amendment) Act, 1983.
(2) It shall come into force at once but it shall also apply to person elected as members of the Legislative Assembly of Meghalaya in the General Elections, 1978.
Amendment of Section 3 of Act 6 of 1977.
2. In Section 3 of the Legislative Assembly of Meghalaya (Members' Pension) Act, 1977 -
(i) The following shall be inserted as first proviso to sub-section (i) namely :- "Provided that in the event of early holding of elections where any person has served as such member for a period falling short of five years he shall always be deemed to have served for a complete period of five years if such a period falls short by not more than three months.
(ii) in the existing proviso to sub-section (1) between the words "Provided" and "that" in the word "further" shall be inserted.
STATEMENT OF OBJECTS AND REASON
At present, under the Legislative Assembly of Meghalaya (Members' Pension) Act, 1977 only a person who has served as a member of the Legislative Assembly for a period of not less than five years is untitled to a pension under the said Act.
It is considered expedient not to deprive a member of this pension benefit whose service as a Member falls short of five years by a period not exceeding three months in the event of early holding election.
Hence the Bill.
FINANCIAL MEMORANDUM
The annual expenditure in connection with the pension of the concerned Members is estimated at Rs.1,08,000/- per annum.
