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THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' PENSION) (AMENDMENT) BILL, 1985
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' PENSION) (AMENDMENT) BILL, 1985
A Bill to amend the Legislative Assembly of Meghalaya (Members' Pension) Act, 1977
Be it enacted by the Legislature of Meghalaya in the Thirty-Sixth Year of Republic of India as follows :-
Short title and commencement
(1) This Act may be called the Legislative Assembly of Meghalaya (Members' Pension) (Amendment) Act, 1985.
(2) It shall come into force at on and from the 1st day of July 1985.
Amendment of Section 3 of Act 6 of 1977.
2. In this Legislative Assembly of Meghalaya (Members' Pension) Act, 1977 (hereinafter referred to as the Principal Act in Section 3.
(i) for the words "three hundred rupees" occurring in sub-section (1) the words "four hundred rupees" shall be substituted; and
(ii) for the words "four hundred rupees" occurring in the second proviso to the said sub-section (1), the words "five hundred rupees" shall be substituted.
Increased Pension to also apply to Ex-MLA's.
3. The increased pension under Section 2 above 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.
STATEMENT OF OBJECTS AND REASON
The Bill seeks to increase the amount of pension from Rs.300 p.m. to Rs.400 p.m. in case of a person who has served for a period of not less than 5 years as a Member of the Legislative Assembly. While keeping the existing rate of additional pension at Rs.50 p.m. for every year served in excess of 5 years it is proposed to increase the maximum pension admissible from Rs.400 to Rs.500 p.m.
The proposed increased is to have effect from the first day of July, 1985.
FINANCIAL MEMORANDUM
The additional expenditure in connection with the increase in the rate of pension is estimated at Rs.57,600 (approximately) annually.
The said estimate is based on the number of person receiving pension at present. It is not possible to give any correct estimate of future cases for it depends upon the number of persons who may be entitled to and who may avail of the pension benefit under the Act.
EXTRACT TAKEN FROM THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' PENSION) ACT, 1977
Pension payable to Members.
3. (1) With effect from the commencement of the Act there shall be paid a pension of three hundred rupees per mensem to every pensioner who has served for a period of not less than five years. Whether continuous or not, as a Member of the Legislative Assembly :
Provided that in the event of early holding of elections where any person has served as such members 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 period falls short by not more than three months.
Provided further that, where any person has served as aforesaid for a period exceeding five years, there shall be paid to him an additional pension of fifty rupee per mensem for every years in excess of five, so, however, that in no case, the pension payable to such person shall exceed four hundred rupees per mensem:
