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THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' PENSION) (AMENDMENT) BILL, 1992
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBERS' PENSION) (AMENDMENT) BILL, 1992
A Bill further to amend the Legislative Assembly of Meghalaya (Member Pension) Act, 1977
Be it enacted by the Legislature of the State of Meghalaya in the Forty-third year of the Republic of India as follows :-
Short title and commencement
1. (1) This Act may be called the Legislative Assembly of Meghalaya (Members' Pension) (Amendment) Act, 1992.
(2) It shall be deemed to have come into force on the 1st April, 1992.
Amendment of section 3 of Act 6 of 1977.
2. In section 3 of the Legislative Assembly of Meghalaya (Members' Pension) Act, 1977 as amended, (hereinafter referred to as the principle Act), in sub-section (1)
(a) for the words "seven hundred and fifty rupees" the word "one thousand rupees" shall be substituted.
(b) in the second proviso thereto, for the words "fifty" and "five hundred" the words "one hundred" and "two thousand" respectively shall be substituted.
Revised rate of pension to apply to Ex-Members 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 provision of the principal Act before its amendment by this Act.
Amendment of the Legislative Assembly of Meghalaya (Members' Pension) (Amendment) Bill, 1992 to be moved by Minister in-charge Finance.
That for sub-clause (b) of the Legislative Assembly of Meghalaya (Members' Pension) (Amendment) Bill, 1992, the following shall be substituted :-
"(b) for the existing second proviso thereto the following shall be substituted, namely -
"Provided, further, that when any person has served as a member of the Legislative Assembly for a period exceeding five years there shall be paid to him an additional pension of rupees one hundred per mensem for every year in excess of the five so, however, that in no case shall the total pension so payable exceed rupees two thousand per mensem".
STATEMENT OF OBJECTS AND REASONS
The pension given to Member of Meghalaya Legislative Assembly under the Legislative Assembly of Meghalaya (Members' Pension) Act, 1977 has not been adequate amount to that of increase of price of all commodities and the Government felt that it is necessary to amend the said Act by increasing the amount of pension of such Members.
The Bill seeks to achieve the above objective.
FINANCIAL MEMORANDUM
The Bill when enacted will involve expenditure from the Consolidated Fund of the State of Meghalaya.
