Back
THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS' SALARY, ALLOWANCES AND PENSION (AMENDMENT) ACT, 2002
THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS’ SALARY, ALLOWANCES AND PENSION (AMENDMENT) ACT, 2002
ORISSA ACT 4 OF 2003
TABLE OF CONTENTS
PREAMBLE
SECTIONS
1. Short title.
2. Amendment of section 3
3. Amendment of section 4
4. Amendment of section 4-A
5. Amendment of section 4-B
THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS’ SALARY, ALLOWANCES AND PENSION (AMENDMENT) ACT, 2002
[For the Bill, see Orissa Gazette, Extraordinary dated the 24th December, 2002 (No. 2347)]
[Received the assent of the Governor on the 25th January, 2003, first published in an extraordinary issue of the Orissa Gazette, dated the 1stFebruary, 2003 (No. 163)]
AN ACT FURTHER TO AMEND THE ORISSA LEGISLATIVE ASSEMBLY MEMBERS’ SALARY, ALLOWANCES AND PENSION ACT, 1954.
BE it enacted by the Legislature of the State of Orissa in the Fifty-third Year of the Republic of India as follows;-
Short title.
1. This Act may be called the Orissa Legislative Assembly Members’ Salary, Allowances and Pension (Amendment) Act, 2002
Amendment of section 3.
Orissa Act 19 of 1954.
2. In section 3 of the Orissa Legislative Assembly Members’ Salary, Allowances and Pension Act, 1954 (hereinafter referred to as the principal Act).-
(i) in clause (a), for the words “two thousand and five hundred rupees”, the words “five thousand rupees” shall be substituted;
(ii) in clause (b), for the words “five thousand rupees”, the words “six thousand rupees” shall be substituted; and
(iii) in clause (c) for the words “four thousand rupees”, the words “five thousand rupees” shall be substituted.
Amendment of section 4.
3. In section 4 of the principal Act,-
(i) in the opening portion, for the words, brackets and letters “clauses (a) and (d)”, the words, brackets and letters “clauses (a), (d), (e) and (f)” shall be substituted;
(ii) in clause (a) for the words “two thousand rupees”, the words “three thousand rupees” shall be substituted;
(iii) in clause (c),-
(a) in sub-clause (ii), for the words “one rupee”, the words “one rupee and fifty paise” shall be substituted; and
(b) in the proviso to sub-clause (ii), for the words “three rupees and fifty paise”, the words “four rupees and fifty paise” shall be substituted;
(iv) in clause (d), for the words “one thousand and five hundred rupees”, the words “two thousand rupees” shall be substituted; and
(v) after clause (d), the following clauses shall be inserted, namely:-
“(e) Books, journals and periodicals allowance at the rate of five hundred rupees per month.”
Amendment of section 4-A.
4. In section 4-A of the principal Act, for the words “rupees three thousand” the words” rupees four thousand” shall be substituted.
Amendment of section 4-B.
5. In section 4-B of the principal Act, in sub-section (1),-
(i) for the figure “1998” and the words “two thousand rupees” occurring in the opening portion, the figure “2002” and the words “three thousand rupees” shall respectively be substituted:
(ii) in the first proviso, for the words “two hundred rupees per mensem for every year in excess of five years”, the words “four hundred rupees per mensem for every year in excess of five years so, however, that, in no case, the total amount of the additional pension together with the pension, to be so paid, shall exceed ten thousand rupees per mensem” shall be substituted; and
(iii) in the second proviso, for the figure “1998” and the words “two thousand rupees”, the figure “2002” the words “three thousand rupees” shall respectively be substituted.
