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THE ARUNACHAL PRADESH SALARIES, ALLOWANCES AND PENSION OF MEMBERS OF THE LEGISLATIVE ASSEMBLY (AMENDMENT) ACT, 2000
THE ARUNACHAL PRADESH SALARIES, ALLOWANCES AND PENSION OF MEMBERS OF THE LEGISLATIVE ASSEMBLY (AMENDMENT) ACT, 2000
(Act No. 4 of 2000)
An Act further to amend the Arunachal Pradesh Salaries, Allowances and Pension of Members of the Legislative Assembly, 1983.
(Act No. 8 of 1983).
BE it enacted by the Legislative Assembly of Arunachal Pradesh in the Fifty-first Year of the Republic of India as follows:-
Short title and commencement.
1. (1) This Act may be called the Arunachal Pradesh Salaries, Allowances and Pension of Members of the Legislative Assembly (Amendment) Act, 2000.
(2) It shall come into force at once.
Substitution of Section 3.
2. In the Arunachal Pradesh Salaries, Allowances and Pension of Members of the Legislative Assembly Act, 1983 (hereinafter referred to as the principal Act), for section 3, the following section shall be substituted, namely:—
"3. On and from the date the Arunachal Pradesh Salaries, Allowances and Pension of Members of the Legislative Assembly (Amendment) Act, 2000 comes into force, a Member shall be entitled to receive a salary at the rate of rupees six thousand and a conveyance allowance of rupees five hundred per mensem during the whole of his term of office and shall also be entitled to receive daily allowance at the rate applicable to Grade-1 (Group 'A') government employees for each day during any period of residence on duty”.
Substitution of Section 11.
3. For section 11 of the principal Act, the following section shall be substituted, namely:—
"11 With effect from the commencement of this Act, there shall be paid a pension of rupees two thousand five hundred per mensem to every person who served for a period of four years, whether continuous or not —
(i) as a member of the Assembly, or
(ii) partly as a member of the Provisional Assembly and partly as a member of the Assembly:
Provided that where any person has served as aforesaid for a period exceeding five years, there shall be paid to him an additional pension of five hundred rupees per mensem, for every years in excess of five years".
Substitution of Section 11A.
4. For section 11A of the principal Act, following section shall be substituted, namely:—
“11A. With effect from the commencement of this Act, a member shall be entitled to receive a constituency allowance at the rate of rupees two thousand per mensem”.
