Salaries and Allowances of Officers of Parliament (Second Amendment) Act, 20021
| [Act 31 of 2002] | [27th May, 2002] |
[Repealed by Act 19 of 2015*]
An Act further to amend the Salaries and Allowances of Officers of Parliament Act, 1953
Be it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:-
1 Received the assent of the President on 27-5-2002 and published in the Gazette of India, Extra., Part II, Section 1, dated 28-5-2002, pp. 1-2, No. 34.
* Ed.: Act 31 of 2002 repealed by Act 19 of 2015, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2015:
"4. Savings.- The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to;
and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing;
nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed;
nor shall the repeal by this Act of any enactment provide or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force."
1. Short title and commencement.-(1) This Act may be called the Salaries and Allowances of Officers of Parliament (Second Amendment) Act, 2002.
(2) It shall be deemed to have come into force on the 3rd day of March, 2002.
2. Insertion of new Section 7-A.-After Section 7 of the Salaries and Allowances of Officers of Parliament Act, 1953 (20 of 1953), the following section shall be inserted, namely:-
"7-A. Family pension, etc., to spouse of Speaker dying in office.-(1) With effect from the commencement of the Salaries and Allowances of Officers of Parliament (Second Amendment) Act, 2002, there shall be paid a family pension, to the spouse of the Speaker of the House of the People who dies while holding such office at the rate of fifty per cent of the salary last drawn by him for the remainder of life of such spouse from the date of death of the Speaker :
Provided that the spouse of such Speaker shall not be entitled to receive pension available to the spouse of any member of Parliament who dies during his term of office as such member for a period of five years from the date of death of the member under sub-section (1-A) of Section 8-A of the Salary, Allowances and Pension of Members of Parliament Act, 1954 (30 of 1954).
(2) Without prejudice to the provisions of clause (a) of sub-section (2) of Section 4 and subject to any rules made in this behalf under Section 11, such spouse shall be entitled to the use of unfurnished residence without payment of licence fee for the remainder of her life.
(3) Subject to any rules made in this behalf under Section 11,-
(a) such spouse, for the remainder of her life; and
(b) the minor children of such Speaker,
shall be entitled to medical attendance and treatment, free of charge.".