Preamble
Haryana Legislative Assembly (Allowances and Pension of Members) Second Amendment Act, 2006*
| [Haryana Act No. 30 of 2006] | [30th October, 2006] |
An Act further to amend the Haryana Legislative Assemble (Allowances and Pension of Members) Act, 1975.
Be it enacted by the legislative of the State of Haryana in the fifty-seventh Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Haryana Legislative Assembly (Allowances and Pension of Members) Second Amendment Act, 2006.
Section 2. Amendment of section 7A of Haryana Act 2 of 1975
2. Amendment of section 7A of Haryana Act 2 of 1975.- For sub-section (1) of section 7A of the Haryana Legislative Assembly (Allowances and Pension of Members) Act, 1975, the following sub-section shall be substituted namely:-
"(1) Every person shall be paid pension at five thousand rupees per mensem if he has served as a member for a period not exceeding five years and an additional pension of the six hundred rupees per mensem for every additional year exceeding a period of five years:
Provided shat family pension shall lie admissible and shall be deemed to be admissible with effect from 13th January, 2006, as may be prescribed to surviving spouse and after his or her death to the children (upto the ape of eighteen years) of members who had beer, drawing pension under the Act."