Sikkim Legislative Assembly Members (Payment of Pension) Amendment Act, 2002*
| [Sikkim Act No. 8 of 2002] | [30th March, 2002] |
An Act Further to amend the Sikkim Legislative Assembly Members (Payment of Pension) Act, 1984.
Be it enacted by the Legislative Assembly of Sikkim in the Fifty - third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 30th day of March, 2002 and published in the Sikkim Government Gazette, Extraordinary, No. 8/LD/2002, Dated the 10th April, 2002.
1. Short title and commencement.- (1) This Act may be called the Sikkim Legislative Assembly Members (Payment of Pension) Amendment Act, 2002.
(2) It shall come into force on the date of its publication in the Official Gazette.
2. Amendment of section 3.- In the Sikkim Legislative Assembly Members (Payment of Pension) Act, 1984, (hereinafter referred to as the said Act), in section 3, after sub-section (2) the following sub-section shall be inserted namely;
"(3) In the event of death of Ex-Legislator, his/her spouse shall be entitled to draw family pension at the rate of 75% of the pension amount to which the deceased would have been entitled had he been alive".
3. Amendment of section 4.- In the said Act, in section 4, in clauses (a) and (b) of sub-section (2), for the words "five hundred", wherever they occur, the words "three thousand" shall be substituted.