Preamble
| [Uttarakhand Act No. 26 of 2015] | [9th November, 2015] |
An Act further to amend the Uttarakhand State Legislature (Emoluments and Pension of Members) Act, 2008
Be it enacted in the Sixty-sixth Year of the Republic of India by the Uttarakhand State Legislature as follows-
Section 1. Short title
1. Short title.- This Act may be called the Uttarakhand State Legislature (Emoluments and Pension of Members) (Amendment) Act, 2015.
Section 2. Amendment of Section 23-A
2. Amendment of Section 23-A.- A proviso shall be inserted after explanation of Section 23-A of the Uttarakhand State Legislature (Emoluments and Pension of Members) Act, 2008 as follows-
"Provided that on death of such ex members who represented the area of Uttarakhand in the Legislative Assembly/Council of the State of Uttarakhand or Uttar Pradesh, his/her dependent shall be entitled a minimum Rupees Ten thousand family pension from the Legislative Assembly Secretariat of the State of Uttarakhand."