NOTIFICATION
No. H. 12018/42/94-LJD, the 12thAugust, 2013. The following Act of the Mizoram Legislative Assembly, which received the assent of the Governor of Mizoram is hereby published for general information. The Mizoram (Pension for Members of the Defunct Mizo District Council and of the Defunct Pawi- Lakher Regional Council) (Amendment) Act, 2013.
(Act No. 9 of 2013)
{Received the assent of the Governor of Mizoram on the 25th July, 2013}.
AN
ACT
to amend the Mizoram (Pension for Members of the Defunct Mizo District Council and of the Defunct Pawi-Lakher Regional Council) Act, 1994 (Act No. 7 of 1994) (hereinafter referred to as the Principal Act)
It is enacted by the Mizoram Legislative Assembly in the Sixty fourth year of the Republic of India as follows :-
Short title, extend 1. 1) This Act may be called the Mizoram (Pension for Members of the and commencement Defunct Mizo District Council and of the Defunct Pawi-Lakher Regional Council) (Amendment) Act, 2013.
2) It shall come into force from the date of publication in the Mizoram Gazette. Amendment of 2. Sub-Section (1) of Section 3 of the Principal Act shall be substituted by the Section 3(1) following, namely :-
"Grant of Pension : With effect from the date of commencement of this Act and subject to to Member other provisions of the Act, there shall be paid a life-long pension of ̂15,000/- (Rupees fifteen thousand) per month with an annual increment at the rate of 5% Simple interest and upto a maximum amount of ^ 22,000/- (Rupees
The Mizoram Gazette
EXTRA ORDINARY
Published by Authority VOL - XLII Aizawl, Wednesday 14.8.2013 Sravana 23, S.E. 1935, Issue No. 416 RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
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-- - 2 -Ex-416/2013
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram Printed at the Mizoram Government Press, Aizawl. C/500
twenty two thousand) only to every member who had served for any period whether for five years or less or more.
Provided that in no case increment previously earned under the existing Act should be taken into account for calculation of Pension".
Amendment of : 3. Section 3 A of the Principal Act, shall be substituted by the following, namely :-
Section 3 A
"Family Pension : The family of a deceased member shall be entitled to receive a family pension at the rate of Rs. 6,000/- (Rupees six thousand) per month with an annual increment at the rate of 5% Simple Interest and upto a maximum amount of Rs. 10,000/- (Rupees ten thousand) per month w.e.f. the date of commencement of the Amendment Act of 2013 and subject to the provision contained hereinafter.
Provided that in no case increment previously earned under the existing Act should be taken into account for calculation of family pension".
P. Singthanga,
Secretary,
Law & Judicial Department,
Govt. of Mizoram.
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