GOVER,NMENT
$IKKIM
EXTR AO R D IN A R Y
PUBLISHED BY AUTHORITY
GAZETTE
No.26 Gaogtok, Thursday. March 29, 1984.
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
GANGTOK
NOTIFICATION
No.4/LD/1984. Dated the 2jrd March, 1984, The following Act of the SiLkim Le8islatjve Ass€-nbly haviDg receiv.d the assent of'be Covernor on 22nd day of \4drch, I984, ithereby published for geoErat informatioD:_
THE STKKIM LEGISLATIVE ASSEMBLY MIMBERS (FAYMENI OF PENSION)
ACT, re84
(ACT NO. a o! re8a)
AN
ACT
to provide for .he pa)t]ent ofpenslon ro pelsons oI the Sikkim Legklative Asembly.
publi.
,. (t)
B" il.n r t"d b)
",e I .giJ"r-,e o q,U
Th:" A.r,.ray l,c uillcd rl.c Sikk,n L.gislarire A,.embly Member. lpayrr,.nt Sho ti eant ca,nn- oi lren\ion) Art, r98a.. efleementt (,) lr.lJl conn :nro rorce on sch d-rc a-,t-r stire lcovemmenl ma\. bv
^ori5cation
in rhe Offi.iil Cd^lle. appoinr,
1, In this Act, unless the contexr othe$i.e rcquires,- Defnittou.
G) "A$cnbly" neans tlE Sikknn L.gislative A$embty constirui€d in 1979 ar
t.-) ",trrol^1r."'1 1l,,i,n'oi u,.',,,lrn \nmlr\,n,..n,.(Lc.iod l"Si .i,r ar l, \, ,1,,. ,rf..,.,,o..l ,.",..,h..: ;, .r.t .1,r- a M.rnLer an.l cnding witl, the date on $,hich his s.at lec.nE,a.trnt. fva. :,"1 .wl'e-. .g.r.r.lel .rio,.ro,l( 4..n ) i.;.lar\i":,. ici Jo.s ro-,,1- t, L r ir..r.t cor."riri.r:.r lo ..,'l ,. sol anJ ,I{ryio. ::,,d,i,r:Li:
constitnercy at the.lectior held slLscqq.ntly, lr his cisr dr.: tem oi otsc::'aali Lt dcemtd to have begn on the date on vhi.h dre r.sults ot tLe general rlectioa tn orLu constituenci.s vere published in the Ofli.ial Ga,erte:
who havc been Members
l, r. !. r9841
Thntl-ffft]i Year ol tLe Re"
1
hetd i4 obb'ahc? ot to be red ced in cert' - .Pro,i.hd
,h,( *t,, r a pe,bnh ihg6&h plL(ca i( " Sl,\-\!r r("..i-n (.-s$o\T than Ln. N\.si\1 ,,1\ N jgns 1.,.n a cc,rs,.iu!nrr,,h.n Gc o, rrorr uhoL c- ,'.dq,L,"quinlyl,,n,,har ,rErirro,cl shr,t I,. ,ti^i,l .. hi.. t^.,..tccr.d on rh€ ,1.'.-ntrlri(h,1. r, r'r'ol rhF $,:crrt ,lecrioninortr u,n.riru\^,i.5{creDuLlist.c.r
in rll ol]l,'il L.a.r..
lxprJ,..tiur, ll.. Wl,dr ar,y lltnn{- ,: :tr, ,\s.hlbtr fcsis,:s his .cir
1,,..r1 cru,n.rl,r'. lor rhc purp^\.ol c.lal.ri,,,, l,i.'.rm.roliac.rhe;".i"d,t..""
whi,'h \. qo'rl,l h ..urrna.,irol< ,M,n,b,r:',:1..r;.r...iF.. i..,. Jhi L. rar.i
into considerarion*d hc sha! Lc (tia ncd r.o Irae:s.rrcd :s a ivl,nlirr forthatperio
Provid.rl rh;, rhc,nAr1n,,nl r'.i..., .1.i.1, r .) t.r i*.n n.ro (onsideroUon
J,,ll n., cxcecd rl,rcc ,n.nu.! i. ,,.. .'..* o,'.. 9 t.t,;;1.r.
-_'
I-{plnr,. i.n Ill.- \,1.,, .r.y A."nrbl, i. , is rl, ,l .-rinr. b.rr Dot e,rti.r
rl.r. si\ nr. nth: p,n.r ro rl'( ,1,,r. . r wh'.h i-. (L i.i"n \ u.d t..vc ^\DircJ nld.r rt_. lr.r,.iLr.sLl,lJr{ (,r ^Ja,,i.l, ,?,.flh(Cds.i , i",,oj t..,1,i, rh, n, ror rh, DurDo:c .f r:.ulaLir:g rhe r.Jhl or,ldL.cf-n)vnlrrrh..co.,rh.peri.,ddLri.s*iricht,c w,r.i.l-..v1-or,ri,',,,.,rru1, rM,n.b.rof.rr A',n,l,rrfirt.j,.ort,(ndi;!.t\€d.,.-
lier, shill Lc takcn inro &midoation od he slall be Cirmcd ro havc sorve&asa. Membct
fd ,:i, p,,,"d -ko.
(t t Or, i.l ir, m ih. (o,',n,n n r.Ent ot ,h,s A.,, ,h-. sh.lt he paid " ,if. tonep' rsior ^[ tl,'u l rldrrd .rp, "s r, r n nri' ro L\,1.y p(-ruh \vho have s.t] . r.d..a V.n,ber ol Lhc Ase,rl,l) lo- r p.riod or fr,. ye,rs vl,etlerbetore or rlter th. comrn.r(.r.,1I ol tl i6 A(t rr,d !l-{l-,, cuqrirtrrolr o or:
Pr,\ii,d'hrr, "h,..'1r) t"Bcn hr. rc-,rl r'..fon.rid tor - period .x,ccdir,g 6,( q1,-, rl.rc sl'ill { t'iid r. hin u iJ4i.ion,t p.nslon of
fi't1'r rpo,s 1'cr nrontl f"r,vrri ),,, rn n\n,. ,t fi.., so, howe.Fr. rhrr
in no (i"c,h. p,,.ion pJ)i.Lte ru (u!tr pci,o.ha,t ,yLc.d rive hundreJ
rup.es pFr nlonll' :
P,ovi,lal tu,rh.r 'har..u, tcsu,r qlio h$ sr,cd:s Jfor.haid tor r
o. rio,l uhi.h (a'1" J,"rr olqve y.ar \y r,or nloa. rh.F s:{rl J.6, shalr at.o
be p"id d pehsior oi rh(. hn.lr.d n,pe4 p.r m"^rh.
(,) h ("mpurilg rh. n,,nJ.er of i, r' r-r thc pu.posci of sL{.dion ( ), rh;
per'orl during wl,i,h r p.rson I.s
"erred a., spe.I.r or DFpuD Spealtr olrhr As, n,lily or .,s Chi I A4ini((. r, Mjniner, Mir.isr,, ot St,i" ,i, ir",,t"
MiDi.r.r o. ir rbrc rhrn u, e ol LlL.e (,paciri,r l,y 'irruc of hb nrcnl,F,;i;ol the A.s, nbly, shall ,,1.o b, ,^lr irr; ac.ounr:
(,) Mrcre lny por.son cntilledto l.nsion under secrion l,-
l.
4.
(")
(,
.G)
such p,rson sh.ll lior b, ,ntirl.4 ro d') p,raiur urdrr rcLlon I tor,[p pcriod du.ins sI i.l, I, r r,i, u.s ,^ h,.t,) .,,,.1, ..t';.1 , | .ortir.,,es -s rjfh Mr!,,1"r or i.:o omptoy.d- or c .li1h1 to rcc,iro srrl, r,r' Lrr'i n:
l'ra\i].d ,h..r, \1..,, rh, ..,rar) fUil,lc ru su.l f.r an lor h, ldile qrch orfice nr .1" ir S "u, h Mer..L', . "r so "r.l'lole.l. ^r .l,tr, rl,e r(,ru . 1 'wn rrr, rrcd-ro in .tause (c)'pii{L to m.1) lc6otl, is,.in cilhcr ..,c; l.ss thajl the pcnsn,n pay;ble to lim under scctioh L slch pors.n shrJl bc .rtri(lcd only to rcccilr ihe LJrici, * pensiol under
rli., ..,. ,.,,.
2
1
()) W\"r r,) r.ro,, enriLl,,t !o Fn'ion uDder ecli'n I ilso r"'iv'' 'nv o.r,rion r,rn,h \!t.Lral Cuv(,,'m(ht or uy St-rc Coqrnrrnr. or r') t,,,m .rl.n o't1". o:rrrorl, J hv rhe Cot.al Ccv"n,nrnt or r" St:tc Uo";', n..'.'. or ry ,ocil aurhorir), urc*r rnv l'r: L o'h't\t '. rh't' - ,^, slrcr..h, -n'runtol ocn'i,r rvhirhlre rceire r '' r' ior h l'r" or otl" r ''i'r rhan fi,c l ,r'dr d ,utes Pcr nrntl', $cn p' rsor "lr'l1 r"'be "nti- tl.d to any P.nsioD un&r s.ctioh l;
tl\ s'l-r hr Jnrourt oI D
rl) Nor$i.h\(dldng arything con€il,e.l in.ub se".ion r,r, q'h(.8 ^) Per'or' ,',',1.t to p, "'i,n indci e'criuo i rls rccei\(s rn) Ptr'i ' rron tqe C,r-
nal C^-rnirnr orary Siarc Covonurnr as, ir..'l"n -llql,t.r' th.n 'u,1,
p( ns , r, sha{l ro( be lili. r, it,!o o snle'ar ion tn 'le i ling rh"nrour ol PL'n_
.i,t, to rhitL he is enlirl,,l Lnil,I lh'L s..lnn.
1. ll ,ry I'erso" to wh"n) Pensi"r, ispayrol, tn'l. r "Ii' A''t hs "ot Pnd ^)ir1tr'r n"v:blc L,'r i, n'ro 't'e Srate Gor n,h"ni or rh, A$cri,lythe ar,ount s' p,r"Ll' Inay Le ;"i"'"'",i ."- rhe amounr pr;'.ble ;.s pcr'r"r,.
6. u) 'l he S,Jtc Cov.mn'rn( roay. Ly no'irrrrror|I r" Oi1'r'l ii7qrr.. It ke ful.s rur rh" pd.Poq ol crrrying inro "{,. t rn. Pru\i'i "' of rlis 1'r. (rt ln paaicJLr, d4 nithour p,irrJi.. r. Lh' S'rinJ:r) or l--eqoir'i Po{er, s,cil r',1c. mJy pro,ide lo; .ll or ,n) ol thr lollo$i].S m-t:(r" n,m'lyr-
(i) t|c lornl itr which and the.utldrityto ,whicl an application for poisic'n the cerlillcates to be lurnishcd along rvith ar applicatian lot Pcr.sioni rlrc de(tirationr to be m"d. .,i r)'( rinF o{ dlwing P nsi.n:
iny o lxr nrrt.,i n((es\*y lor gropcr irrtl mcnrrti' I md d'C"rc"r nr oi rh; Acr.
('\ .qnv ulc' u','ler rhrs''c"rior '"11 L'"r'd' 'o'rrol'' ''rro'"rcrirefrom"'ry ,r'i'" '.r .'"tic'
tl'Jn rh' 'rlc ;l "onrnr'"ccr'rar il 'nr' 'acr'
1. ltilFrcisLl doLbr ordi l'utca"'oql'erl'rrPer'o"isc'rirhdrola"iond-8 bct^ion onquestion:
,",r," ",".."i .'i'-",., or a\;,h. rriod
l- -ri.i, r"t-tt Le o'irl''r ro pdi"n rctati'sto pen'ions'
xnJr.rhisA .rh(nlJU,.5hrll tre rtr'r.l to rh, S|crk'ro'ileAsrmlrv.wro(r1rrr ,n L.n\ul rrion wit\ rhe Srir( Co\'rnr'rF:, 'l! i'h tr'c 'lu(ri'r ''nd ''r'lr 'r!cr\'onor tl,c Spea.kcr shall be llnal .
B, R. PRADHAN,
Secretary to the GoverDmetrt of Sikkim, Law Department.
F. No. 16 (192)/LD/84'
Realisatioh ol .ertain
Powet to ndke tules.
(iD
(iii)
(i,)
iirirrp ,qr rHB SIKKIM GoVERNMENT PREss, oANGToK.
GCVERN$4f;N 5tr"K lM EXTR.AORDINA'RY PLT$LIStiED BY AIfiHOR.}'iY r4! a -ll!l !'d dli rs' 6'" k,4{ L" Lr r ; tr {irngrok Tu€sday, Msrch i4' 1939. N0.39
GOVERNMENT OF SIKKIM .
LAIV DEPARTMENT
CA.NGTO(.
NOTIFICATION
No.4/L,D/1989 Anendncn a[ 2. Dated the 9th March, 1989. lh, ,l]1i. .f,ne Acr ol thr SlLr;rn LrPi'lar;\i A'(embl) h2\i18 recei'ed Ihe a'senl of -n" cor"ilnni,n rtr"'n:tt.lrr . 'lPrch. rn63.i. bereby prrbiisb(d for gencra infotmalioni 'I l'IE SIKI{,I}.Ir i. lrGlSLATwE ASSEMBLY MEIIBERS '
( r^Yl,1FN1 Ol PF.NSION ) A|'4ENDT4ENT ACT, 1989
( ACT NO. 4 OF 19E9)
AN
ACT
1() arir,]nC the Sihkirn Legislative S,ssembly N{embers ( Payment oI Pension ) :\cl, l9It.
tse it enacted by the l,eSisl,rive Asscmbly of Sikkim in the Fortieth- Year of tirc Rcll bl;c ol lrdia as follows:-
ll ) This Act rnav be called the Sil(kim Legislative Assembly l4embers (Pa]' ent of Peilsion) Arnendmert Act, 1989.
(2) It shall come into force on a1ld fiom the lst day of Apdl, 1989' ln ihe Si;
'' ,.."-btv' -neans the Sil kimI egi'iatire As'enrbly dLrly consrljl: a"
re.r xnderib: Con.riLtllion llhirl)_tixth ALtendn_ent) AcL. l9l) and theteaflet",
B.R. PRADHAN,
Secretary to ihe GoverBnrent of Sikkim, Lav,/ Depafiment.
( F No. 16 (192)/LD/1984 )
,,-.---*._-__,.'.-__
PRINTEIiATiiir srrrwr covriRNMENr PRESS, cANGToK.
4
i,r.l i L .,e,p"y"H&I..{MflIy.{,,,
GAZETTE
cancrlk snrurday, r orr.Sii;;;;;lEI No 163 Drted 16 September 1995.
lqGIst/^rgf;NtT3*1BLY sE'R ;E NO. SLAS/95-96/15/40
h I! pujsuance of rbc rule
Sikki.D Letis'tdnve A5s:mbly, Lhe lhe followitrs Bil:.
NOTIFICATION
7J .'r R",s uf procedure aod Conducr ot Bus,ress in rp:a\e. ba. bejl plersed to ojder lbc prj.pLbticr.ion (PAYMENT OF pENSIoN)
of
THB SIKKIN,I LBGISLATIVE ASSEMBLY MEMBERS
AMENDMENT BILL, i995
( BILL NO. 7 OF 1995 )
(
{ .{c} fol.rhe rordi ,,fi!e hundre.
"rupees' "bellb" ""or,irrnld."rt ' Ibe words two $ous'ad ,l,,,
"", ,"i'"31.fi,ur ,tl,i iikldm recislative Assemblv Members ( paymenr of persioD ) , rru," *"f]l,itl""l"O Or,hc L.sislarure ofsikkim itr rhe Fo4y sevenrh yearof rte R€pubtic 'taB . .nd cond.Dcd. l. (t)-Thc Acl mav t
, p;!;;;; l,r i;iiii,r'iL]i,1n;LceDrsrlrc'Irm
r b:sisradve
Metuber3
rnqdhhL olk an I 2. Io secrion I ofthe
ocDr or pe,sio')
.;ll,Tr*:llX,l"i3.,,.,."Tory,MFmbers (pay-
.'Hr,o:.y".#i,:lx.':ll*.,m,,":i, jl,,t."lo:,"...".""
'o' :;'"1'T"1,'oo,i';Ti,*pcer" rhe wo:ds
:"". t'"i'"a
"p"*' STATE}'ENT OF OBJECT AND REASON - _ . Eler since rie enaclment ol rhe Sikkir r,ftX,t",U*ue,*":l;#g:{*{jl[*1,,,:+ The Bill has be€D frarxed with the above objecl in view.
PAWAN KUMAR CHAMLTNC
CHIEF MINISTER
5
\'., $crlthry
. ,! -iti f tra,:rrit rl :: ....1., ,rl,ruipri rl ,, 'rri.,1 AridlJ !1, r,., .i-i. -:
oiIJIr.i J{l ,t:., .,.-, ii.,,(. i 1L a :Ii-l:: ': 'iril:i'J
. -a! ,r:t I
I
qti:) lrr 'rdl ri .:rr .: :
.r.rt|t rt'.):,.':t' \:.': \t t . l. -.!' I u ii,_
:iiil .,rrr,, yrrr: ,. , ,r:
lLririir ir- I :
"ar:qr'i ,- -.rrr,il i,
PRNTED AT XTIE, !IX(A, @VT, PNE6S. GINGTOK
6
SIKKIM
EXTRAORDINARY
J tl
GOVERNMENT
No.6I/LD2O01
GOVEBNMENT OF SIKKIM
LA\IY OEPABTMENT
GANCTOK
GAZETTE
OatEd:30. 03.2001. The followinO Act ol the Slkkim L€gElEtivB AssBmbly having r€ceiv€d lhB assenl ol the Govemor on 23rd day ol March,2001 ls, hsrebypublished for gonsral in,ormation :-
THE SIKKIM LEOISLAT'.VE ASSEMBLY II/lEMBEFS
{PAYMENT OF PENSION) AMENOMENT ACT,2OO1
(ACT NO.6 OF2001)
AN
ACT
Iu her lo amend the Sikkim Loglslalive Assembly Members (Paymenioi Pension ) Act, 1984. BE lt enactsd by ihe Legislature oi Sikkim in ih€ Flfty-second Yearof ihs RePublic of lndia as lottows:-
shonfit rn.t 1. (1)This Acl may b6 called the Sikkim L€gislaliv€ Assembly [,{6mbers enmehce,,ona (Paym€nt oi Pension) Amendmenr act, 2001 .
(2) ll shall bB d6emsd to hav€ oome into iorce on ihe 'lsl day ol APril, 1994. 2- ln the Sikkim L€gislalive Ass€mbly Msmb€ls (Paymenl ot Pension) Acl, 1984, in the second proviso ofS€clion 3 oisub-6eclon (1),lorthe word"Sixly" ihe words ls6v6nry five" shall be subsiliutsd.
By ord6r oi ths Govsmol
't. D. BiElng,
Secerlarytotho Govorhm6nt of Sikkim,
Ltw DePartment'
{F. No.16(S2) LD/2001)
' Priir..l at sil*hn eotinn.nt P6ts, c ok.
PT]BI,ISHED BY AUTHORTTY
Frlday, 30lh March,
7
SIKKIM
G.O\rERNMENT GAZETTE
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Wednesday, 11th April, 200'l No.93Gangtok l,16 1/LD/ 2OOl
Short litle and
NOTIFICATION
The{ollowingActoltheSikk]mLeg]sla|]VeAssemblyhaving.eceivedtheEssenioltheGovelnolon 6th day ol April. 2OO1 is he.eby published jor generel inlrrmalion:' THE SIKKIM LEGISLATIVE ASSEI\4BLY MEMBERS
(PAYMENT OF PENSION) AMENOi,tENT ACT'2OO1
{ACT NO, 1 OF 2oo',l)
.AN
ACT
Further to arnend the sikkim Legislative Assembly Membors( Payment ol Pension) Acl 1g84 Be il enacled
tV if," l"gi"lrtr," of Sikkim in ihe Filty'second Year of the Republic o' lndia as follows:"
GOVERNMENT OF SIKKIM
LA.W DEPABTMENT
GANGTOK.
By Older. Dated the 11th APrll.2001 commencement..
Sectian 3,
AssembLy Members
2001.
1. r1l ThiS aCI may be called I' e s kk rr Leg slalive (Paymenl o'l'e.sionl a-nendnerl Acl, 2001' (2j Il shallcome inlo lorce ol lhe 1st day of April'
2. ln ihe Sikkim Legislatlvl, Assemoiy l\'4emoers (PaymenI ol Pensron) Acl 1984'in Section 3. sub'ssction( 1)."
Lr lo,rneworas "one lhousand rupees"whereverlhey occor'the wordstwo lhousand Iupees" shall be substitul€dl
(b) ior the word; "two lhol.lsand rupees" the words "three lhousand rupees"
shalll,e subsliluied.
T.D. B,nzing,
Secretary to the Governemnt ol Slkkim
Law OePErtment.
IFile No.2(3) PA./981
8
GOVERNMENT
SIKKIM
EXTR AORD INA RY
PUBLISIIED BY AU1'HOItITY
GAZETTE
Ganglok, Tuesday, 23rd April, 2002
No. 118 No.8/LD/2002. Dated the 1oth April, 2002. The io lowing Acl of the Sikkim Leglslalive Assemb y having received the assenl ofthe Gover],ror on 3Oih day ol March, 2002 ls hereby published Ior genera ln{ormalion :-
THE SIKKIM LEGISLATIVE ASSEI\4BLY MEI\1BEBS (PAYMENT OF PENSION)
AI]1ENDMENT ACT, 2002.
(ACT NO. I OF 20021
AN
ACT
Iurlher lo amend the S kklm Legislalive Assembly Members (Payment ot Pension) Act, I984. Be il enacled by lhe Leglslalive Assembly ol Sikklm in the F lly Third Year ol lhe Republic ol llrdia as fo lows:
Shorl title and
cofimencefient.
Amendment ot
section 3.
Afiendment of
seclion4.
GOVERNI"IENT OF SIKKIM
LAW DEPARTMENT
GANGTOK
By Order ol the Governor 1.(T ) Th s Acl may be cal ed lhe Slkkim Leglslallve Assembly Members (Payment ol Pension) Amendment Act,2002.
(2) 11 shaLl come inlo iorce on lhe dale 01 ils p!blication in the Oflicial cazelle.
2. ln lhe Sikkm Legis alive Assembly l\,,lembers (Payment ol Pension) Acl, 1984, (hereinafter referred to as lhe sald Ac1) in seclion 3, alle r sub-s ecl ion (2)lhe Iollowinq s!b section shall be inserted nameyi
"(3) ln the evenl 01 death of Ex Legislalor, his/her spouse shatt be entitled 10 draw iamily pension at Ihe rale ol 75% of the pension amounl to which the deceased woLr d have been entilled had he been a ive".
3.ln the said Act, in seclion 4, in clauses (a) and (b)oi sLrb,seclion (2),,or lhe words 'five hundred", wherever lhey occur, the words 'lhree thousand" shall be sLlbsliluted. T. D. Rinzing,
Secretary lo the Govt. o{ Sikkim,
Law Department.
F. No. 16 (82) LD/97"2002
Prinled at Sikkim Govemment Press, cangtok.
9
''15
SIKKIM
GAZETTE
(i
(-
. EXTRAORDINARY
PUBLISHED BY AUTHORITY
Gahstok Thursdsy 26th February, 2oo4 No. 69 GOVERNI!1ENT OF SIKKIM
LAIIY DEPARTMENT
GANGTOK
GOVERNMENT
No.4/LD/P/2004 Dsledr 25.2.2004.
NOTIFICATION
Thelollowing Act ol lh6 Slkklm LogislaliveAssembly having received lh€ assenl ol lho Govemor on 1 8ih day ol Fobruary Is he reby publish ed lor g€asml intomallon r- THE SIKKIII' LEGISLATIVE ASSEMBLY MEi,lBEBS IPAYMENT OF PENSION) AMENDMENT
ACT, 2004
acT No.4 0F 2004
AN
ACT
Fudh€r to amend tho Slkklm Legislatiw Assemb y I\,lenrberc (Paymentol Ponslon)Aci, T984. ' BE il ena.ted by the Logislature ol Sikkim in th€ Filiy-Fifih Yoar o, lhe Republic ol lndla as
I
1. (1) This Acl may be called lhs Sikkim Legislative lvembers (Paymenl ol Pension) Amendment Aci, 2004.
(2) lt shall come inlo lorce on lh€ 1 sl day ol lvlarch, 2004.
2. ln sBclion 3 ol lh€ Sikklm Legislative Ass€mbly L]lombels (Paymsniol Pension) Act, 1984, in sub-seclion(1);
(a) ior th6 words " lwo lhousand rupess" whercver lhey occur, the wo.ds 'lourlhousand rupees'shallbEsubsllluted;
(b) lorlhe words"on6 hundr€d rupees'lhewords "two hundrsd rupees' shall be substitutedr
(c) for tha words " lhree lhousand nr pees" ths wofds "six thousand rupees"
shall be subsiirured.
By Order.
T.D. RINZING,
Secrelary tolhe Govl. of Sikklm, Law oePartmenl.
F. No.16 (02)Lo/2004.
Printed at Slkklfi Gov. nent Prcts, Ganqtok.
10
GOVERNMENT
SIKKIM
EXTRAORDINARY
PUBLTSHED BY AUTHORITY
GAZETTE
No.119Gangtok No.2lLOlPl2o05 AneDdnent ot Sectlon 2 Mondav 21st March,2005
NOTIFICATION
Theiollowino Acrollhe SikkLm Legislative Assembly having received the assentoiihe Governor on slh oa/ oi Marci. 2oos is rereoy p.,lblisned Ior general rlformarion:_
THE SIKKIM LEGISLATIVE ASSEMBLY MEMBERS (PAYMENT OF PENSION)
AMENOMENT
acT,2005
(ACT NO 2 OF 2005)
AN
ACT
iurtherio amend the Sikkim Legislative Assembly Memberc (Payment ot Pension)
Act, 1984.
Be il enacted
1. u) Th s Acr _lay be ca led the Sik(;m Legisl"ive Veabers (Pavnenl ol Pension) AmendmenlAcl, 2005'
(ii) lt shallbe deemed to have come inlo lorce Aom ihelst March
2044.
2,n lhe S'kkrm LegrsrariveAssemblv IVe'bers (Pavmentol Pens'on) AcL
' ;;,."- i" ixiri^""u""- r" or sub-;ec on {o) ol secrion 2' ror rne wo-o
"sir the word "twelve" shaLlbe substiluied
GOVERNMENT OF SIKKIM
LAW DEPARTMENT
Dated r 19.3.2005. by the Legislatu€ oi Sikkim in ihe Filly'sixth Year ol lhe Republic of lndiaas
BY Order.
1?5hi Wangdi'SSJS
LesarRememberanceFc,T:i::{"J&'i}l-f.!
Pnnbd al sit't'in Govennent Prcss Gangto^'
11
SIKKIM
GOVERNMENT GI\ZETTE
EXTBAOBDINARY
PUBLISHED BY AUTHOBITY
Friday 26th March,2010No.99Gangtok No 4/LD/P/2010
LAW DEPARTMENT
GOVERNMNET OF SIKKIM
GANGTOK
NOTIFICATION
Oaled:25lo3l2010- The iollowing Act passed by the Sikkim Legislative Assembly and having received the assent ofthe Govemor on ;'h day oi [rarch, 20lo is hereby published lor general informationr-
THE SIKKIM LEGISLATIVE ASSEMBLY MEMBERS (PAYMENT OF PENSION)
AI]IENDMENT ACT, 2O1O
(ACT NO. 4 OF 2010)
AN
ACT
iudheltoamendthesikkimLegjsiativeAssemblyMembers(PaymentofPension)Aci,,1984' Be il enacted by the Legjslature of Sikkim in the Sixty"first Year oi the Bepublic of lndiaas
1 Il l Thrs Acl mav be cal'ed the si
(2) lt shallcome inioiorce onthe dateof ils publication in lhe Oi{icial Gazette
2. ln the Sikkim Legislative Assembly Members (Paymenl ol Pension) Aci, 1984, in sub-seclion (1) of section3,-
la) JoI lhe words "lour tf'oLsand "upees" lhe words'six thousand fi roees" shall be subslirLrted;
ittl atter tfe words "tive years" and beto'e the word 'wheihe'"the lorlowlrg wolds shall be i"se1ed, ranely:_
follows:'
Short title and
commencement
Amendment ot
section3
.
I
I'
12
(c)
"and a lite long pension of eighl thousand rupees peI month io every person who have served as a l\rlenber oJ the Assernbly lor any period exceeding tive years";
tor the existing first proviso, the following shall be subslituled, namely:"
"Providedthata IMember shall be eiigibleto roceivelhe minimum quantum of pension on completion oi the Stipulated period to receive the same. However, any Membel who has served or has completed the minimum stipLllated period to be eligible for receiving the minimum pension shall be eligible to receive the maximum amountol Pension";
in the second proviso, lor the words "three thoLlsand rupees", lhe words "six lhousand rupees" shall be substitlJt€d. (d)
R.K. Purkayastha, SSJS
L.R.-cum-SecretarY, Law.
Publication File No, 16(82)/LD,/2010
S.G.P.G. -s9/ Gazette/ 100 CPs,/26'03.2010
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--
SIKKIM
GOVER.NMENT GAZETTE
EXTRAORDINABY
PUBLISHED BY AUTHORITY
Gangtok
No.1 0/-D/P/12
Thursaay tt'" October,2012No.514
GOVERNMENT OF SIKKIM
LAW DEPABTMENT
GANGTOK
Date: 08.10.20'12
. NOTIFICATION
The lollowing Act pass€d by lhe Slkkim Legislatjve Assembly and having r6c€ived ihe assenl oi the Govsrnoron 25th day of Septemb€r,2012 is herebypublished lor general iniorm allon '
THESIKKIM LEGISLATIVE ASSEMBLY MEMBEBS (PAYMENT OF PENSION)
' aMENDMENT ACT,2012 (ACTNO.10 OF2012)
AN
ACT
iu herto amend ih€ Sikkim Legislalive Assembly Members (Payment ol Pension) Act' 1984- Eeii enacted by the Legislature oi Sikkim in the Sixly'lhird Year ofihe Rspublic ol lndiaas followsr-
i
Shorttitleand
sedion3
1.(1) This Act may be called the Sikkim Legislative Assembly Members (Paymant ol Pension) Amendment Aci, 201 2
(2) ll shall come inio force on the daie o, iis publicalion ln ihe Of'icial Gazeti€'
2. ln the Sikkim Legislaliva Assembly Members (Payrn€nl ol Pension) Act' 1984'in sr.rb-ssction (1) ol section3,_
rat ror lhe woros's tx r" oLsand rLpee s ' lSe words' len lhousan d upees a.1 o {or lhe *' -';;; l:",;; i;;:"";; iuo"""" ir'e words ''rrleen rhousand rJoees" sharr resPeciivelY bs substituled;
(o)'1I'lesecondp'oviso.lo'lh€woros six housand rLrpees'' lhewords'ien thousard
rupees", shall be subslituted."
R.K. Purkayastha (SSJS)
L.Fl-cum-Secr€larY,
Law Department.
9.G.P.G.- 514/ Cezelte /3ONosJDli 11.10.2012
14
-!
GOVERNMENT GAZETTE
EXTFIAO FI D INARY
PUBLISHED BY AUTHORITY
SIKKIM
No- 319 Thursday 14rh June, 2018 GOVERNI\4ENT OF SIKKII\I
LAW DEPARTMENT
GANGTOK
No. 08/LDh8 Date:13.06.2018
NOTIFICATION
The iollowing Act passed by the Sikkim Leglslative Assemby and having received assent of the Governor in tt; aay of JLlne 2oTS is hereby plrblished ior general lnforrrlalion:' THE SIKKII\,1 LEGISLATIVE ASSEMBLY IVIEINBERS (PAYIMENT OF PENSIONAND I\,'IEDICAL ALLOWANCES) AMENDI\'ENT ACT, 2O'18
{ACT NO. 08 OF 2018)
AN
ACT
lurlher lo amend the Slkklm Leglslative Assembly l\'4embels (Paymenl ol Penslon) Act'
1984.
8e it enacted by the Legislature oJ Sikkim on the Sixty_ninth Year oi lhe Repub ic ot lndia Short title, exteni 1. (1) This Act may be called the Sikkim Legislative Assembly and commencement l\rembers (Paymenl of Pension)' (Amend'i-'n1) Acl2018
(2) lt shall come into iorce ai once' Substitution ol
reierence 1o certain
expr€ssionby
certain other
explession
2. ln ihe Sikkim Leqislalive Assembly Members (Payrnenl ol Pension) Ac1, 1984 (here nalier reierred lo as "the Princlpal Act"), thrcughoul lhe PrincipaL Act, unless oiherwise expressly provided lor the words ,,The Sikkim Legistalive AssembLy lvlembers (Payment ol Pension)
15
* =I
::
seciion 3 lnsertion of section
3A
3. ln the Principal Aci, in section 3, in sub_section (l);_
(i) for the words "ien thousand", lhe words "lilteen thousand' shall be subsliluted;
(il) foI the words "i lteen thousand", the words "iwenlytwo thousand live hundred" shal be substiilried
4. ln ihe Plincipal Aci, altel sutl_section (3) o{ seciion 3' the Iolowing new secl,o. sharl be ,rse{ed, ']3rlely:'
"3A Medical Allowances payable lo Mernbers:-
if,e u.oicat Allowances at the rale of Fs 2000/' (Rupeestwo lhousand) only, per monlh shall be pald io the Members"' Jagat B. Rai (SSJS)
L.R-cum_SecretarY
Law Department
s.c.P.e.- 31g/ Con.2/Gazelte nAO Nos./ Dlt 14 A6 2018'
THE SUBSEQUENT AMENDMENTS TO THE SIKKIM LEGISLATIVE ASSEMBLY MEMBERS (PAYMENT OF PENSION) ACT,1984
(ACT NO. 4 OF 1984 ) AMENDED AND UPDATED UPTO JUNE, 2018
16