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2007 7: 7-2,Tiftrarti
t
No. 2373/MCIX—V-1-07-1(1<n)56-2007
Dated Lucicnow, November 21,2007
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the Governor is
pleased to order the publication of the following English translation of the Uttar Pradesh Rajya Vidhan Mandal
(Sadasyon 1Ci Uplabdhiyan Aur Pension) (Sanshodhan) Adhiniyam, 2007 (UttarPradesh Adhiniyam Sankhya
39 of 2007) as passed by the Uttar Pradesh Legislature and assented to by the Governor on November 19,2007.
_
.
THE 'UTTAR PRADESH STATE LEGISLATURE (MEMBERS' EMOLUMENTS
AND PENSION) (SECOND AMENDMENT) ACT, 2007
1112. AcTE NO. 39 OF 20071.,
. • . ,
(As passed by the Uttar Pradesh Legislature)
:ACT
further to amend the Uttar Pradesh State Legislature (Members' Emoluments
and Pension) Act, 1980..
alTat
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stip ft14 1
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2007 ‘33“ wrffifi Women
611311 a,
filo W mane and,
No. 2373/LXXlX—V—l—O74 (Ka)56-2007
Dated Lucknow, November 21,2007_ ’ '
I
IN pursuance of fire pro .
pleased to order the publication of the following English innslation of the Unar Pradesh Rajya Vidhan Mandal
dhiyan Aur Pension) (Sanshodhan) Adhiniyam,‘ 2007 (UnarPradesh Adhiniyam Sankhya-
(Saoasyon Ki Uplab ‘
39 of 2007) as passed by the Urtar Pradesh Legislature and assented to by 'the Governor on November 19, 2007.
THE UTl‘AR PRADESH STATE LEGISLATURE EMBERS’ EMOLUMENTS
AND PENSION) (SECOND AMENDMENT) ACT, 2007
[0.1). aqua}? or 20071.: p
‘ tor I’rqdeshi Le'giailoture)
I
(As passed by the
ACT . ,
rther to amend the Uttar P_rq_desh Store Legisloiure (Members' Emolumenzx
and Pension) Act, 1980., ' = i . .v
' 4
visions of clause (3) of Article 348 of the Constitution of India, the Governor is' j
•
‘icc1X Sfk"41 alefRoT , 21 rIc11-61 , 200T
By order,
S.M.A ABIDI,
Pram ukh Sachiv.
ttO [930 ZIO 410-70 to 709 'flvI4 701.0)--(1731)-2007-597 Attif—(cbfwiet/311M112)
1=11071011,0to-70to
366 .Tifo it 011,70732)-2007-850 Iredill (<11P-it/3111:b-tr.d)
IT IS HEREBY enacted in the Fifty-eighth Year of the Republic of India as
follows :-
(1) This Act may be called the Uttar Pradesh State Legislature (Members'
Emoluments and Pension) (Second Amendment) Act, 2007
(2) It shall be deemed to have come into force on May 13, 2007
After section 26 .of the Uttar Pradesh State Legislature (Members'
Emoluments and Pension) Act, 1980, the following section shall be • inserted,
namely :—
"26-A If a sitting member, dies during the tenure of his or her office, a
Financial assistance to • sum of Rs. 5 lacks shall be granted by the
dependant of deceased State Government to his/her dependent as
members
lump sum one time financial assistance.
Exp/miation—"Dependant" in relation to a member means his or her spouse,
son, daughter, father or mother in order of preference, residing with and wholly
dependant on such member."
Short title and
commencement
Insertion or new
sedtion 26-A in
U.P. Act no. 23
of 1980
STATEMENTOF OBJECTS AND REASONS
The members of either House ofthe State Legislature are entitled to get monthly emoluments and
other facilities under the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act, 1980.
Ex-members are also entitled to get pension and other .tieneffis under the said Act. But there is no
provision for giving any financial help to the dependant of a sitting member, who dies during the tenure of
his/her office. It has, therefore, been decided Co amend the. said Act to. provide for granting by the State
Government a lump-sum. One time 'financial assistance of five lack rupees to the dependant of a sitting
member who dies during the tenure of his/her office.
The Uttar Pradesh State Legislature (Members' Emoluments and Pension) (Second Amendment)
Bill, 2007 is. introduced accordingly.
IT IS IHEREBY enacted in the Fifty— eighth Year of the Republic of India. as
' follows. — ' ‘
l. (1) This Act may be called the Uttar Pradesh State Legislature (Members’ Shofi ‘illttfmd
Emoluments arid Pension) (Second Amendment) Act, 2007 _ Commencmfim
(2) It shall be deemed to have come into force on May 13, 2007
2. After section 26 ’of the Uttar Pradesh State Legislature (Members' lnsertion Dtnew
Emoluments and Pension) Act, 1980, the following section shall be-insened, ngmg‘féfiz";
‘ . . e no.
namely :— . ' ' of1986
“26-A If a sitting member, dies during the tenure-of his or her office, a
Financial ussihtnnceto ' sum of Rs. 5 lacks shall be granted by the
dependanmmecww‘i State Government to his/her dependent as
members . . .
lump sum one time finaneial ass1stance.
Exp/(rmlion—“Dependant" in relation to a member means his or her spouse,
son, daughter, father or mother in order of preference, residing with and wholly
dependant on such member."
- STATEMENIE‘OF OBJECTS AND REASONS
The members of either House ofthd State Legislature are entitled to get monthly emoluments and
other facilities under the Uttar Pradesh State. Legislature (Members’ Emoluments and Pension) Act, 1980.
Ex—‘members are also entitled to get pension and other benefits under the‘ said Act. But there is no
provision for giving any financial help to the dependant of a sitting member, who dies during the tenure of
his/her office. it has, therefore, been decided to amend the- said Act to provide for granting by the State
Government a lump- sum. One time financial assistance of five lack rupees to the dependant of a sitting
member who dies during the tenure of his/her office.
The Uttar Pradesh State Legislature (Members’ Emoluments and Pension) (Second Amendment)
Bill, 2007 15 introduced accordingly.
' By order,
. S.M.A ABIDI,
Pramukh Sach iv.
‘fio 1W0 11o (fie—Q0 the 709 weal—(12a)—((1731)—2007—597 ulnar— (WY/WM
®0W0§omo~Qotho 366 We W—(flan '
w V min WI W. 21 W. 2007. . 3