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No. 397(2)ILXXIX-V-1 I 0-1( ka)-10-2010 _Mucci LUCA710W. Man.b 05. 2010 IN pursuance of the provisions of clause (3) of Ankle 348 Of the Constitution, the povernor. is , pleased to order the publicaiion of the fcillowing English translation of the Uttar Pradesh.Rajya Vidhan 1 ,Maridal Sadasya Aur Adhikari tatha -Maittri Sukli-Spvidha Vidlti (Sanshodhan) Adhiniyam, 2010 (Uttar Pradesh Adhinivatii Sankhya 9'of 2010) as passed by the Uttar Pradesh Legislature and assented to by the
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3-cfg 31TIETRui 4 1M-C, 05 RT-4, 2010
THE UTTAR PRADESH STATE LEGISLATURE MEMBERS AND OFFICERS AND
MINISTERS AMENITIES LAWS (AMENDMENT) ACT. 2010
(UP. ACT NO. 9 OF 2010)
[As passed bv the Uttar Pradesh Legislature]
AN
ACT
jiwther to amend the Uttar Pradesh State Legislature (Members E1170h011eniS and Pension) Act, 1980 and the Uttar Pthdesh Suite Legislature (Officers Salaries and Allowances) /la, 1952 and the Uttar Pradesh Ministers (Salaries, Allowances and Miscellaneous Provisions) Act, 1981.
IT IS HEREBY enacted in the Sixty-first Year. of Republic of India as follows :- • CHAPTER-I
Preliminary
I. This Act may be, called the Uttar Pradesh State Legislature Members and Officers and Ministers Amenities Laws (Amendment) Act. 2010. CHAFFER-B
Amendment of the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act, 1980
In section 3 of the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act, 1980. hereinafier referred to in. his chapter as the principal Act. in sub-section (1) Ibr the words "three thousand rupees" the words "eight, thousand rupees" shall be substituted.
In section 4 of the principal Act lin- the words "fifteen thousand rupees" the words "twenty two thousand rupees" shall be substituted:
In 'section 15-A of the principal, Act .fin- the words "six thousand rupees"
the words "ten thousand rupees" shall be substituted.
In section 18-A of the principal Act in clause (a) foil the words "six thousand rupees" the words "ten thousandirup.eershall,bestibmingeiL In section 24 of the principalAct.in subrsectitin
Shoo title
Amendment of
section 3 of U.P.
Act no. 23 of 1980
Amenthnent of
section 4
Amendment of
section 15-A
Amendment of
section 18-A
Amendment of
section 24
Amendment Of
section 26-A
(a). for the words "six thousand rupees" the word "seven thousand -rupees" shall be substituted;
(b) for the words "five hundred rupees"' nppearinw in the firs- proviso. 3 the words "seven thousand rupees" shalt be substituted.
7. For section 26-A of the principal Act the following section shall be substituted:.---
.11 "26-A (I) If a sitting member, dies during the tenure of his or het) Family office. the spouse of such member shall be entitled t Pension to a family pension equal .to 50% pension inherwisel Admissible to the deceased member at the time of death, for the life-time ota such spouse.
(2) If an ex-member, who is entitled to a pension under, sub-section Cl) of section 24, dies. the spouse of such ex-member shall be entitled to • a family pension equal to 50% of pension of such ex-member at the time of death. for the life-time of such spouse: -,; Provided that if the spouse is entitled to a salary under section 3 or a 'pension:
under subrsection (1) of section 24 she/he will .not be entitled to receive familyy pension under sub-section (,1) or sub-section (2). • •
I 176 Rgii_vidiiim 131: il-Aclni-20 I 0 Data 2
4
drk Sf .Y1 31411I-1Rul 05 'MIL 2010
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Amendment of the Uttar Pradesh State Legislature (Officers' Salaries and Allowances) Act, 1952
8. In section 2 of the Uttar Pradesh State Legislature (Officers Salaries and Allowances) Act, 1952, hereinotier referred to in this chapter as the principal Act, in sub-section (1) for the words "five thousand rupees" the words "twelve thousand rupees" shall be substituted.
. 9. ln section 4 of the principal Act, in sub-section (3) for the words "ten 2nd thousand rupees" the words "fifteen thousand rupees" shall be substituted. CHAPTER-1V
Amendment of the Uttar Pradesh Ministers (Salaries. Allowances and Miscellaneous Provisions) Act, 1981
Amendment tiI
section 2 or Up.
Act no. I I of
1952
Amendment of section 4
10. In section 3 of the Uttar Pradesh Ministers (Salaries. Allowances and Amendment or Miscellaneous Provisions) Act, 1981,-
section 3 of U.P.
Act no. 14 or
(a) in sub-section (1) for the words "five thousand rupees" the words 1981
"twelve thousand rupees" shall be substituted; -(b) in sub-section (2) for the words "four thousand rupees" the words
"ten thousand rupees" shall be substituted.
STATEMENT OF 01311ECTS AND REASONS
The pay, allowances, pension and other amenities admissible to the members and officers of the State Legislature and to the ministers have not been revised for a quite some time. In view of the price rise and escalation in cost of living it has been decided to revise the same so that they may serve the cause of their constituency in a meaningful manner by amending the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act: 1980. the Uttar Pradesh State Legislature (Officers Salaries and Allowances) Act, 1952 and the Uttar Pradesh Ministers (Salaries. Allowances and Miscellaneous _Provisions) Act, 1981.
It has been experienced that the spouses of deceased members and ex-members of legislature have been facing hardship and have been living in penury. In difference to the dignity of office which they have. held it has also been decided to provide for making, in the aforesaid Apt of 1980, provision for family,. pension to the spouse of the deceased members and ay-members of the State Legislature. The Uttar Pradesh. State Legislature Members and Officers and Ministers Amenities LaWSI. (Amendment) Bill. 2010 is.introduced accordingly:
By order.
P.V. KUSFINVAIIA. .
Sachir.
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