(1) This Act may be called the Salary, Allowances and Pension of Members of Parliament (Amendment) Act, 2002.

(2) It shall be deemed to have come into force on the 14th day of September, 2001.

In Section 8-A of the Salary, Allowances and Pension of Members of Parliament Act, 1954, in sub-section (1),

(a) in the opening portion, for the figures 1993 , the figures 2001 shall be substituted;

(b) in the second and third provisos, for the figures and words 1993, be entitled to a pension of two thousand and five hundred rupees per mensem at both the places where they occur, the figures and words 2002, be entitled to a pension of three thousand rupees per mensem shall be substituted.

1. Received the assent of the President on 3-6-2002 and published in the Gazette of India, Extra., Part II, Section 1, dated 4-6-2002, pp. 1-2, No. 37.

2. Ed.: Act 34 of 2002 repealed by Act 19 of 2015, S. 2 & Sch. I. See also S. 4 of the Repealing and Amending Act, 2015: 4. Savings. The repeal by this Act of any enactment shall not affect any Act in which such enactment has been applied, incorporated or referred to; and this Act shall not affect the validity, invalidity, effect or consequences of anything already done or suffered, or any right, title, obligation or liability already acquired, accrued or incurred, or any remedy or proceeding in respect thereof, or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing; nor shall this Act affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, recognised or derived by, in or from any enactment hereby repealed; nor shall the repeal by this Act of any enactment provide or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not now existing or in force.