Section 3 in Maharashtra Legislature Members' Pension Act, 1976
3. Pension payable to members.
- [(1)] [Sub-section (1) substituted by Maharashtra 47 of 2000, section 2., (w.e.f. 1.9.2000).] There shall be paid a pension of [fourty thousand rupees] [These words were substituted for the words 'twenty-five thousand rupees' by Maharashtra 24 of 2013, section 2(a), (w.e.f, 21.8.2013).] per month to every person who on his election of nomination as a member of the State Legislature has taken or takes oath as such member of either House of State Legislature:[Provided that, where any person has served as a member for a period exceeding five years, there shall be paid to him an additional pension of [two thousand rupees] [Provisos substituted by Maharashtra 1 of 2007, section 2 (w.e.f, 5,1,2007).] per month for every year in excess of five years:Provided further that, if any such person becomes [disqualified for being a member of the State Legislature under clause (1) of Article 191 of the Constitution of India] [Substituted by Maharashtra 46 of 2006, section 2, (w.e.f. 1.9.2000).] he shall not be entitled to receive such pension.](2)In computing the number of years for the purposes of sub-section (1), the period during which a person has served as Chairman or Deputy Chairman of Legislative Council or Speaker or Deputy Speaker of a Legislative Assembly or as Minister, Minister of State, Deputy Minister or Parliamentary Secretary or in more than one of those capacities by virtue of his membership in the Council or in the Assembly, shall also be taken into account.
