Section 4A in Maharashtra Legislature Members' Pension Act, 1976
4A. [ Pension payable to widow, widower or minor child of member. - (1) With effect from the 1st day of the August 1988, there shall, subject to the provisions of sub-section (3), be paid a pension of one thousand rupees per month to the [widow] [Section 4A was inserted by Maharashtra 5 of 1991, section 3.], if any, of any member who dies during his term of office as such member, for a period of five years from the date of his death.
(2)With effect from the [1st July 2009] [These figures, letters and words were substituted for the figures, letters and words '1st day of May 2008' by Maharashtra 18 of 2009, section 8(a).] where a member who is drawing pension or is entitled to draw any pension as such member under this Act dies, then the [widow or widower] [These words were substituted for the word 'widow' by Maharashtra 15 of 2006 section 2(a)(ii) (w.e.f. 4.5.2006).] if any of such member shall, subject to the provisions of sub-section (3), be paid pension per month at the rate of fifty per cent. of the amount of pension payable to such member on the date of his death [rupees seven thousand five hundred] [These words were substituted of the words 'rupees five thousand' by Maharashtra 18 of 2009, section 8(a)(ii) (w.e.f. 1.7.2009).] is more.](2A)[ With effect from the [lst July 2009] [Sub-section (2A) was inserted by Maharashtra 19 of 1993, section 2(b).] there shall, subject to the provisions of sub-section (3), be paid to the [widow or widower] [These words were substituted for the word 'widow' by Maharashtra 15 of 2006, section 2(b)(ii) (w.e.f. 4.5.2006).] of a member who was drawing pension or was entitled to draw pension as such member under this Act and who died before the 1st day of June 1990, a pension per month at the rate of fifty per cent, of the amount of pension payable to such member on the date of his death [rupees seven thousand five hundred] [These words were substituted for the word 'rupees five Thousand' by Maharashtra 18 of 2009 section 8(b)(ii), (w.e.f. 1.7.2009).] whichever is more.](2B)[ Notwithstanding anything contained in sub-sections (1), (2) or (2A), but subject to the provisions of sub-section (3), there shall be paid a pension to the widow or widower of the member of the State Legislature, who was not entitled to pension under the Act, [with effect from the 1st July, 2009 at the rate of rupees seven thousand five hundred per month] [Sub-sections (2b) and (2C) inserted by Maharashtra 15 of 2006, (w.e.f. 4,5.2006).](2C)With effect from the 1st January, 2006, where the widow or the widower of the deceased member is survived by a minor child or children of such member, there shall be paid a pension per month to such minor child or children at the same rate at which the pension was payable to the widow or widower, and such pension shall be paid in such manner as may be prescribed by rules.](2D)[ Notwithstanding anything contained in sub-sections (1), (2), (2A), (2B) and (2C), but subject to the provisions of sub-section (3), there shall be paid a pension, to the widow or widower of the member of the State Legislature or where the widow or widower of such deceased member is survived by minor child or children, to such minor child or children, [with effect from the 1st August 2013, at the rate of rupees fourty thousand] [Sub-section (2D) was inserted by Maharashtra 23 of 2011, section 4, (w.e.f. 30.4.2011).] per month.](3)[ When such widow or widower has re-married then she or he shall not be entitled to the pension under this section from the date of such re-marriage.] [Sub-section (3) was substituted by Maharashtra 15 of 2006, section 2(a), (w.e.f. 4-5-2006).]
