Section 3(1) in Punjab State Legislative Members (Pension and Medical Facilities Regulation) Act, 1977
(1)From the date of commencement of this Act, there shall be paid to every person who has served as a member for a period of five years, whether continuous or not, a pension of three hundred rupees per mensem :Provided that where any person has served as aforesaid for a period exceeding five years, there shall be paid to him an additional pension of fifty rupees per mensem for every year in excess of five, so , however, that in no case the pension payable to such person shall exceed five hundred rupees per mensem.[(1-A) Where a person has served as member for full term of a Legislative Assembly but that term falls short of five years by a period not exceeding three months such person shall, for the purposes of sub-section (1), be deemed to have served as a member for a period of five years :] [Inserted by Punjab Act 7 of 1979.][(1-B) Notwithstanding anything contained in sub-section (1) and (1-A), there shall be paid to every person who has served as a member a pension of [one thousand rupees] [Inserted by Punjab Act 10 of 1986.] per mensem :Provided that where any person has served as aforesaid for a period exceeding five years, there shall be paid to him an additional pension of one hundred rupees per mensem for every year in excess of five [ - ] [Words omitted by Act No. 5 of 1992.];[-] [Sub-sections (1-C), (1-D) and (1-E) of Section 3 omitted vide Punjab Government Notification No. 5-PLA-2002/34, dated 21.6.2002.]
