Section 4B(4) in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954
(4)In computing the number of years for the purpose of Sub-section (1), the period during which a person has served as Minister or Speaker or Deputy Speaker as defined in the Orissa Ministers, Salaries and Allowances Act, 1952 or the Orissa Legislative Assembly Speaker's Salary and Allowances Act, 1960 or the Orissa Deputy Speaker's Salary and Allowances Act, 1959 respectively by virtue of his membership in the Assembly shall also be taken into account.
