Section 6 in The Salary, Allowances And Pension Of Members Of Parliament (Amendment) Act, 2003
6. Amendment of section 8A.-
In section 8A of the principal Act, for sub- sections(1) and (1A), the following sub- sections shall be substituted, namely:-' (1) With effect from the commencement of the Salary, Allowances and Pension of Members of Parliament (Amendment) Act, 2003 , there shall be paid a pension of three thousand rupees per mensem to every person who has served for any period, as a member of the Provisional Parliament or either House of Parliament: Provided that where any person has served as a member of the Provisional Parliament or either House of Parliament for a period exceeding five years, there shall be paid to him an additional pension of six hundred rupees per mensem for every year in excess of five years. Explanation.- For the purpose of this sub- section," Provisional Parliament" shall include the body which functioned as the Constituent Assembly of the Dominion of India immediately before the commencement of the Constitution.(1A)With effect from the commencement of the Salary, Allowances and Pension of Members of Parliament (Amendment) Act, 2003 , there shall be paid a pension of rupees one thousand and five hundred per mensem, to the spouse, if any, or dependent 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. Explanation.- For the removal of doubts, it is hereby declared that the spouse or the dependent of the member referred to in this sub- section shall be entitled to receive the family pension even if the member has died on or before the commencement of the Salary, Allowances and Pension of Members of Parliament (Amendment) Act, 2003 .'.
