Section 3(5) in The West Bengal Legislature (Members' Pension) Act, 1986
(5)In computing the number of years, for the purposes of sub-section (1), [or sub-section (1A)] [Words, figure, letter and brackets inserted by West Bengal Act 11 of 1991, w.e.f. 27.8.1990.], the period during which a person has served as a Chief Minister or Minister or Minister-of-State or Deputy Minister or Parliamentary Secretary of the Government of West Bengal or Speaker or Deputy Speaker of the Legislative Assembly or Chairman or Deputy Chairman of the Legislative Council as defined in the West Bengal Salaries and Allowances Act, 1952, or as the Leader of the Opposition as referred to in the second proviso to section 3 of the Bengal Legislative Assembly (Members' Emoluments) Act, 1937, or has served in more than one such capacity by virtue of his membership in the Legislative Assembly or in the Legislative Council, shall also be taken into account.
