Section 3(1A) in The West Bengal Legislature (Members' Pension) Act, 1986
(1A)[ Notwithstanding anything contained in sub-section (1), where a person has served, after the 1st day of January, 1952,-] [[Sub-Section (1A) first inserted by West Bengal Act 11 of 1991, w.e.f. 27.8.1990, then substituted by West Bengal Act 21 of 1994, which was earlier as under:-'(1A) Notwithstanding anything contained in sub-section (1), there shall be paid to every person who has served, after the 1st day of January, 1952,-(a)as a Member of the Legislative Assembly for any part of the term thereof, or(b)as a Member of the Legislative Council for any part of his term as such Member,a pension of two hundred and seventy-five rupees per mensem for the first year of his membership in the Legislative Assembly or the Legislative Council, as the case may be, or for any part of such membership and an additional pension of fifty rupees per mensem for every subsequent year or any part thereof.'.]](a)as a Member of the Legislative Assembly for any part of the term thereof, or(b)as a Member of the Legislative Council for any part of his term as such Member,he shall be deemed to have served for a period of five years as such Member and shall, subject to the proviso to sub-section (1), be paid a pension of-(i)four hundred rupees per mensem with effect from the 1st day of April, 1986 till the 26th day of August, 1990, [* * * *] [Word 'and' omitted by West Bengal Act 9 of 1997, w.e.f. 1.4.1997.](ii)five hundred and fifty rupees per mensem with effect from the 27th day of August, [, 1990, and] [Figures and word substituted for the figures ',1990' by West Bengal Act 9 of 1997, w.e.f. 1.4.1997.](iii)[ Seven hundred and fifty rupees per mensem with effect from the 1st day of April, 1997.] [Clause (iii) inserted by West Bengal Act 9 of 1997, w.e.f. 1.4.1997.]
