Section 20A in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
20A. [ Computer to the ex-members. [Inserted by the Amendment Act 7 of 2008 which came into force w.e.f. 5-5-08 i.e. the day Governor assented to the Act.]
- Every person who is not a sitting member but has served for any period as a member shall, once during his lifetime, be provided with, either a laptop or a desktop computer, as per the choice of the ex-member concerned, and the total cost whereof which shall be borne by the Legislature Secretariat shall not exceed Rs. 50,000/- (Rupees Fifty thousand only).]
