Section 11(1) in Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004
(1)Subject to the other provisions of this Act, with effect from the 1st day of July, 2004, there shall be paid to every person who has been a member, a pension of [rupees eight thousand] [Substituted in place of words 'Rs. five thousand' by the Amendment Act 23 of 2009.] per mensem for the first year and [[one thousand and two hundred fifty rupees] [Substituted by the Amendment Act 3 of 2006 in place of words 'five hundred rupees per month for every succe' and this provisions came into force w.e.f. 15-3-2006 i.e. the Act assented by the Governor of Goa.] per month for every successive year of his membership in the Assembly subject to a maximum of [rupees fifty thousand] [Substituted by the Amendment Act 23 of 2009.] per month and while reckoning the period of one year, days exceeding 180 days in a calendar year shall be counted as one year:[Provided that, the amount payable as pension shall be increased from time to time, at the rate arrived after deduction of the rate of dearness allowance as was applicable on the first day of April, 2012, from the rate of dearness allowance as notified from time to time, in terms of the Sixth Central Pay CommissionÂ’s Recommendations.] [Inserted by Goa Act No. 12 of 2018, dated 4.9.2018.][Provided that the members of the First Legislative Assembly, the members nominated to the Second Legislative Assembly and the members of the Sixth Legislative Assembly elected from the constituencies of Daman and Diu, of the then Union Territory of Goa, Daman and Diu, and who have served as such members for a period which falls short of five years, shall be deemed to have completed a term of five years and be paid pension accordingly:Provided further that pension shall also be paid to the members nominated to the Sixth Legislative Assembly:Provided also that the said members of the Sixth Legislative Assembly elected from the constituencies of Daman and Diu shall not draw the pension as long as they serve as Councillors of the Union Territory of Daman and Diu.] [Inserted by the Amendment Act 3 of 2006 these provisions came into force w.e.f. 1-7-2004.][Provided also that] [Substituted by the Amendment Act 3 of 2006 these provisions came into force w.e.f. 1-7-2004.] after the death of the person as aforesaid, the pension shall be payable to his widow or her widower, as the case may be, as long as she or he does not remarry and after the death of the widow or widower, as the case may be, the pension shall be payable to the [dependent family members of the person as aforesaid till they attain the age of 25 years ] [Substituted by the Amendment Act 7 of 2008 and came into force w.e.f. 27-8-2007.] and to unmarried dependent daughter till she gets married or till her death, whichever is earlier, and such pension shall be payable subject to the provisions in, the succeeding sub-sections of this section and the other provisions of this Act.
