Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(1) in GUJARAT LEGISLATIVE ASSEMBLY MEMBERS' PENSION ACT, 1984

(1)With effect from the date of commencement of this Act, there shall be paid a pension of three hundred rupees per month to every person who has served as a member for a term of office of five years whether before or after such commencement and whether continuously or not:Provided that, where any person has served as aforesaid for a period exceeding five years, there shall be paid to him an additional pension of sixty rupees per month for every year of such service in excess of five years so, however that in no case the pension payable to such person shall exceed six hundred rupees per month:Provided further that where the Assembly is dissolved before the expiry of its duration of five years, a member of such Assembly shall, for the purposes of this sub-section, be deemed to have served as such member for a term of office of five years.