Section 4 in Maharashtra Legislature Members' Pension Act, 1976
4. Pension to be held in abeyance or to be reduced in certain circumstances.
(1)Where any person entitled to pension under section 3:(a)is elected to the office of the President or Vice-President of India or is appointed to the Office of the Governor of any State or the Administrator of any Union Territory; or(b)becomes a member of the Council of States or the Houses of the People or any Legislative Assembly of a State or Union Territory or any Legislative Council of a State; or(c)is employed on a salary under the Central Government or any State Government, or any corporation owned or controlled by the Central Government or any State Government, or any local authority or otherwise receive any remuneration from such Government corporation or local authority;such person shall not be entitled to any pension under section 3 for the period during which he continues to hold office, or continues as such member, or is so employed or continues to receive such remuneration:[* * * * *] [[Proviso was deleted by Maharashtra 20 of 2008, section 3, (w.e.f. 9.5.2008).Deleted proviso reads as follows-Provided that, where the salary, payable to such person for holding such office or being such member or so employed, or where the remuneration referred to in clause (c) paid to such person, is in either case, less than the pension payable to him under section 3, such person shall be entitled only to receive the balances pension under that section]][Provided that, where the salary payable to such person for holding such office or being such member or so employed, or where the remuneration referred to in clause (c) paid to such person, is in either case, less than the pension payable to him under section 3, such person shall be entitled only to receive the balance of pension under that section.] [This proviso was inserted and deemed to always have been Inserted by Maharashtra 23 of 2011, section 3.](2)[* * *] [Sub-section (2) was deleted by Maharashtra 34 of 1989, section 3(a).](3)[ Nothing in this Act shall affect the right of any member of the State Legislature to receive any pension from the Central Government or any State Government or any Corporation owned or controlled by the Central Government or the State Government or any laws local authority, under any or otherwise, or any pension from the Central Government or any State Government as freedom-fighter.] [Sub-section (3) was substituted by Maharashtra 34 of 1989, section 3(b).]
