LexThe Chhattisgarh Vidhan Sabha Sadasya Vetan Tatha Bhatta Adhiniyam, 1972
Chhattisgarh · state statute
Open in Lexace · Ask the AI about this act/
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Sections
1. Short titl 0.
2. Defmition s.
Table of Contents
'
3. Salaries of members
4. Constitu ency ·r-dlowance lo members.
5. Free transit by State Tran spor t.
6. Travelling ,md d·aily allowance.
7. Medical attendance and treatment etc., to mem
bers.
8. Provision for residence, telephone and staff for
Leader of opposiiion.
9. Power to make rules.
10. Repeal. ' ~- ' -
MADHYA PRADESH ACT
No. 7 of 1973.
'
: _MADHYA PRADESH \IIDHAN 'SABI--IA SADASYA
. VETAN TATHA BHATTA A.DHINIYAM, 1972.
ved the assent of the Governor on the 29th January, 1973 assen t.
t-st published in the "Madhya Pradesh Gazette" (Extraordinary}
. 'ated the /st Fc!bruary, 1973.J
: ct to provide for the salaries and allowances of mem
:"bers· of the State Legislative .A.ssembly. ,_ '
·.· Be it enacted by the Madhya Pradesh Legislature ' in
•. Twenty-third Year of the Republic of India as
ws:-
' L This Act may be ca lled the Madhya Pradesh Short title,
:·an Sabha Sadasya Vet an Tatha Bhatt a Adhiniyam,
:.2. In this Act, unless the context otherwise requires,- Definitions.
( a_) "Committee" means a Select Committee of the
Legislative Assembly or a Committee consti
tuted under the rules of procedure of the
Legislative Assembly or a Committee appoint
ed by the Speaker or the State Government
and includei the statutory Boards and the
Boards appointed by the State Government ;
(b) "Member" means a member or the Madhya Pra
desh Legislative Assembly, but does not
iilch,ide-
(i) a Minister;
(ii) a Minister of State;
(iii) a Deputy Minister ;
(iv)
the
363
, .. - :
364
transit by
Travelling and
daily allowance .
Medical allendan
ce and lrtatme .nt
etc; to . members.
Provision lor resi
dence, telephonP
and staff' for
Leader of oppo~;.
tion .
6. Every memuer shall be entitl~cl. ·:wh'il~ :tra . ,
on publie business, to trav elling· and daily allowances
such rates and upon such conditions as may be determi ..
by rules made by the State Governmenl. )
~
7. (1) Subj ecl io ,1ny ru les made in this behalf .g
tile State Government, every member sha tl himself be entl
Jed free of charg~. to accommodation in hospitals mau
tained by-the State Government and also to medical tre4
ment available in such hospit als as admissible to a. Gif
ernment 3ervant under the rule making control of the Sta~
Government drawin g a pay of Rs. 225 per month or ahov:
personally for himsel f.
(2) Until rule s a,re made under sub-section (1), ru ,,
relating to medical atten dance and treatment made by '
Governor under the proviso lo article 309 oI the Consti\
tion of India shall apply to a member as they apply '(
afore.;aid Government servant personally for himself, S\l
ject · to modification that controlling authority for the p.,
pose of any claim of reimbursement shall be Secreta ·:·
Madhya Pradesh Vidhan Sabh a. ..
'J
8. ( 1) The member who is the Leader of op posit{'
shall, in addition to whatever he is entitled to as such me ·
her under sections 3. 4, 5, 6 and 7, be entitled, - ·'
(a) without payment of rent, to lhe use of a furnJ.s
ed residence at . ~~opal for the perio~ he is-~
Leader of oppos1t10n and for the penod of •q
month immediately thereafter and no chat.
shall fall upon the Leader of the opposition/
re3pect of the maintenance of such residef
,j
(b) at the cost of th~ Government, to the provl$.lQ
of a telephone at the residence provided to b
under clause (a) : ·
z~ .
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_,(~_::i;:··:==P=ro=v=i=d=ed=t=h q=a :=q=:=:=~=ch=(:=~=g=:=s' _=f~=:='.~=t:=u=:=·:~=_~=a=ll=: g=·
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::iI\ borne by the Leader of opposition;
:Ji' - (c) at the cost of th~ Governm ent, to service or a
'> ;I,_: typist and a peon.
:: ·:1-:-\ , '
· :;,Jt, (2) The expenditure to be incurr ed in respect of fur-
': ti; ishing of the residence providf ·d under sub-section (I) and
e annual expenditure to be incurred in respect or upk eep,
{UJ'ual repairs and maintenance of such res idence sha ll be
: ~j.ectcto the same monetary limits ai> one fixed by sc.ctlon
:of the Mad_hya Pr adesh M&nlri (Vetan Tath a Bhatta)
31hiniyam. 1972 (No. 25 of 1972) and thi:! rules made there
pder in respect of a re!-idence provi ded to a Minister under
._fie said Adhiniy am,
.. (3) The date on which a member becomes or' cea sed to
··, ~ the Leader of the Opposition shall be published in thc
\a zette and :;i ny such notifica ti on sha ll be conclu sin evi
i~t.ce of the fad tl,at he beca me or ce,3sed to be the Leader
J'Op po.:,ition on that date ior the purpo ses of this section .
'T.',:
( 4) For the purpose of thi s sectio n-
( a) "L2 11(kr of oppcsition' ' rneans that member who
is ior t ht' tim e being the leader in the State
Leg islc:1Uve Assem bly of the party in opposi
tiz: 11 to the State Gov ernmen t having the
gre;atest numerical strength in that Assembly
and ii any doubt arises as to w hich is or was
at anv material time the leader in that Assem
bly c1f :-:.ucb a party , the ques tion, shall be
dt·cided. for the purpos es oi this section, by
the Spe aker of the said Assembly and his
dec_ision, certified in writing under his hand,
shall b6 fina! .and conclu sive; ,
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CHHA TnSGARH ADHINIY AM
(No. 17 of 2002) ....
{HE CHHATI'ISGARH VIDHAN SABHA SADASYA (VETAN, BHATIA TATHA.
PENSION (SANSHODHAN) ADHINIY AM, 2002.
An Act further to amend the Chhattisgarh Vidhan Sabha Sadasya (Vetan, Bhatta Tatha
Pension) Adhiniyam, 1972 (No. 7 of 1973),
Be it enacted by the ChhattiSgarh Legislature in the Fifty-third Year of the Republic of
India as follows:-
I. (l) This Act may be called the Cbhattisgarh Vidhan Sabha Sadasya (Vetan, Bhatta
Tatha Pension) (Sanshodhan) Adhiniyam, 2002 (No. 17 of 2002).
(2) It shall come into force from the date of its publication in the Gazette.
2. (I) In Section 4 (c) of the Chhattisgarh Vidhan Sabha Sadasya (Vetan, Bhatta Ta1ha
Pension) Adhinjyam, 1972 (No. 7 of 1973) for the word "three hundred" the words
"two hundred fifty" shall be substituted.
(II) At the end of Section 4 ( c) the words "Members shall further be entitled to daily
allowance at the rate of Rs. 250 per day for the days they attend meetings of
Vidhan Sabha or meeting of committees" shall be inserted.
204 (I)
Shnrt title •nd cmn,
meJl(ement.
Amendment in Sec
tion 4 (c).
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CHHATIISGARI{ ADHJNIYAM
(No. 27 of 2004)
CHHATTISGARH VIDHANSABHA SADASYA VETAN BHATTA TATHAPENSION
SANSHODHAN ADHINIYAM, 2004
SECTION:
1. Short Title and Commencement
2 Amendment ofSection-4
3. Amendment of Section - 4-A
4. Amendment of Section - 4 - B
s. Amendment !Jf Section - 4 - C
6. In Sedition of New Section - 4 - D
7 . Amendment of Section - 5 - A
8. Amendment of Se<:tion -. 6 - A ·
9. Amendment of Section - 6 - B
10. Amendment of Section - 7 1
INDEX
@
62 (3)
62-(4)
Short title and
Commrncement.
CHHArii§GARH ACT
(No. 27 of 2004)
1HE CHHATIISGARH VIDHANSABHA ,SADASVA(VETAN,BHAITA
TATHA PENSION), (SANSHODHAN) ACT, 2004.
An Ad further to amend the Chhattisgarh Vidhan Sabha Sadasya (Vetail, Bbatta
Talha Pension), Adhiniyam, 1972 (No. 7 of 1973)
Be it enacted by the Chhattisgarh Legislature in the Fifty-Fifth y~ar of .the Republic of
India as follows:-
1. - (I)
~~
~
This Act may be called the Chhattisgarh Vid~an Sabha Sadasya Ventan
Bhatta Tatha Pension (Sanshodhan) Adhiniyam, 2004.
(2) - It shall .come into force from the date ofits publication in the gazette.
Amendment_ ·of 2. In Section 4 of the Chhattisgarh Vidhan Sabha Sadasya (Vetan Bhalla Tatha Pension)
Adhiniyam, 1972 (No. 7 of 1973) (hereinafter referred to as the Principa1 Act), for the
words "Three Thousand" the words .. Five Thousand" shall be substituted.
Section 4.
Amendme•t or 3:-
Section 4-A.
Amendment er 4.
Section 4-8.
Amendment or 5.
Section 4-C.
Insertion or new- 6.
Sec:tioa 4-D ..
Amendmen1 or 7.
Sei:tion 5-A.
In Section 4-A of the Principal Act for the words•• Four Tho.,:Sand .. the words .. Five
Thousand" shall be substituted. •
...
In Section 4-B of the Principal Act for the words .. One Thousand" the words "Two
Thousand .. shall be substituted.
For sub-section (ii) of Section 4-C the following sub-section shall be substituted, ..
namely:-
"(ii) For those days in which a member attend the meetings ofVidhan Sabha/
Committees. In Capital or out of State for such mectings member entitle
additional daily allowance at the rate of Rs. 250/- per day before~ day and
. _ . . after a day of dat~ o~ such meetings." . . . _ -\.-. _
After Section 4-C of the Pnnc1pal Act, the followmg Section shaJI be inserted; -
namely:-
"4-D. - There shall be to every member. stationery allowance of Four Thousand
rupees per mensem."
· In Section 5-A of the Principal Act.:
(i) in sub.:.section (1) for the words "Seve_nty Five Thousand" the words .. One
Lac Twenty Five Thousand" shall be substituted .
• (Ii) . for first proviso of the sub-section ( l) the following proviso shalt be subs-
tituted, namely :-
'.'Provided that every member shall entitle for both side Fiv~ Air Joumies
with one person accompanying him".
(iill lri sub-section (2),. for the words "Forty Thousand" the words .. Sixty Thou~
sand" shall be substituted; and after sub-section (2) the following proviso
shall be added, namely:-
.,,
,..
r .. . -•
·:;.
::r-
8.
9.
. ~•I<; ~, ~ is ~ 2005
"Provided that such person within limit ''Sixty Thousand" shal I eneitle
for Three Air Joumies".
In Section 6-A ofthc Princip~I Act, for the words "Three Thousand Five Hundred" the
words" Ten Thousand" shall be substituted.
For Section 6~B the following Section shall be substituted, namely:-
"6-8. There shall be paid a pension ofrupees five thousand permensem to
the spouse if any or dependent of a member/ex-member for a period often .
years from the date of his death".
10. · In Section 7-1 ofthe Principal Act for the words•· one thousand five hundred" the
words "three thousand" shall be substituted .
. .
•
r
62 (s)
Amendmrnt of
Section 6-A.
Amendment ·of
Sectien ,.e.
Amendment
Section 7-1.
of
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CHHAT11S0ARH ACT
( No. 8 of 2007 )
THE CIIHA.TJ'ISGA.RH VIDHAN SABB.A SADASYA VETAN, BHA1TA TATHA
PENSION (SANSHODBAN) ACT, 2007
' ·. I ·I ' ·
:, ~~~-~ to amead the Cbbattisgarh Vldhan ~baSaduya Vetan, Bbatta Tat!Nt
dlji~ ;10:211.·. 9am, lm (No, 7 of 1973), 1: :r : . .
$e it --1 l)y the Chlmttisgarb Legislature in the Ftfty-eigbth year of the Republic of India
. r91110ws :- ·
:Ii ;1\ 1,)
I t I) This Act may be called the Cbbattiaprh Vidban Sabha Sooasya Vctan. Bhatt.a
Tatha Pension (Saru;hodhan) Adhiniyam, 7IYJ"I.
{Z) It shall come into force from the date of its publication io the Official Gazette.
1n Section 5-A of the Cbhattisgarh Vidhan Sabha Sadasya (V etan, Bbatta Tatba Pe~ion)
Adhiniyam. 1972 (No. 7 of 1973 ), {hereinafter referred ro as the Principal Act) ,-
Fol: ~section (2), the following sub-section shall be substituted :-
"{-2) Every pexson entitled for pension under section 6 (A), subject to such rules which
may be mede by State Government shall be entitlcd to coupons of Rs. Sixty
thousand value during one financial year for journey alone or with one person and
that such persons shall aho be entitled to journey by air within the limit of such
coupons of ·'Rs. Sixty thous.and"."
-• ,, ~
"
456 (1)
l;I II l11i l I
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259
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260
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(- IO<r-{2008)
w41e•tt firllRnr~tn, tmillffifmil~~c1fl, 1912 (li1fr-fi 7 {r-(.1973)
ilil >ftt e,~111• ..« t11 .. 111f.K •. •
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l«3lllif.l•• .. ~""'...n..i. ~--""· "'"""'fu.i (-)
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"" 31fllf.l•• lt lll«ai l ~inr-!""1,m,,m, ""'""'°"""llif.l••• 1912
(-?<r-{1973).
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""" " - ~<ii_ .. "1llsa f..11! ~-
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. -,·~ =;======================== ''
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flsar-t. .
' ' "
~$ ~ ~ ;ni{ °R(ti{1,31~11:lffl(,
'k t. ""1'Al. ""-'""'1.
CHHAITlSGARH ACT
(No. 10 of2008)
THE CHHATIISGARH VIDHAN SABHA SADASYA VETAN, BHATIA
TATHA PENSION (SANSHODHAN) ACT, 2008
Ao Act further to amend the ChbattiJprh YMlban Sabha Sadasya Vetan, Bbatta
Tatha Peasion Adhini)'am, 197:2 (No, 7 of 1973).
Be it enacted by the Chhattisgarh Legislature in the Fifty-nineth year of the
Republic of India as follows:-
I.
2.
3.
4.
(I) This Act may be called the Chlulllisgarh Vidhan Sabha Sadasya Vetan,
Bhetta Tatha Pension (Sanshodhan} Adhiniyam. 2008.
(2) It shall come in to force from the date uf its publication in the Official
Guene.
~ipal Act means the Chhattisgarh Vidhan Sabha Sadasya Vetan, Bhatta Tatha
Pension Adhiniyam, 1972 (No. 7 of 1973 ).
(l) ln sulHcctioo (I) of Section 5-A of the Principal Act for 1he words
• Rs. One Lac Twenty Five Thousand" the wonb • Rs. Two Lac" shall be
-(2) For tiJ1lt proviso of sulHcction ( l J ofSc<tioo 5-A of 111e Principal Act, the
following shall be substituted, oamely-
'"Provided that every member may travel alone or with one more
person subject to the condition that expenditure on the journeys performed
by nil and air shall not exceed R,,_ lwO Lac in a financial year."
(3) In sub-secrion (2) of Section 5-A of 1he Principal Act for the words
"Rs. Sixty Thousand" 111c wonb "Rs. One Lac" shall be subotilutod.
(4) lnsub-scction(2)ofSactlon5-Aof11lcl'riPcipalActforthefig,.-.,bnicket
and lctmr"6 (AJ", 111e fiau,o and leU« "6-A" lhall be -
ln11lc occood provioo to Scctioo 6-A (I) of11lc Principol Act, aftcTtbe wonb • 0<
when amemhe<haviagbeca elected in ab)'c eledion"11lcwonb" orasa....
ofLok Sabl>tlRajya Sabha" sjlall be -
Slwrt lidt ••d
CO■IMMtlllltnL
OeftnilionL
260 (2)
.\n1rnun1tnt or
\ .•. > "iection 6-C
.\mtndraeat o[
',N'lioa 7 (2).
t' 11••
5.
6.
(
~ {NN;I, ~ 9 1tl 2008
\.'
...
For Section 6-C of the Principal Act, the following shall be substitull:d. namd:, -
•'&.C Every person who is entitled to pension under Sc'Ction 6-i\. sh.ill be
entitled for medical reimbursement similar to claim under sub-section (~ ) or Sec I ion
7 and shall also be paid medical allowance of One thou~nd five hundred.rupc-t.'~
per month."
In sub-seclion (2) of Section 7 of the Principal Act. the words ''for himsl·lr· ~hctl I he
omined.
J
-~ 'qfR * ~ sT1fi
~ ~ ~ '!:fRJA ( fif:rr sT1fi
R:<fi"l)ififfi~~. ~
.~ -2-22-0'1\e11i6 ~38 fu. ft
~. ~30-~-2001."
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fqf~ 3fR fcmrft qiJ7.f ~
ti'.:11f-lll, Gf3i i:hifli!Of ~ 1fcR, ~
~. ~ 20 arm; 2009
~ 5689/151/21--3l/'5rL~- TJJ09. -0~1+\tl~ ~ tl\:il q';f f-tl--lf~f&ct d1f~~ f.re <l't ~ 17-08-2009 ~
~ ~ ~-smr it~ t ~-whw-ffilJf <lit~*~~~~ t
' .. .,.L.·
471
€h-flB•I~ ~ ~ ifi ,rq -?1- <l'llT .311~~11j"1f{,
~~~.~-ffiq.
472
0'61.fl11<l ~
( ~ 6 ~ 2009)
.......
5fli'4 114 fimR"'1TI'~'tfiR, 'qffl'{lfffl~(~) ~,
2009
861@1, ~lM~~. lfflfnlrfim-f 3ff11F-,4q, 1972 ( ~ 7 WI_ 1973)
'ilit am-"~a ffl~ 3iftlfltqa
m=-
1.
2.
(1) ~~1'ffltt1rq~ll'll~~."1'fflnmiffR(~)a\f~,
2009 <f,~l11ll1II.
0-illtt•I~ fcNr-r 'fl'lfl ~ ~' 'IWf w.H ffi ~. 1972 ( sfiflfefi 7 W'{_ 1973) c1i1 "1RT
4-'f>-if ~~rn· '%~1:f{~'~'P'IRWu~ ir,mr· !,4ffiftl1f4a M~.
·~.
~. ~ 20 :wrnF 2009
~568911s1121-amn.m. Tf.t09.-m«J~~<NR-a>~ 348 ~w,rg (3) % ~"if uiftw14fcf~A
~~~. ,rnromim-J (~) 3Tfirf.r;rq, 2009 (~ 6 W'f..2009) ifil ~ ~~%wfuc&1nl~
V<filfi@~-:.r@ft.
:a'ift:w1,; ~ ua,1q1a '% ~ ~ u?.JT at,hn:teH,
-~~.~-~-
►
472 (1) C'-V ================================= --
CHHATI1SGARH ACT
(No. 6 of 2009)
.)L"THE CHHATTISGAilR VIDHAN SABHA SADASYA VET~, BHATTA TA-n,A
PENSION (SANSBODHAN) ACT, 2009
An Act further to am.end lhe Cbbattiqarlt Vidhan Sabha Sadasya Vetan, Bbatta
Tatba Pension Adhiniyam, 1972 (No. 7 of 19'73) •
Be it enacted by the Chhattisgarh Legislature in the Six.tie1h Year of the Republic of
India as follows :-
.~- I. (I) This Act may be called the Chb.attisgarb Vidhan Sabha Sadasya Vetan., Bhatta 811.ert ti& and
2.
'.J'atba Pension (Sanshodhan) Adhiniyam. 2009. CnunaammL
(2) It shall come into force from the date of its publication in the .. Official
Gazette".
In Section 4-A of the Chhattisgarh Vidhan Sabha Sadasya Vetan, Bhalta Tatha Alnmdm.mt
Pension Adhiniyam. 1972 (No. 7 of i'973) for the words "One Thousand .. the words Sedion ,t..A.
"One Thousand Sevan Hundred Fifty., shall be substituted.
ol
~
--~-qfR~ 3Rflf«~
~ ~ ~ 'lj1@11 (fir-u ~
fuqrz)t-mtn~- ~
~-22-0tih-J11i; iraR:/3s fu. ii.
f~. ~ 30-5-2001."
~138)
( difit~l~OI )
~~ gi:filfilld
~.~'~51lt 2010-~ 15, lt<fi" 1932
~tf afR ~ ffl rci'q)Tf
l./3ilcl4, ey3) ~ ~ ~. ~
~,~3lt{2010
(,l L)
-·:.----,-_---·
-~~
·~/09/2010- 2012."
911. 5009/104/21-avID.ro, Tf./10. 0'ffiwr~ ~ ~ ifi1 F1P1ft1f&d ~ f.im '1.R ~ 26-04-201(} cfi1
~~ ~'!11'8m~t ~~<fil"~~rnv:~~;;J@lt.
275
. '
0'dlQ•l1f ~ ~ ~ ~ ~ ~ Jil~)(Hjf!H,
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-··-......_
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,/
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um 4 1f;t mmr-r.
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0'"1e114 ~ll1'T~~, 'fflT~~(~)
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0'ffl~•lf§ f.nrr-r lNT ~ cliR, \fflT ~ ffi ~. 1972 ( ~ 7 WI_ 1973 )
;Jifa:fi{~~~~-
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3.
( 1) ~ ~ dffilM~ fl1tlA ~ ~ ~, '1fflT am ~ (ffl"R) -3#~.
2010 ttit,clJ~l II.
~hll{Pt<f Fc.'lR ~ ~ -ihr-J, 'l1'ffl W-IT ihR 31fm;pm, 1972 (~ 7 tfl 1973) ( qj)"
~ ~ ~ 1E1 ~~~ i!f f.m!! t-) <ii't '-ITTT .3 if,~-~~ ~ m· "ili
~ 11{ ~"TI@~•~~~-
1i?1 3ifuf.Rrq ~ tU"-a 4 if, ~ 'TI Fill'' ~ ~ 1l{ liiiG ·'-W<J ~· gfn+141fq,., ~
~.
1iR ~ <f>l 1:fm 4-1!1 ll, ~ -~ ~· * ~ 'q"{ ~ ·~ ~; ~ ~
-;-;rri),
WU4-Tl11if~. 5. lfR ~ ~ t1m 4-Tf q,1 ~ <~) i!f, ~ ·--qj-:q m ~-il, "f-2lR ~ ~ •~
m l:fifflf' !.1f<1:fl'.!1Flcl ft6<JJ ~.
~ au~~ qro, ~~ <1) if,~ ''V:<fi~~: m~· ~'fl7A l:Jl~ ·'<h
~ ~ m'' ~fof\!flMd fq;-.:o ~-
~,~3-qf2010
ifi. 5009/104/21-3Jlm.f8'. TJ./10.-,;mr-%; ~ t° ~ 348 -t"~ (3) '$~if f:J~tl'l41w.fA'lNI
~ ~. 1tffl ~ ffi (~) 31f¼f-1t1q, 2010 (~ 4 wt_ 2010) ~ ~ ~ ~ -~ ~ ~
~fcfi;;n;;nmt,
Uffi«'I~ ~ ~ ~ 7fJli ~ 'ff!l1 atla¥11:Ie1(,
~- 1ft. 'qJ'{J'ffi, oCJ-~.
CHHATilSGARH ACT
(No. 4 of 2010)
_,.,,,.;THE CHHATTISGARH VIDHAN SABHA SADASYA VETAN, BHATTA TATHA
PENSION (SANSHODHAN) ACT, 2010
An Act further to amend the Cbhattisgarh Vidhao Sabha Sadasya Vetan, Bbatta
Iha Pension Adhiniyam, 1972 (No. 7 of 1973).
'. Be it enacted by the Chhattisgarh Legislature in the Sixty-first year of the Republic of
lhdia as follows:-
(I) This Act may be called the Chhanisgarh Vidhan Sabha Sadasya Vetan, Bhatta
Tatha Pension (Sanshodhan) Adhiniyam, 2010.
(2) It shall come into force from the date of its publication in the Official Gaiette.
In Section 3 of the Chhattisgarh Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension
" Adhiniy am, 1972 (No. 7 of 1973) (hereinafter referred to as the Principal Act) for the
words "One Thousand Five Hundred" the words "Seven Thousand" shall be substituted.
In Section 4 of the Principal Act for the words "Five Thousand" the words .. Eight
Thousand" shall be substituted.
In Section 4-8 of the Principal Act for the words "One Thousarid" the words "Five
Thousand" shall be substituled.
In sub-section (i) of Section 4-C of the Principal Act for the words "Five Hundred
Ninety Five" the words "Seven Hundred Fifty" shall be substituted.
In sub-section ( 1 ) of Section 7 of the Principal Act for the words "One Thousand Six
Hundred Fifly" the words "Two Thousand Five Hundred" shall be substiluted.
276 ( 1)
Short title and
commena:ment.
Amendment of
Section 3.
Amemlment of
Section 4.
Amendment of
S«1:lon 4-B.
Ameadmcnt of
Section 4-C.
Amendment of
Section 7.
' ./' /
-~~%~men
~~~'ljf@r-T (f.AT ~
~~ffl~~-lfil,ffi
sifl. 2-22-ill'Efltllley tf'ilV38 ft:r. ~
~' ~ 30-5-2001."
( 3i~llil~0 I )
~~ Ycfilflld
~~
"0~],fil\~/~09/2010-2012."
~ 139] • ~I~~ 71:ft 2010-~ 17, W:fi 1932
~~ aft-{ fcNp;ft ffl fcNrrr
~. ~ cficW,110! ft.hf 'lWI', -~
~.~7~2010
'Ii'. S080/107/21-3IM./iJ. lf.110. sfft:a1fcf ~'ID«~ R"lfo1f&d .3!f'~ ~ l.R ~ 30-04-2010 cli'i
/~1'ft~m«m~t,~~~~~~~~~t
\
it't1lw,-. ~ ~ ~ ~ "B ~ ati~illt¥4R,
' it. tit.~,~-~-
277
278 9'ffiWlq ~, ~ 7 l!l 2010
0tjlfilj~ ~
(~ 7 W'l,2010)
0tfit4af1' ftmR ~ t4c('4 ~, lf'tlT 'ffffl ~ ( ~)
~. 2010
Gifh!i~iiJ ~ ~ ~ffl, ~ ~ 'q\lA ~. 1972 ( ~ 7 lF'( 1973 )
q;r3ftr~m~~.
\ffln ~~~~if ai'fflwii4 ~-llUffl -roll ,f-li-:tf1:1f&t1 ~if~~
'ITT:-
( 1) ~ ~ 0tfl~tt1q ~ lNf ~ ~' 'tm n'mffi (tffll1:R) ~.
2010 cfitRiflq•u. J,
(2) ~1~2000~~·~.
mu 6-'lfi' { 1 ) 'tfii 2. {§t(I W j~ rc!lWI 'fNr ~ ffi, 1-fflr iNf ffi an~. 1972 ( ifil:ff<'fi 7 Wf. 1973) <fil mu
6-<f ( 1 ) ~ ~. 'q ~ 'T<NR ~ %; ~ % qiR!Jl'' ~ ~ ~ "a:!tlqf ~.
. ~ % 1'iT{!Jf' am:~~~- .
~.~11ft2010
. lfi. soa01101121-at~./tf. Tt.110.-'llffl·~ ~ t' ~ 348 t" ~ ( 3) * ~ if mftti~14 flft1'R ~ ..
~ 'iffR 'lffl ~ffl ~) -lff~. 2010 (sfillTi!fi 7 v-{_ 2010) 'lliJ ~·~ ~ ~ ~ ~ ~ ' . . . .
mrf.w.n'-illfflt.
iJ'ti\wiii ~ ~ '$" -={Jq ~ a1n· 311~,lliYl(,
. "tt."'!fi.11RWR, ott-~-
m11fl•I~ ~, ~ 7 .:i"t 2010
CHHATTISGARH ACT
(No. 7 of 2010)
THE CHHATTISGARH VIDHAN SABHA SADASYA VETAN, BHATIA TATHA
PENSION (SANSHODHAN) ACT, 2010
An Act further to amend the Chhait.isgarh Viclliau Sabha Sadasya Vetan, Dhatta
Tatha Pension Adhiniyam, 1972 (No. 7 of 1973).
Be it enacted by the Chhattisgarh Legislature in the Sixty-first year of the Republic of
India as follows :-
L (1) This Act may be called the Chhattisgarh Vidhan Sabha Sadasya Vetan, Bhatta
Tatha Pension (Sanshodhan) Adhiniyam, 2010.
(2) It shall come into force from the 1st November, 2000.
In the s~ond proviso to Section 6-A ( 1 ), of the Chhattisgarh Vidhan Satma Si,.dasya
Vetan, Bhana r atha Pension Adhiniyam, 1972 (No. 7 of 1973 ), after the words "due to
· dissolution of Legislative Assembly or" the words "due to resignation or" shall be
inserted.
278 ( 1)
Short title and
commencement.
Amendment of
Section ti-A ( l ).
-~~ ~ 3'Ril@' :gJq,
~ ~-PR: '!f«IA (f.r-tt ~
~)~mtu~- ~
~22-@ffi·lil'I~ ~/38 fu. ft
f'lffl1t, fir-liq, 30-s-2001."
~166]
( atfllQl-(01 )
~~\lchl~lfl
~. ~- ~ 6 ~ 2011-~ 16, ~ 1933
~- ~7~2011
~ 3336/113/21-31/M./D. TT./11. @ffl:(,j•ii¥ ~l1'Tfcfi1. f➔ ..,!flf&n 81f"t:1f.fqqm-q;: ~03-05-2011 q;)'
~ "'11 ~'5111(f 1l ~t. ~ ~ 1ffl'~ ~ ft=rtt '5Ai'lftm~ ~ t.
331
0ffltt•i4 ~ {liiiQqlel ~ "9tlJ ~ l!'1l' &11~¥ii:!~I<,
-ai. ~- iiti,iiOft, ~ffiq .
•
332 i.9i1h-1•1~ ~. ~ 6 i:it 2011
=============================··
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(""'"" 12 m.2011)
l§ffi~•·~ fclW'f'l'!m~~. ~~~(~)
~. 2011
U'ffiti•lil ia!lRlrm~ffl, ~~'tfiR ~. 1972 (~ 7 ~ 1973)
..st anr ~,nflra "'"' ~ ~-
( 1) "' ~ @ffie'I~ fq'!R '1'll"""' mFI, ""11l'lT iw-, (ffl'R) iffi-,
2011 i:f>i.R-1!\QII.
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CHHA TTISGARH ACT
(No. 12 of 2011)
.._....:THE CHHATIISGARH VIDHAN· SABHA SADASYA VETAN, BHATTA
TATHA PENSION (SANSHODHAN) ADHINIYAM, 2011
An Act further to amend the Chhattisgarh Vidhan SabbaSadasya Vetan, Bhatta
~ Tatha Pension Adhiniyam, 1972 (No. 7 of 1973).
Be it enacted by the Chhattisgarh Legislature in the Sixty-second year of the Republic
of India, as follows :-
L
2.
3.
4.
(I) This Act may be called the Chhattisgarh Vidhan Sabha Sadasya Vetan, Bhatta
Tatha Pension (Sanshodhan) Adhiniyam, 201 I.
(2) It shall come into force from the date of its publication in the Official Gazette.
In sub-section (I) of Section 6-A of the Chhattisgarh Vidhan Sabha Sadasya Vetan,
Bhatta TatR.a Pension Adhiniyam, 1972 (No. 7 of 1973), (hereinafter referred to as the
Principal Act) for the words "Ten Thousand" the words "Sixteen lnousand" shall be
substituted.
In Section 6-B of the Principal Act, fer the words "five thousand" the words "Eight
Thousand" shall be substituted.
In Section 6-~ of the Principal Act, for the words "One lhousand five hundred" the
words "Two Thousand Five Hundred''. shal\ be substituted.
332 ( 1)
Short title and
commencement.
Amendment of
Section 6·A.
Amendment of
Section 6--B.
Amendment of
Section 6--C.
-
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Ci-:iH'-\.ITISGARH ACT
(No. 2 of 2012)
''"i'HE U-lHATTlSGARH VIDHAN SABHA SADASYA VETAN, BHATfA
TA THA PENSIOl\ (SANSHODHAN) ADHINIYAM, 2.011
An Act further h, amend th(> Chhattisgarh Vidhan Sabha Sadas)"a Vetan, Bhatt a
Tatha Pension Adhiniyam. 1972 l_l',;o. 7 of 1973).
B.- ll enacted by thc Cht;auis,c:arh Lcgi\l~ture in the Sixty-second Year ol ths' Rt'.·
public of !nchc1 ;i~ fol hrn.:5 :---
l. Thi:c:Act miiy he called theOihanisgarh Vidhan Sabha Sada.sya Vetan, Bhatrn
T.c1th;, Pension (Sanshodh:rn) AJhiniyam. 201 L
(!:} 1t -,hall co,m: mW force from th-: date of its puh!ication 111 the Offic1Jl
(_jazeHt:.
1n ~ub-~c"C!ton !.id o! Secti,.m 4-C of the ChhaHi:\~:arh Vidh:m .Sahha S:ida,y,:i V.::'tdrL
Bhatta Tatha Pensi~rn Adhiniyam. ! 972 tN!;. 7 ot 1973), for the words: ''hve Hundred
Ninety five .. !he words "S,.cVt:11 HunJred Fi f1y., :;;hall be SU h,,fi ll\lt:d
Sh(lrt tith: :rnd
cnmmeoccment.
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qi)-~miitft@~mt~
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2012 <h$i.:1l~•n.
(1) f~ fcf~ ~'>TT~ mrf, '1m W-l1 ffi 31f~, 1972 (~ 7 m_
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CHHA TI1SG~ ACF
(No. 15 of 201i) '
THE CHHA1TISGARH VIDHAN S~HA SADASYA VETAN, BHATIA
TA TIIA PENSION (SANSHODHAN) ADHINIY t\M, 2012
· • An Act further to amend the Chbattisprh. Vidb,~ ~,SAdasya Vet.an, Bbatta
Tadaa Pension Adhiniyam, 1972 (No, 7 ot 1973). ·
Be it enacted by the Chhattisgarh Legislature in the Sixty-thiid Year of the Republic
,ef India, as follows :_._ ·
f
. ,
• 2.
3. '
4.
(1)
(2)
(I)
I
This Act may be caJled the Chhattisgarh Vidhan Sabha ~ya Vetan, Bhatta
Tatha Pension (Sanshodhan) Adhiniyam, 2012: · · '
It shall come into force from the date of its. publication in the Official
Gazette .
In sub-section (1) and its first proviso of Section 5-A of the Chhattisgarb
Vidhan Sabha Sadasya Vetan, Bhatta Tatha Pension Adhiniya, 1972 (No. 7
of 1973), ( hereinafter referred to as the Principal Act) for the words
"Rs. Two Lac" the words "Rs. Three Lac" shall be substituted.
(2) In sub-section (2) of Section 5-A of the Principal Act, for the words
"Rs. One Lac" the words "Rs. One Lac Fifty Thousand" shall be substituted.
In the first proviso to sub-section ( I) of Section 6-A of the Principal Act, for the
words "two hundred rupees" the words ''three hundred rupees" shall be substituted
and after the words "in excess of five years" the words ''and if any person has served
as aforesaid for a period exceeding ten years there shall be paid to him an additional
pension of four hundred rupees per mensem for every year in excess of ten years and
if any person has served as aforesaid for a period of more than fifteen years there shall
be paid to him an additional pension of five hundred rupees per mensem for every
year in excess of fifteen years:" shall be added.
For Section 6-B of the Principal Act, the following Section shall be substituted,
namely:-
'There shall be paid a pension of rupees ten thousand per mensem to the spouse, if
any for life or to a dependent of a member or ex~member for a period of fifteen years
from the date of his death."
Short dde and
commencunent.
Amendment
SectioGS,A.
Amendment
Section 6-A,
Amendment
Section 6-B.
or ·
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CHHA TI1SGA}W ACT
(No. 11 of 2013)
THE_ CHHAITISGARH VIDHAN SABHA SADASYA VETAN, BHATIA TAnfi:.;.,•
PENSION (SANSHODHAN) ADHINIY AM, 201.3
An Act further to amend.the Chbattisgarh Vidhan Sabha Sadasya Vetan, Bhatia
-Tatha Pension Adhiniyam, 1972 (No. 7 of 1973).
· . Be it enacted by the Chhanisgarh Legislature in the Sixty-Fourth Year of the
Re-public of Iruha, as follows. : -
Short . tffle and . I . (1) This Act may be called the_Chhattisgarh Vidhan Sabha Sadasya Vetan, Bhaua
Tatha Pension (Sansttodhan) Adhiniyam, 2013. colllDKDttllKDt.
Amendment
· Stttlon 2.
Amendment
Section 3.
Aroendmeut
s«tiot14.
Amendment
Section ,t..A.
Amm.dment
s«tion 4-B.
Amendmut
s«tlon+c.
or 2.
..
of 3.
of 4.
of 5.
of 6.
of 7.
of 8.
~ · lmutlon of Schedule. 9.
(2) It shall come into force from the date of its publication in the Official
Gazette.
After clause ( c) of Section 2 of the Chhattisgarh Vidhan Sabha Sadasya Vetan, Bhatta ·
Tatha Pension Adhiniyam, 1972 (No. 7 of 1973) (hereinafter referred to as the Princi
pal Act), the following shall be added, namely :-
"(d) "Schedule" means a Schedule appended to this Acr."
In Se.ction 3 of the Principal Act, for the words ··of Seven Thousand rupees per mensem"
the words ··as specified in the SchedulExcerpt shown. Open the full act in Lexace.