The LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBER S FAMILY AND PENSION) ACT, 2002 Act 9 of 2002

No. LL(B) 148/85/72- The Legislative Assembly of Meghalaya (Member ’s Family 
and Pension Act, 2002) (Act No. 9 of 2002) is hereby published for general information. 
 
MEGHALAYA ACT NO. 9 OF 2002 
(As passed by the Meghalaya Legislative Assembly) 
(Received the assent of the Governor on the 7th August, 2002 
(Published in the Gazette of Meghalaya, Extra-ordinary issue, dated 8th August, 2002) 
THE LEGISLATIVE ASSEMBLY OF MEGHALAYA (MEMBER’S FAMILY AND 
PENSION) ACT, 2002 
An 
Act 
to provide payment of family pension to the family of member who had served as 
member o the Meghalaya Legislative Assembly. 
 
Be it enacted by the Legislature of the State of Meghalaya in the Fifty third Year of  the 
Republic of India as follows:- 
 
Short title and commencement. 1. (1) This Act may be called the Legislative 
Assembly of  Meghalaya (Member ’s Family 
Pension) Act, 2002. 
 
(2) It shall come into force at once. 
 
Definition 2. In this Act, unless the context otherwise requires:- 
(a) “Act” means the Le gislative Assembly of 
Meghalaya (Members Family Pension) Act, 
2002; 
(b) “Family means” 
(i) Wife in the case of a male member. 
(ii) Husband in the case of a Female member. 
(iii) Minor sons including Steps sons and 
adopted sons of the member. 
(iv) Unmarried minor daughters including Step 
daughters and adopted daughters of the member. 
 
(c) “Family Pension”  means family pension 
admissible under section 3; 
 
(d) “Member” means a member of the Legislative 
Assembly who is in receipt of or entitled to 
pension under the Legislative Assembly of 
Meghalaya (Member’s Pension) Act, 1977; 
 
 
Family Pension 3. A member who is in receipt of o r entitled to pension 
under the Legislative Assembly of Meghalaya 
(Members’ Pension) Act, 
1977 shall after his/her 
death a family pension at the rate of 50% of such 
pension receive d by such member before his/her 
death shall be paid to th e members of the family of 
such member. 
 
Explanation: - “Pension” does not include Medical 
Allowance of member for the purpose of this Act. 
 
 
 
 
 
 
L.M.SANGMA, 
Deputy Secretary to the Govt. of Meghalaya, 
Law (B) Department 

‹ Prev All Meghalaya acts Next ›