The Mizoram Salaries, Allowances and Pension of Members of the Legislative Assembly (Amendment) Act, 1995

NOTIFICATION
No. H. 12018/9/91-LJD, the 1st May, 1995. The following Act of the Mizoram Lagislative Assembly,
which received the assent of the Governor of Mizorams hereby published for general information.
The Mizoram Act No. 4 of 1995
The Mizoram Salaries, Allowances and Pension of Members of the Legislative Assembly (Amend-
ment) Act, 1995
Received the assent of the Governor of Mizoram on the 19.4.1995.
AN
ACT
further to amend the Mizoram Salaries, Allowances and Pension of the Members of the Legislative As-
sembly Act, 1987,
Be it enacted by the Legislative Assembly of the State of Mizoram in the Forty-
Sixth Year of the Republic of India as follows:-
1. (1) This Act may be called the Mizoram Salaries, Allowances and Pension of
Members of Legislative Assembly (Amendment) Act, 1995.
(2) It shall come into force on the date of its publication in the Mizoram Gazette.
2. In the Mizoram Salaries, Allowances and Pension of Members of the Legislative
Assembly Act, 1987 (Act No. 6 of 1987) as amended from time to time (hereinafter
referred as the Principal Act), in clause (a) of section 4 B, for the words and figures
“free travelling by first class trains upto 20,000 kilometres two times in five years term
within India” the words and figures “free travelling by any railway in first class air-
conditioned coach or in first class if first class air-conditioned coach is not available
V ol XXIV Aizawl, Friday 5.5.1995 V aisakha 15. S.E. 1917 Issue No. 105
Regd. No. NE 907
Short title ex-
tent, com-
mencement
Amendment of
section 4 B
upto 40.000 kilometres within India during five years’ term” shall be substituted.
For the purposes of this section, the term “first class train” means the most com-
fortable and highest ranking coach in the particular train along the particular route.
Therefore, a member and his family or a member and his attendants shall be entitled to
avail the first class air-conditioned coach where there is any such compartment in the
particular train and if there is no first class air-conditioned coach and only the second
class air conditioned coach is available in the train, “the first class” shall include the
second class air-conditioned coach also.
3. In the principal Act, in clause (b) of sub-section (1) of sectin 12, for the words
“one lakhs fifty thousand rupees or the anticipated price” the the words “two lakhs
fitythousand rupees or the actual cost of vehicle” shall be subsitituted.
4. In the principal Act, for section 14 and section 14A, the following of sections shall
be substituted, namely-
“Pension. 14 (1). There shall be paid a pension of one thousand“rupees per men
sem to any member who has served for a period of five years or for any period shorter
than five years, whether continuous or not,-
(a) as a member of the erstwhile Assam Legislative Assembly from any constitu-
ency forming part of the present State of Mizoram, or
(b) as a member of the Legislative Assembly of the Union Territory of Mizoram,
or
(c) as a member of the Legislative Assembly of the State of Mizoram:
(2) Where any person has served as aforesaid for any period exceeding five years, he
shall be entitled to an additional pension of one hundred rupees, per mensem for every
completed year in excess of five years, or a part thereof in case the completion of such
term is prevented by earlier dissolution of the Assembly or cessation from the mem-
bership; but in no case the pension payable to such person shall exceed three thousand
rupees per mensem.
(3) Where any person entitled to pension under sub-section (1),
(a) is elected to office of whe President or Vice-President of India or is ap-
pointed to the office of the Governor of any State or the Administrator of any Union
territory; or
Amendment of
section 2
Ex-105/95
Amendment of
section 14 and
14A
- 2 -
(b) becomes a member of the Council of States or the House 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 Govern-
ment or any Corporation owned or controlled by the Central Government or any State
Government or any local authority or becomes otherwise entitled to any remuneration
from such Government, corporation or local authority,
Such person shall not be entitled to any pension under sub-section (1) for the period during which
he continues to hold such office or as such member, or is so ployed, or continues to be entitled to such
remuneration:
Provided that where the salary payable to such person for holding such office of being such
member or so employed, or where the remuneration referred to in clause (c) payable to such person is, in
either case. less than the pension payable to him under sub-section (1) such person shall be entitled only
to receive the balance as pension under that sub-section.
(4) Where any person entitled to pension under sub-section (1) is also entitled to any other
pension, such person shall be entitled to receive the pension under sub-section (1) in addition to such
pension.
(5) In computing the number of years, for the purposes of sub-section (1), the period during
which a person has served as a Minister as defined in the Mizoram Salaries and Allowances of Ministers
Act, 1987, or as a Speaker defined in the Mizoram Salaries and Allowances of the Speaker and the
Deputy Speaker Act, 1987, or as a Leader of the Opposition as defined in the Mizoram Salaries and
Allowances of Leader of the Opposition Act, 1991, or as the Government Chief Whip as defined in the
Mizoram Salaries and Allowances of the Government Chief Whip Act, 1991, or has served in all or any
two of such capacities by virtue of his membership in the Mizoram Legislative Assembly or in the Assam
Legislative Assembly shall also be taken into account.
Death Gratuity 14 A, If a member dies during his term of office, his spouse shall be paid a death
gratuity of fifty thousand rupees. If he has no surviving spouse at the time of his death, his other family
member of the first preference, if any, shall be paid the said death gratuity.
5. In the Principal Act, after section 14 A, the following new section shall be inserted,
namely -  Family Pension. 14 B.
(1) When a member dies before expiry of the term of his office, his spouse or if he
has no surviving spouse at the time of his death, his other family member of the first
preference, if any, shall be paid a family pension a sum of money equivalent to one-
third of the pension of the member concerned subject to the limitation in sub-section
(2).
Insertion of a
new section
14 B
Ex-105/95- 3 -
(2) The period for which such family pension shall be payable to the widow or
widower, son or daughter of a member shll be as follows-
(a) in the case of a widow or widower upto date of death or remarriage, which-
ever is earlier.
(b) in the case of a son, until he attains the age of twenty five years,
(c) in the case of an unmarried daughter, until she attains the age of tiventy five
years or until she get married whichever is earlier.
P .Chakraborty,
Secretary to the Govt. of Mizoram
Law, Judicial  & Parliamentary Affairs Dept.
CERTIFICA TE
This Bill was passed by the Mizoram Legislative Assembly on the 3rd April 1995. I certify the Bill as a
Money Bill.
V AIVENGA
Speaker
Mizoram Legislative Assembly.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl. C-800
Ex-105/95 - 4 -

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