The Mizoram (Pension for members of the defunct Mizo District Council and of the Pawi-Lakher Regional Council) Act, 1994.

NOTIFICATION
No.H.12018/42/94 LJD, the 20th April, 1994. The following Act of the Mizoram Legislative Assembly,
which received the assent of the Governor of Mizoram is hereby published for general information.
The Mizoram Act No. 7 of 1994
The Mizoram (Pension for members of the defunct Mizo District Council and of the Pawi-Lakher
Regional Council) Act, 1994.
(Received the assent of the Governor of Mizoram on the 12th April, 1994
AN
ACT
to provide for the pension to the members of the defunct Mizo District Council and of the defunct Pawi-
Lakher Regional Council in the State of Mizoram.
Be it enacted by the Legislative Assembly of Mizoram in the Forty-fifth year of the Republic of
India as follows:
1. (1) This Act may be called the Mizoram (Pension for members of the defunct
Mizo District Council and of the defunct Pawi Lakher Regional Council) Act, 1994.
(2) It shall be deemed to have come into force on the 30th day of April, 1972.
2. In this Act, unless the context otherwise requires,-
(a) “Council” means the defunct Mizo District Council and the defunct Pawi--
Lakher Regional Council of Mizoram;
(b) “Government” means the Government of Mizoram:
V ol XXIII Aizawl, Thursday 21.4.1994 V aisakha 1. S.E. 1916 Issue No. 51
Regd. No. NE 907
Short title and
commencement
Definations
(c) “member” means a member of the defunct Mizo District Council and a
member of the defunct Pawi-Lakher Regional Council who had taken an oath of alle-
giance to the Constitutionof India; and
(d) “State” means the State of Mizoram.
3. There shall be paid a pension the amount of which is as under sub-section (2) to
any person who had served for a period of five years or for any period shorter than
five years-
(a) As a member of the defunct Mizo District Council, or
(b) As a member of the defunct Pawi-Lakher Regional Council.
(2) The amount of pension payable under sub-section (1) are as follows :-
(a) On and from the 30 th day of April, 1972, there shall be paid a pension of
one hundred fifty rupees per mensem to any member;
(b) On and from the 1 st day of April, 1977, there shall be paid a revised pen-
sion of two hundred rupees per mensem to every member;
(c) On and from the 1 st day of April, 1982 there shall be paid a revised pen-
sion of three hundred rupees per mensem to every member;
(d) On and from the 1 st day of April, 1987 there shall be paid a revised pen-
sion of five hundred rupees per mensem to every member; and
(e) On and from the 1 st day of April, 1992 there shall be paid a revised pen-
sion of eight hundred rupees per mensem to every member,
(3) Where any person entitled to pension is elected to office of the President or Vice
President or is appointed to the Office of the Governor of any State or the Administra-
tor of any Union Territory or becomes a member of the Council of State or the House
of the people or any Legislative Assembly of State or Union Territory or any Legisla-
tive Council of State; or is employed on a salary under the Central Goverment or any
State Government or any Corporation owned or controlled by the State Government
or any Local Authority or becomes otherwise entitled to remuneration from such Gov-
ernment or Local Authority, such person shall not be entitled to any pension for the
period during which he continued to hold such office or as such member, or is so
employed or continues to be entitled to such remuneration.
Ex-51/94 - 2 -
Grant of Pension
to members
(4) Where the salary payable to such peron for holding such office or being such
member or so employed or ehre the renumeration payable to such is in either case less
than the pension payable to him, such person shall be entitled only member, or is so
employed or continues to be entitled to such to receive the balance as pension.
(5) Where any person entitled to pension is also entitled to any pension from the
Central Government or any State Government or any Corporation owned or con-
trolled by the Central Government or any local authority, under any law or otherwise,
the-
(a) Where the amount of pension to which he is entitled under such law or
otherwise is equal to or in excess of that to which he is entitled as a Member, such
person shall not be entitled to any pension, and
(b) Where the amount of pension to which he is entitled under such law or
otherwise is less than that to which he is entitled as a Member, such person shall be
entitled to pension only of an amount which falls short of the amount or pension to
which he is otherwise entitled as a member.
4. The District Council Affairs Department of the Government shall sanction and
pay the pension funds under this Act.
5. (1) The Government may, by notification in the Mizoram Gazette, make rules
for carrying out the purposes of this Act.
(2) Every rule made under this Act shall be laid, as soon as may be after it is
made, betore the Legislative Assembly of Mizoram, while it is in session, for a total
period of seven days which may be comprised in one session or in two or more suc-
cessive sessions, and if before the expiry of the session immediately following session
or the successive sessions aforesaid, the Legislative Assenmbly of Mizoram agree that
the rule, be made or should not be made, the rule shall thereafter have effect only in.
such modified form or be of no effect, as the case may be. However that any such
modification or annulment shall be without prejudice to the validity of anything previ-
ously done under that rule.
6. (1) The Mizoram (Pension for Members of the defunct Mizo District Council
and of the Pawi-Lakher Regional Council) Ordinance, 1993 (No. 1 of 1994) is here
by repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the
Mizoram (Pension for Member of the Mizo District Council and of the Pawi Lakher
Ex-51/94- 3 -
Sanction and
payment of the
fund
Power to make
rules
Repeal and Sav-
ing
Regional Council) Ordinance, 1993 shall be deemed to have been done or taken
under this Act.
Dr. H.C. Thanhranga,
Secretary to the Govt. of Mizoram,
Law, Judicial & Parliamentary Affairs Deptt.
CERTIFICATE
This Bill was passed by the Mizoram Legislative Assembly on 22. 3. 1994. I certify the Bill as a money
Bill.
VAIVENGA,
Speaker
Mizoram Legislative Assembly.
MIZORAM LEGISLA TIVE ASSEMBL Y
L. A. BILL NO. 5 OF 1994.
A
BILL
to provide for the pension to the members of the defunct Mizo District Council and of the defunct Pawi-
Lakher Regional Council in the State of Mizoram.
[J. LALSANGZUALA
MINISTER FOR PARLIAMENTARY AFFAIRS]
[As passed by the Mizoram Legislative Assembly on the 22nd March, 1994.]
H. L. CHUNGA,
Secretary,
Mizoram Legislative Assembly.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl. C-800
Ex-51/94 - 4 -
Aizawl
the .................1994

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