The Mizoram (Pension for Members of the Defunct of the Mizo District Council and of the Defunct Pawi-Lakher Regional Council) (Amendment) Act, 2011

The Mizoram GazetteEXTRA ORDINARY
VOL - XL    Aizawl,    Wednesday     20.7.2011      Asadha     29,   S.E.   1933,   Issue  No. 302
Published by Authority
RNI No. 27009/1973                    Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
NOTIFICA TION
No.H.12018/42/94-LJD, the 18 th July, 2011.   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 (Pension for Members of the Defunct of the Mizo District Council and of the
Defunct Pawi-Lakher Regional Council) (Amendment) Act, 2011 (Act No. 13 of 2011).
{Received the assent of the Governor of Mizoram on the 8th July, 2011}
AN
ACT
to amend the Mizoram (Pension for Members of the Defunct Mizo District Council and of the
Defunct Pawi-Lakher Regional Council) Act, 1994 (Act No. 7 of 1994)
It is enacted by the Mizoram Legislative Assembly in the Sixty Second 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) (Amendment) Act, 2011.
(2) It shall come into force from the date of publication in the Mizoram
Gazette.
: 2. Section 3 (1) of the Mizoram (Pension for Members of the De-
funct Mizo District Council and of the Defunct Pawi-Lakher
Regional Council). Act, 1994 i.e. Grant of Pension to Members
shall be substituted by the following :
Amendment of
Section 3 (1)
Short title and
commencement
: With effect from the date of commencement of this
Act and subject to other provisions of the Act, there
shall be paid a life-long pension of Rs. 4,500/- (Rupees
four thousand five hundred) per month with an annual
increment of Rs. 300/- upto a maximum amount of Rs.
8,400/- (Rupess eight thousand and four hundred) to
every member who had served as such member for
any period whether for five years or less or more”.
: 3. Section 3 A of the Mizoram (Pension for Members of
the Defunct Mizo District Council and of the Defunct
Pawi-Lakher Regional Council) Act, 1994 i.e. “Family
Pension” shall be substituted by the following :
: The family of a deceased member shall be entitled to
receive a family pension at the rate of Rs. 2500/- (Ru-
pees two thousand five hundred) per month with an
annual increment of Rs. 100/- (Rupees one hundred)
upto a maximum amount of Rs. 3500/- (Rupees three
thousand five hundred) per month w.e.f. the date of
commencement of the Amendment Act of 2011 and
subject to the provision contained hereinafter”.
Sd/-Secretary,
Law & Judicial Department,
Govt. of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/650
“Family Pension
Amendment of
Section 3 A
“Grant of Pension
to Member
Ex-302/2011 2

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