The Mizoram Salaries, Allowances and Pension of Member of the Legislative Assembly (Fifth Amendment) Act, 2011.

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
VOL - XL      Aizawl,     Wednesday  10.8.2011      Sravana   19,      S.E.  1933,     Issue No. 338
RNI  No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
NOTIFICA TION
No. H. 12018/86/2011-LJD, the 5 th August, 2011. The following Act of the Mizoram Salaries, Allowances
and Pension of Member of the Legislative Assembly (Fifth Amendment) Act, 2011, which received the
assent of the Governor of Mizoram is hereby published for general information.
The Mizoram Salaries, Allowances and Pension of Member of the Legislative Assembly
(Fifth Amendment) Act, 2011.
(Act No. 19 of 2011)
{Received the assent of the Governor of Mizoram on the 1st August, 2011}.
AN
ACT
further to amend the Mizoram Salaries, Allowances and Pension of Member of the Legislative Assembly
Act, 1999. (Act No.5 of 1999)
It is enacted by the Mizoram Legislative Assembly in the Sixty- second year of the Republic of India as
follows :
1. Short Title and (1) This Act may be called the Mizoram Salaries, Allowances and Pension
commencement of Member of the Legislative Assembly (Fifth Amendment) Act, 2011.
(2) It shall be deemed to have come into force on the 1st day of August, 2010.
2. Amendment of In Section 3 of the Mizoram Salaries, Allowances and Pension of Member
Section 3 of the Legislative Assembly Act, 1999 (hereinafter referred to as the
Principal Act).
(1) for the words “salary of ten thousand rupees per mensem”, the words
“salary of forty thousand rupees per mensem” shall be substituted.
(2) For the words and figure “daily allowances of Rs.350/- for each
day”, the words and figure “daily allowances of Rs. 750/- (within the
State) and Rs. 1,000/- (outside the State) per day” shall be substituted.
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3. Amendment of In Section 4 of the Principal Act,
Section 4 (1) for the words “three thousand five hundred rupees per mensem,”
the words “five thousand rupees per mensem” shall be substituted.
(2) The whole EXPLANA TION with its clauses (1) and (2) shall be
substituted by the following words - “Provision of electricity, supply
of water and telephone shall be fixed by the Speaker in the form of
Office Memorandum or Office Order from time to time”.
4. Amendment of In Section 5 of the Principal Act, for the words and figure “to receive a sum
Section 5 of Rs. 50,000/- in the first year for furnishing and Rs. 20,000/- annually”
the words and figure “to receive for furnishing a sum of Rs. 1,00,000/- in
the first year and Rs. 50,000/- annually” shall be substituted.
5. Amendment of In Section 6 of the Principal Act, for the words and figures “A member
Section 6 shall be paid per mensem constituency allowance of Rs. 5,000/-,
contingency allowance of Rs. 3,000/- and family allowance of Rs. 3,000/-”
the words and figure “A member shall be paid constituency allowance of
Rs. 10,000/-, contingency allowance of Rs. 5,000/- and family allowance
of Rs. 5,000/- per mensem” shall be substituted.
6. Insertion of a After Section 6 of the Principal Act, Section 6 A may be added as follows,
new Section namely:- “6A. Entitlement to Personal Assistant. - A member shall be
entitled to the service of one Personal Assistant on co-terminus basis at
the rate of Rs. 10,000/- per month”.
7. Amendment of In Section 7 of the Principal Act, the words “within India” shall be deleted
Section 7 and for the figure and words “Rs. 1,00,000/- (Rupees one lakh)” the figure
and words “Rs. 2,00,000/- (Rupees two lakhs)” shall be substituted.
8. Amendment of 1) In clause (a) of sub-section (1) of Section 14 of the Principal Act,
Section 14 for the words “five lakh rupees” the words “ten lakh rupees” shall
be substituted.
2) After clause (ii) of sub-section (4) of Section 14 of the Principal Act,
a new clause (iii) shall be added as follows, namely:- “(iii) Where a
pensioner having obtained a loan or advance under clause (a) or (b)
of sub-section (1) of Section 14 dies, the amount of the loan or the
advance, as the case may be, or any part thereof which would have
accrued on the date of the death of the pensioner in accordance with
the terms and conditions of the loan or the advance along with interest
thereon shall be written off, with the sanction of the authority as
may be prescribed by the Government from time to time”.
9. Amendment of In Section 15 of  the Principal Act,
Section 15 (1) In sub-section (1), for the words “five thousand “ the words “twenty
thousand” shall be substituted.
(2) In sub-section (2), for the words “six thousand five hundred” the
words “twenty five thousand” shall be substituted.
(3) In sub-section (3), for the words “one thousand five hundred” the
words “five thousand” shall be substituted.
(4) In clause (a) of sub-section (4), for the words “The pension shall be
increased by 5 (five) percent annually at compound rate” the words
“The pension shall be increased at the rate of 5 (five) percent simple
interest annually” shall be substituted.
(5) Clause (b) of sub-section 4 shall be substituted as follows, namely
“(b) In no case, increment previously earned under the existing Act
should be taken into account for calculation of pension”.
10. Amendment of In Section 16 of the Principal Act, for the words “two lakh rupees” the
Section 16 words “ten lakh rupees” shall be substituted.
11. Amendment of In sub-section (1) of Section 17 of the Principal Act,
Section 17 (1) For the words “two thousand five hundred” the words “ten thousand”
shall be substituted.
(2) For the words “The family pension shall be increased by five percent
annually at compound rate to maximum of seven thousand rupees”
the words “The family pension shall be increased at the rate of 5 (five)
percent simple interest annually” shall be substituted.
12. Amendment of new After Section 18 of the Principal Act, a new Section 18 A may be added as
Section 18 A follows, namely:- “18 A. Medical Treatment of Pensioner and Spouse - A
pensioner and his spouse shall be entitled to re-imbursement of medical
expenses if hospitalised in Government recognised hospital in and outside
the State. However, travelling expenses will not be provided in connection
with such medical treatment”.
13. Amendment of the In the First Schedule to the Principal Act,-.
First Schedule (1) In para 1, for the words “three hundred fifty rupees” the words
“seven hundred fifty rupees” (within the State) and one thousand
rupees (outside the State)” shall be substituted.
(2) In para 2, for the figure and words “Rs. 350/- per day” the figure
and words ‘Rs. 750/- (inside the State) and Rs. 1000 (outside the
State) per day” shall be substituted.
P. Singthanga,
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
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