The Nagaland Legislative Assembly Members Salaries, Allowances & Pensions (Amendment) Act, 2001

The Nagaland Legislative Assembly Members Salaries, allowances, 
Pensions (Amendment) Act, 2001. 
(Act No. 9 of 2001). 
Received the assent of the Governor of Nagaland on 26/09/2001 and 
published in the Nagaland Gazette Extraordinary dated: 1 8Ih of October, 200 1. 
Further to amend the Nagaland Legislative Assembly Member's Salaries 
Allowances and Pension Act 1964. 
Whereas it is expedient to amend the Nagaland Assembly Members Salaries, 
Allowances and Pension Act 1964 (Nagaland Act No. of 1964) in the manner 
hereunder appending. 
It is hereby enacted in the fifty second year of the Republic of India as 
follows: 
1. SHORT TITLE AND COMMENCEMENT. 
(i) This Act shall be called Nagaland Legislative Assembly Member's 
Salaries, Allowances and Pension (Amendment) Act 200 1. 
(ii) It shall come into force on such a date as the State government may by 
Notification in Official Gazette appoint. 
2. AMENDMENT OF SECTION 3 A. 
Second proviso to Sub Section (I) of Section 3 A of the Principal Act shall be 
deleted and after Sub Section 5 the following shall be inserted as Sub 
Sections 6 and 7. 
6. (a) There shall be paid a family person at the rate of fifty percent of the 
pension in a manner provided hereunder and as may be further 
prescribed in this behalf. 
(i) If a deceased ex-member or pensioner leaves behind a window or a 
widower, the family pension shall become payable to the widow or 
widower, failing which to the eligible child. 
(ii) If sons and unmarried daughters are alive, unmarried daughters 
shall not be eligible for family pension, unless the sons attain the 
age of twenty five years and thereby become ineligible for the 
grant of family pension. 
(iii) Where family pension is granted under this rule to a minor, it shall 
be payable to the guardian on behalf of the minor. 
(b) Notwithstanding what is provided in clause (a) above, no member of the 
family who is a government servant shall be paid a family pension. 
7. (a) When a sitting member is killed by a terrorist act, the next of kin may be 
granted an ex-gratia payment of Rs 5 lakha only. 
(b) When a member expires while still serving his term, the next of kin may 
be granted an ex-gratiapayment of Rs 2 lakhs only. 

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