The Nagaland Legislative Assembly Members Salaries, Allowances & Pensions (Amendment) Act 2002

481 
The Nagaland Legislative Assembly Members Salaries, Allowances & 
Pensions (Amendment) Act 2002. (Act No. 6 of 2002). 
Received the assent of the Government of Nagaland on 01/10/2002 and 
published in the Nagaland Gazette Extraordinary dated: 29th of October, 2002. 
An 
-Act- 
Further to amend the Nagaland Legislative Assembly Members Salaries, 
Allowances and Pension Act, 1964. 
Whereas it is expedient to amend the Nagaland Legislative Members Salaries 
Allowance and Pension Act, 1964 (Nagaland Act No. 6 of 1964) in the manner 
hereunder pending. 
It is hereby enacted in the fifty third year of the Republic of India as follows: 
	
1. 	 SHORT TITLE AND COMMENCEMENT: 
(i) This act shall be called the Nagaland Legislative Assembly Members 
Salaries, Allowances and Pension (Amendment) Act, 2002. 
(ii) It shall come into force on such date as the state government may by 
notification in official gazette appoint. 
	
2. 	 AMENDMENT OF SECTION 3A. 
Section 3A (1) of the Principal Act shall be substituted by the following as 
hereunder: 
3A (1) There shall be paid a pension of Rupees Four Thousand per mensem to 
every person who has served for one term as a member of the Nagaland 
Legislative Assembly or member of the Interim Body constituted under the 
Nagaland transaction Provisions) Regulation 1961 (2 of 196 1) 
Provided that where any person has served as aforesaid for more than one 
term, there shall be paid to him an additional pension of rupees One 
Thousand only per mensem for the first second term and additional pension 
of Rupees Five Hundred for such additional term without subject to any 
maximum limit. 
Explanation: The expression "Term" in the above Section 3 A(1) Shall mean a 
period of five years beginning from the date of publication of the Notification 
constituting the Nagaland Legislative Assembly after any general election 
held and includes a period lesser than five years in the event of dissolution of 
the House for fresh election before completion of the five year period and 
further includes the term served by a person as member of the Nagaland 
Legislative Assembly on being elected on the basis of any bye-election held. 

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