Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Legislature Members Pension (Amendment) Act, 2006 15 of 2006 [04 May 2006] CONTENTS 1. Short Title 2. Amendment Of Section 4A Of Mah. I Of 1977 Maharashtra Legislature Members Pension (Amendment) Act, 2006 15 of 2006 [04 May 2006] PREAMBLE An Act further to amend the Maharashtra Legislature Members' Pension Act, 1976. WHEREAS it is expedient further to amend the Maharashtra Legislature Members' Pension Act, 1976 (Mah. I of 1977), for the purposes hereinafter appearing; it is hereby enacted in the Fifty- seventh Year of the Republic of India as follows:- 1. Short Title :- (1) This Act may be called the Maharashtra Legislature Members pension (Amendment) Act, 2006. 2. Amendment Of Section 4A Of Mah. I Of 1977 :- In section 4A of the Maharashtra Legislature Members Pension Act, 1976 (Mah. I of 1977),- (a) in sub-section (2),- (i) for the figures, letters and words "1st day of August 1993" the figures, letters and words "1st day of January 2006" shall be substituted; (ii) for the word "widow" the words "widow or widower" shall be substituted; (iii) for the words "rupees one thousand" the words "rupees three thousand" shall be substituted; (b) in sub-section (2A),- (i) for the figures, letters and words "1st day of August 1993" the figures, letters and words "1st day of January 2006" shall be substituted; (ii) for the word "widow" the words "widow or widower", shall be substituted; (iii) for the words "rupees one thousand" the words "rupees three thousand" shall be substituted; (c) after sub-section (2A), the following sub-sections shall be inserted, namely :- "(2B) Notwithstanding anything contained in sub-sections (1), (2) or (2A), but subject to the provisions of sub-section (3), there shall be paid a pension to the widow or widower of the member of the State Legislature, who was not entitled to pension under the Act, from the 1st September 2000 to the 31st December 2005, at the rate of rupees one thousand per month; and with effect from the 1st January 2006, at the rate of rupees three thousand per month. (2C) With effect from the 1st January 2006, where the widow or the widower of the deceased member is survived by a minor child or children of such member, there shall be paid a pension per month to such minor child or children at the same rate at which the pension was payable to the widow or widower, and such pension shall be paid in such manner as may be prescribed by rules."; (d) for sub-section (3), the following sub-section shall be substituted, namely:- "(3) Where such widow or widower has re-married, then she or he shall not be entitled to the pension under this section from the date of such re-marriage.". (e) in the marginal note, for the words "Widow of member" the words "widow, widower or minor child of member" shall be substituted.