Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Legislature Members Pension (Amendment) Act, 2011 23 of 2011 [30 April 2011] CONTENTS 1. Short Title 2. Amendment Of Section 3 Of Mah. I Of 1977 3. Amendment Of Section 4 Of Mah. I Of 1977 4. Amendment Of Section 4A Of Mah. I Of 1977 Maharashtra Legislature Members Pension (Amendment) Act, 2011 23 of 2011 [30 April 2011] 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 Sixty- second Year of the Republic of India as follows:-- 1. Short Title :- (1) This Act may be called the Maharashtra Legislature Members Pension (Amendment) Act, 2011. 2. Amendment Of Section 3 Of Mah. I Of 1977 :- In section 3 of the Maharashtra Legislature Members Pension Act, 1976. (Mah. I of 1977) (hereinafter referred to as "the principal Act"), in subsection (1), for the words "fifteen thousand rupees" the words "twenty-five thousand rupees" shall be substituted, with effect from the 1st May 2011. 3. Amendment Of Section 4 Of Mah. I Of 1977 :- In section 4 of the principal Act, to sub-section (1), the following proviso shall be inserted and shall be deemed always to have been inserted, namely:-- "Provided that, where the salary payable to such person for holding such office or being such member or so employed, or where the remuneration referred to in clause (c) paid to such person, is in either case less than the pension payable to him under section 3, such person shall be entitled only to receive the balance of pension under that section.". 4. Amendment Of Section 4A Of Mah. I Of 1977 :- I n section 4A of the principal Act, after sub-section (2C), the following sub-section shall be inserted, namely:-- "(2D) Notwithstanding anything contained in sub-sections (1), (2), (2A), (2B) and (2C), 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 or where the widow or widower of such deceased member is survived by minor child or children, to such minor child or children, with effect from the 1st May 2011, at the rate of rupees twenty-five thousand per month."