Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh State Legislature (Members Emoluments And Pension) (Amendment) Act, 1997 4 of 1997 [01 May 1997] CONTENTS 1. Short Title 2. Amendment Of Section 4 Of U.P. Act No. 23 Of 1980 3. Amendment Of Section 5 4. Amendment Of Section 15 5. Insertion Of New Chapter 4-A 6. Amendment Of Section 17-A 7. Substitution Of Section 24 8. Amendment Of Section 25 9. Amendment Of Section 26 Uttar Pradesh State Legislature (Members Emoluments And Pension) (Amendment) Act, 1997 4 of 1997 [01 May 1997] An Act further to amend the Uttar Pradesh State Legislature (Members' Emoluments and Pension) Act, 1980 It is hereby enacted in the Forty-eighth Year of the Republic of India as follows :-- 1. Short Title :- This Act may be called the Uttar Pradesh State Legislature (Members Emoluments and Pension) (Amendment) Act, 1997. 2. Amendment Of Section 4 Of U.P. Act No. 23 Of 1980 :- I n Section 4 of the Uttar Pradesh State Legislature (Members Emoluments and Pension) Act, 1980, hereinafter referred to as the principal Act, for the words "two thousand and six hundred rupees" the words "three thousand rupees" shall be substituted. 3. Amendment Of Section 5 :- In Section 5 of the principal Act,-- (a) for the words "not exceeding sixty-five thousand rupees per annum" the words "not exceeding eighty-five thousand rupees per annum from June 1, 1997" shall be substituted; (b) after the existing proviso the following proviso shall be inserted, namely :-- "Provided further that whenever there is an increase in the railway fare of first class, the State Government may by a notified order make a proportional increase in the value of railway coupons.". 4. Amendment Of Section 15 :- In Section 15 of the principal Act,-- (a) in Sub-section (1) for the words "one hundred fifty rupees" the words "two hundred rupees" shall be substituted; (b) in Sub-sections (2) and (3) for the words "one hundred rupees" the words "one hundred and twenty five rupees" shall be substituted. 5. Insertion Of New Chapter 4-A :- After Chapter 4 of the principal Act, the following Chapter shall be inserted, namely :-- "Chapter IV-A SECRETARIAL ALLOWANCE 15-A. Secretarial allowance.-- Every member of the assembly or the council, whether or not he holds any of the office referred to in Clause (1) of Section 2 including the leader of opposition shall be entitled to receive for the duration of his membership or, as he case may be, during the whole of the term in which he holds such office, secretarial allowance at the rate of two hundred rupees per month.". 6. Amendment Of Section 17-A :- In Section 17-A of the principal Act for the words "not exceeding rupees one lakh" the words "not exceeding rupees two lakh" shall be substituted. 7. Substitution Of Section 24 :- For Section 24 of the principal Act, the following section shall be substituted, namely :-- "24. Pension to ex-member.-- Every person who has served as a member of the Assembly or the Council for any period shall be entitled to a pension at the rate of one thousand two hundred and fifty rupees per month throughout his life : Provided that where any person has served as aforesaid for period exceeding one year, he shall be entitled to an additional pension at the rate of one hundred rupees per month for every completed year in excess of one year.". 8. Amendment Of Section 25 :- In Section 25 of the principal Act,-- (a) for Clause (a), the following clause shall be substituted, namely :-- "(a) where a person is entitled to any pension under the provisions of the Salaries, Allowances and Pension of Members of Parliament Act, 1954 and such pension is equal to or exceeds the amount of pension admissible under Section 24". (b) in Clauses (b) and (c), for the words "two thousand and fifty rupees", the words "the amount of pension admissible under Section 24" shall be substituted. 9. Amendment Of Section 26 :- In Section 26 of the principal Act, for the words "two thousand and fifty rupees", wherever occurring, the words "the amount of pension admissible under Section 24" shall be substituted.