GOA SALARY, ALLOWANCES AND PENSION OF MEMBERS OF THE LEGISLATIVE ASSEMBLY (FIFTH AMENDMENT) ACT, 2018

Preamble - GOA SALARY, ALLOWANCES AND PENSION OF MEMBERS OF THE LEGISLATIVE ASSEMBLY (FIFTH AMENDMENT) ACT, 2018

THE GOA SALARY, ALLOWANCES AND PENSION OF MEMBERS OF THE LEGISLATIVE ASSEMBLY (FIFTH AMENDMENT) ACT, 2018

[Act No. 12 of 2018]

[04th September, 2018]

PREAMBLE

An Act further to amend the Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004 (Goa Act 20 of 2004).

Be it enacted by the Legislative Assembly of Goa in the Sixty-ninth Year of the Republic of India, as follows:--

Section 1 - Short title and commencement

(1)     This Act may be called the Goa Salary, Allowances and Pension of Members of the Legislative Assembly (Fifth Amendment) Act, 2018.

 

(2)     It shall be deemed to have come into force on the first day of April, 2018.

Section 2 - Amendment of section 3

In section 3 of the Goa Salary, Allowances and Pension of Members of the Legislative Assembly Act, 2004 (Goa Act 20 of 2004) (hereinafter referred to as the "principal Act"),--

(i)       in sub-section (1), the following proviso shall be inserted, namely:--

"Provided that, the amount payable as salary and daily allowances shall be increased from time to time, at the rate arrived after deduction of the rate of dearness allowance as was applicable on the first day of April, 2012, from the rate of dearness allowance as notified from time to time, in terms of the Sixth Central Pay Commission's Recommendations.";

(ii)      in sub-section (2), for the expression "Rs. 1,500/- (Rupees one thousand and five hundred only)", the expression "Rs. 3,000/- (Rupees three thousand only)" shall be substituted.

Section 3 - Amendment of section 9

In section 9 of the principal Act, the following proviso shall be inserted, namely:--

"Provided that, the amount payable as constituency allowance shall be increased from time to time, at the rate arrived after deduction of the rate of dearness allowance as was applicable on the first day of April, 2012, from the rate of dearness allowance as notified from time to time, in terms of the Sixth Central Pay Commission's Recommendations.".

Section 4 - Amendment of section 11

In sub-section (1) of section 11 of the principal Act, before the first proviso, the following proviso shall be inserted, namely:--

"Provided that, the amount payable as pension shall be increased from time to time, at the rate arrived after deduction of the rate of dearness allowance as was applicable on the first day of April, 2012, from the rate of dearness allowance as notified from time to time, in terms of the Sixth Central Pay Commission's Recommendations.".

Section 5 - Amendment of section 14

In section 14 of the principal Act, in sub-section (3), for the expression "Rs. 6,000/-", the expression "Rs. 7,500/-" shall be substituted.