THE
SALARY, ALLOWANCES AND PENSION OF MEMBERS OF PARLIAMENT
(AMENDMENT) BILL, 2002
a
BILL
further to amend the Salary,
Allowances and Pension of Members of Parliament Act,
1954.
Be it
enacted by Parliament in the Fifty-third Year of the Republic of India as follows:—
1. Short title
and commencement.-(1) This Act may be called the Salary,
Allowances and Pension of Members of Parliament (Amendment) Act,
2002.
(2) It shall be deemed to have come into force on
the 14th day of September, 2001.
2.
Amendment of section 8A of Act
30 of 1954.-In section 8A of the Salary, Allowances and Pension of Members of
Parliament Act, 1954, in sub-section (1),—
(a) in the opening portion, for the figures
“1993”, the figures “2001” shall be substituted;
(b) in the second and third provisos, for the figures and
words “1993, be entitled to a
pension of two thousand and five hundred rupees per mensem” at both the places
where they occur, the figures and words “2002, be entitled to a pension of three
thousand rupees per mensem” shall be substituted.
STATEMENT
OF OBJECTS AND REASONS
Prior to 14th September, 2001, former members of either
House of Parliament with minimum membership of four years were entitled to a
pension of rupees two thousand five hundred per month under sub-section (1) of
section 8A of the Salary, Allowances and Pension of Members of Parliament Act,
1954 and former members who had served as
members of the House of the People twice for its duration but were not
entitled to any pension due to non-completion of four years of membership and
also the members of the Provisional Parliament were respectively entitled to minimum pension of rupees
two thousand five hundred per month under the second and third provisos to
sub-section (1) of section 8A of the Act. Besides this, former members who had
served as members of Parliament for a period exceeding five years were also
entitled to an additional pension of rupees five hundred per month for every
year in excess of five years.
2. The minimum pension of rupees two thousand five
hundred per month to former members of Parliament with four years membership was
raised to rupees three thousand per month with effect from 14th September, 2001
by the Salary, Allowances and Pension of Members of Parliament (Amendment) Act,
2001. The additional pension of rupees five hundred per month for membership of
every year in excess of five years was also raised to rupees six hundred per
month from the said date. However, the minimum pension for other two categories
of former members of Parliament remained unchanged. It is, therefore, proposed
to increase the pension of these two categories of former members of Parliament from rupees
two thousand five hundred per month to rupees three thousand per month with
effect from 14th September, 2001.
3. The Bill seeks to achieve the above
object.
New
delhi;
The 10th May, 2002.
PRAMOD MAHAJAN.
Clause 2 of the Bill seeks to amend sub-section (1) of
section 8A of the Salary, Allowances and Pension of Members of Parliament Act,
1954 to raise pension of former members of Parliament who had served as members
of the House of the People twice but in aggregate less
than four years and the members of Provisional Parliament from rupees two
thousand five hundred per month to rupees three thousand per month with effect
from 14th September, 2001.
2. The proposed revision of pension would involve
expenditure fro m the Consolidated Fund of India to the tune of seventeen lakhs twelve thousand rupees.
Out of this amount, a sum of thirteen lakhs twenty thousand rupees will be
recurring expenditure and a sum of approximately three lakhs ninety-two thousand
rupees will be non-recurring expenditure.
3.
The provisions of the Bill do not involve any other recurring or non-recurring
expenditure.
EXTRACT FROM THE SALARY, ALLOWANCES
AND PENSION OF MEMBERS OF PARLIAMENT ACT, 1954
(30 of 1954)
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8A. (1)
With effect from the commencement of the Salary, Allowances and Pension of
Members of Parliament (Amendment) Act, 1993, there shall be paid a pension of
three
thousand rupees per mensem
to every person who has served for a period of four years, whether continuous or
not,—
(i) as a member of the Council of States;
or
(ii) as a member of the House of the People;
or
(iii) partly as a member of the Council of States
and partly as a member of the House of the People; or
(iv) as a member of the Provisional Parliament;
or
(v) parly as a member of the Provisional
Parliament and—
(a) partly as a member of the Council of States
and partly as a member of the House of the People; or
(b) partly as a member of the Council of States
or partly as a member of the House of the People:
Provided that where any person has served as aforesaid
for a period exceeding five years, there shall be paid to him an additional
pension of six hundred rupees per mensem for every year in excess of five
years:
Provided further that where any person has served as a
Member of the House of the People twice for its duration as provided in clause
(2) of article 83 of the Constitution, whether consecutively or not, and
who is not entitled to any pension under the foregoing provisions of this
sub-section, he shall with effect from the commencement of the Salary,
Allowances and Pension of Members of Parliament (Amendment) Act, 1993, be
entitled to a pension of two thousand and five hundred rupees per
mensem:
Provided also that every person, who has served for any
period as a member of the Provisional Parliament and who is not entitled to any
pension under the foregoing
provisions of this sub-section, shall, with
effect from the commencement of the Salary, Allowances and Pension of Members of
Parliament (Amendment) Act, 1993 be entitled to a pension of two thousand and
five hundred rupees per mensem.
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