Pension and Other Facilities to Ex-Members
Pension
:
According to
the provisions of the Act, each ex-member is paid, on monthly basis :
| (i) | for any period of his membership upto 5 years whether continuous or not, a pension of Rs. 2,500/-; |
| (ii) | for any period of his membership beyond 5 years but upto 10 years, whether continuous or not, a pension of Rs. 3,500/-; |
| (iii) | for any period of his membership beyond 10 years but upto 15 years, whether continuous or not, a pension of Rs. 4,500/-; |
| (iv) | for any period of his membership beyond 15 years but upto 20 years, whether continuous or not, a pension of Rs. 5,500/-; |
| (v) | for any period of his membership beyond 20 years but upto 25 years, whether continuous or not, a pension of Rs. 6,500/-; |
| (vi) | for any period of his membership beyond 25 years but upto 30 years, whether continuous or not, a pension of Rs. 7,500/-; |
| (vii) | for any period of his membership beyond 30 years but upto 35 years, whether continuous or not, a pension of Rs. 8,500/-; |
| (viii) | for any period of his membership beyond 35 years but upto 40 years, whether continuous or not, a pension of Rs. 9,500/-; |
| (ix) | for any period of his membership beyond 40 years but upto 45 years, whether continuous or not, a pension of Rs. 10,500/-; |
| (x) | for any period of his membership beyond 45 years but upto 50 years, whether continuous or not, a pension of Rs. 11,500/-; |
| (xi) | for any period of his membership beyond 50 years but upto 55 years, whether continuous or not, a pension of Rs. 12,500/-; |
| (xii) | for any period of his membership beyond 55 years but upto 60 years, whether continuous or not, a pension of Rs. 13,500/-; and |
| (xiii) | for any period of his membership beyond 60 years whether continuous or not, a pension of Rs. 14,500/- per month. |
| Total pension which include pension from other sources should not exceed to Rs. 14,500- per month. |
Explanation :-
In computing the number of years for the purpose of determining pension with respect to a person who is elected to the Legislative Assembly in a bye-election, the period commencing with the date on which such person takes oath of his membership and ending with the date of dissolution of the Assembly is deemed to be five years.
Family Pension :
When a member of the Legislative Assembly dies before the expiry of the term of his office, his or her spouse is paid family pension of an amount per month equivalent to the salary which such member would have been entitled to had he been alive.
Medical Facility :
Each Ex-member is also entitled to the reimbursement on account of medical treatment of a sum not exceeding Rs. 5,000/- per annum and shall further entitled to any expenditure incurred beyond Rs. 5,000/- if same is incurred for treatment as an indoor patient in any Government Hospital of the State or may opt for a medical insurance scheme for indoor treatment on the time as being operated to the new recruits to class I services of the State Government.
Traveling Facility :
Each Ex-member is provided one free non-transferable pass for self only upto the age of 65 and beyond the age of 65, for self and a companion which entitles him/her to travel by all types of service buses of the Rajasthan State Road Transport Corporation including deluxe and air conditioned bus services.
