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SC: Speaker Can't Deny Pension & Other Benefits to MLAs While Disqualifying Them Under 10th Schedule - (29 Sep 2022)

CONSTITUTION

Supreme Court has held that under the Xth Schedule of the Constitution, the Speaker of a Legislative Assembly does not have power to deny pension and other benefits available to a former MLA while deciding a disqualification plea against him.

Tags : SUPREME COURT   10TH SCHEDULE   SPEAKER   DISQUALIFICATION  

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