| [Goa Act No. 2 of 1989] | [22nd February, 1989] |
An Act further to amend the Goa Salaries and Allowances of Ministers Act, 1964.
Be it enacted by the Legislative Assembly of Goa in the Thirty-ninth Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Goa Salaries and Allowances of Ministers (Amendment) Act, 1988.
(2) It shall come into force at once.
2. Amendment of section 3.- In sub-section (2) of section 3 of the Goa Salaries and Allowances of Ministers Act, 1964 (Act 3 of 1965) hereinafter referred to as the "principal Act", in item 3, for the words and figures "Rs. 1500/- per month", the words and figures "Rs. 2000/- per month" shall be substituted.
3. Amendment of section 10A.- In section 10 A of the principal Act, for the words "Deputy Minister", the words "Minister of State" shall be substituted.