Preamble
Gujarat Legislative Assembly Members' Salaries and Allowances (Amendment) Act, 1979*
| [Gujarat Act No. 15 of 1979] | [3rd April, 1979] |
An Act further to amend the Gujarat Legislative Assembly Members' Salaries and Allowances Act, 1960, for certain purposes.
It is hereby enacted in the Thirtieth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Gujarat Legislative Assembly Members' Salaries and Allowances (Amendment) Act, 1979.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazelle, appoint.
Section 2. Amendment of section 5B of Guj. II of 1960
2. Amendment of section 5B of Guj. II of 1960.- In the Gujarat Legislative Assembly Members' Salaries and Allowances Act, 1960 (Guj. II of 1960) (hereinafter referred to as "the principal Act"), in section 5B, after the words "first class" the words "or any other class the fare for "which does not exceed that for the first class" shall be inserted.
Section 3. Amendment of section 8 of Guj. II of 1960
3. Amendment of section 8 of Guj. II of 1960.- In the principal Act, in section 8, in sub-section (5), in the first proviso-
(a) for the words "provided that a member shall be entitled-" the words "Provided that" shall be substituted;
(b) in clause (i) for the words "in a place where" the words "a member and the members of his family who are residing with and dependent on him shall be entitled in a place where" shall be substituted;
(c) in clause (ii) for the words "in a place where" the words "a member shall be entitled in a place where" shall be substituted.