Preamble
Gujarat Ministers' Salaries and Allowances (Amendment) Act, 1972*
| [Gujarat Act No. 3 of 1972] | [24th April, 1972] |
An Act to amend the Gujarat Ministers' Salaries and Allowances Act, 1960.
It is hereby enacted in the Twenty-third 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 Ministers' Salaries and Allowances (Amendment) Act, 1972.
(2) It shall be deemed to have come into force on 17th March, 1972.
Section 2. Amendment of section 4 of Guj. 6 of 1960
2. Amendment of section 4 of Guj. 6 of 1960.- In section 4 of the Gujarat Ministers' Salaries and Allowances Act, 1960 (Guj. 4 of 1960) (hereinafter referred to as "the principal Act"), in sub-section (7), for the words "in Ahmedabad" the words "in Gandhinagar" shall be substituted.
Section 3. Amendment of section 8 of Guj. 6 of 1960
3. Amendment of section 8 of Guj. 6 of 1960.- In section 5 of the principal Act,-
(1) after sub-section (1), the following sub-section shall be inserted, namely:-
"(1A) Where, under sub-section (1), the State Government has provided for the use of the Ministers motor cars or other conveyances, it shall also provide to them, free of charge, the services of a driver for each such car or conveyance.":
(2) in sub-section (2), for the figures "250" the figures "150" shall be substituted.
Section 4. Amendment of section 7 of Guj. 6 of 1960
4. Amendment of section 7 of Guj. 6 of 1960.- In section 7 of the principal Act, in sub-section (1), for the words "in Ahmedabad", the words "in Gandhinagar" shall be substituted.
Section 5. Amendment of section 8 of Guj. 6 of 1960
5. Amendment of section 8 of Guj. 6 of 1960.- In section 8 of the principal Act.-
(1) after sub-section (1), the following sub-section shall be inserted, namely:-
"(1A) Where, under sub-section (1), the State Government has provided for the use of the Deputy Ministers motor cars or other conveyances, it shall also provide to them, free of charge, the services of a driver for each such car or conveyance."
(2) in sub-section (2) for the figures "250" the figures "150" shall be substituted.
Section 6. Amendment of section 14 of Guj. 6 of 1960
6. Amendment of section 14 of Guj. 6 of 1960.- In section 14 of the principal Act, after sub-section (3), the following sub-sections shall be added, namely:-
"(4) All rules and orders made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to rescission by the State Legislature or such modifications as the State Legislature may make during the session in which they are so laid, or the session immediately following.
(5) Any rescission or modification so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.".