Preamble
Gujarat Ministers' Salaries and Allowances (Amendment) Act, 1973*
| [Gujarat Act No. 20 of 1973] | [3rd November, 1973] |
An Act further to amend the Gujarat Ministers' Salaries and Allowances Act, 1960.
It is hereby enacted in the Twenty-fourth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Gujarat Ministers' Salaries and Allowances (Amendment) Act, 1973.
Section 2. Amendment of section 3 of Guj. VI of 1960
2. Amendment of section 3 of Guj. VI of 1960.- In clause (b) of the Gujarat Ministers' Salaries and Allowances Act, 1960 (Guj. VI of 1960) (hereinafter referred to as "the principal Act"), for the words "Minister" includes the Chief Minister" the following shall he substituted, namely:-
"Minister" includes-
(i) the Chief Minister,
(ii) the Deputy Chief Minister, and
(iii) Minister of State".
Section 3. Amendment of section 3 of Guj. VI of 1960
3. Amendment of section 3 of Guj. VI of 1960.- In section 3 of the principal Act,-
(1) after the words "per month" the words, letters and figures "and to each Minister of State a salary of Rs. 950 per month" shall be added;
(2) to the marginal note, the words "and Ministers of State" shall be added at the end.
Section 4. Amendment of section 13 of Guj. VI of 1960
4. Amendment of section 13 of Guj. VI of 1960.- In section 13 of the principal Act,-
(1) for the words "office of a Deputy Minister" the words "office of a Minister of State or of a Deputy Minister" shall he substituted;
(2) in the marginal note, for the words "Deputy Ministers" the words "Ministers of State and Deputy Ministers" shall be substituted.
Section 5. Repeal of Guj. Ord. of 1973
5. Repeal of Guj. Ord. of 1973.- The Gujarat Ministers' Salaries and Allowances (Amendment) Ordinance, 1973 (Guj. Ord. of 1973) is hereby repealed and the provisions of section 7 of the Bombay General Clauses Act, 1904 (Bom. I of 1904) shall apply to such repeal as if that Ordinance were an enactment.