Preamble
Haryana Legislative Assembly (Allowances and Pension of Members) Amendment Act, 2005*
| [Haryana Act No. 8 of 2005] | [7th July, 2005] |
An Act further to amend the Haryana Legislative Assembly (Allowances and Pension of Members) Act, 1975.
Be it enacted by the Legislature of the State of Haryana on the Fifty-sixth Year of the Republic of India as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Haryana Legislative Assembly (Allowances and Pension of Members) Amendment Act, 2005.
Section 2. In section of section 3D in Haryana Act 2 of 1975
2. In section of section 3D in Haryana Act 2 of 1975.- After Section 3C of the Haryana Legislative Assembly (Allowances and Pension of Members) Act, 1975, the following section shall be inserted, namely:-
"3D. Secretarial allowance.-A member shall be entitled to secretarial allowance at the cate of Rs. 5,000/- per mensem which the Haryana Vidhan Suhha Secretariat may pay to the person to be notified by the member to the Secretarial to work as his Secretary:
Provided that the person so notified by the member shall render assistance to the member at his pleasure:
Provided further that no member who has been holding office of Chief Minister/Deputy Chief Minister/Minister/Deputy Minister/Speaker/Deputy Speaker/Chief ??? Secretary/Parliamentary Secretary and retains Special Assistant Personal shall draw such allowance.
Section 3. Repeal and saving
3. Repeal and saving.- (1) The Haryana Legislative Assemble (Allowances and Pension of Members) Amendment Ordinance, 2005 (Haryana Ordinance No. 3 of 2005), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.