Haryana act 010 of 2007 : Haryana Legislative Assembly (Allowances and Pension of Members) Amendment Act, 2007

Preamble

Haryana Legislative Assembly (Allowances and Pension of Members) Amendment Act, 2007*

[Haryana Act No. 10 of 2007][2nd April, 2007]

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 in the Fifty-eighth Year of the Republic of India as follows:-

* [Received the assent of the Governor on 2nd April, 2007 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 11/2007, dated 6th April, 2007].

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Haryana Legislative Assembly (Allowances and Pension of Members) Amendment Act, 2007.

(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Section 2. Amendment of section 7A of Haryana Act 2 of 1975

2. Amendment of section 7A of Haryana Act 2 of 1975.- In sub-section (1-A) of section 7A of the Haryana Legislative Assemble (Allowances and Pension of Members) Act, 1975, the sign and words "or any other law for the time being in force" existing at the end shall be omitted.

SECTIONS