Haryana act 005 of 2006 : Haryana Salaries and Allowances of Ministers (Amendment) Act, 2005

Preamble

Haryana Salaries and Allowances of Ministers (Amendment) Act, 2005*

[Haryana Act No. 5 of 2006][9th January, 2006]

An Act further to untune the Haryana Salaries and Allowances of Ministers Act, 1970.

Be it enacted by the Legislature of the State of Haryana in the Fifty-sixth Year of the Republic of India as follows:-

* [Received the assent of the Governor of Haryana on the 9th January, 2006, and is hereby published in the "Haryana Government Gazette", Extraordinary, No. Leg. 5/2006, dated 13th March, 2006]

Section 1. Short title

1. Short title.- This Act may be called the Haryana Salaries and Allowances of Ministers (Amendment) Act, 2005.

Section 2. Amendment of section 3 of Haryana Act 3 of 1970

2. Amendment of section 3 of Haryana Act 3 of 1970.- In sub-section (1) of section 3 of the Haryana Salaries and Allowances of Ministers Act, 1970 (hereinafter called the principal Act), for the words "eleven thousand rupees", the words "twelve thousand rupees" shall be substituted.

Section 3. Amendment of section 8 of Haryana Act 3 of 1970

3. Amendment of section 8 of Haryana Act 3 of 1970.- In sub-section (2) of section 8 of the principal Act for the words "rupees five hundred", the words "six hundred rupees" shall be substituted.

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