Himachal Pradesh Legislative Assembly (Allowances and Pension Op Members) Amendment Act, 1999*
| [Himachal Pradesh Act No. 11 of 1999]1 | [10th May, 1999] |
An Act further to amend the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (Act No. 8 of 1971).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fiftieth Year of the Republic of India as follows:-
1. Passed in Hindi by the Himachal Pradesh Vidhtin Sabha. For Statement of Objects and Reasons see R.H.P. Extra., dated 12.4.1999, p. 1297 & 1300.
* Received the assent of the Governor on 10th May, 1999 and was published in Hindi and English in R.H.P. Extra, dated 11.5.99, p. 1625-1628
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Amendment Act, 1999.
(2) Second proviso to clause (a) and clause (b) of section 4 and section 5 shall be deemed to have come into force on 24th day of August, 1998 and the remaining provisions of this Act, shall come into force at once.
2. Amendment of section 4.- In section 4 of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (hereinafter called the principal Act),-
(a) in sub-section (1), in clause (ii), for the words "two hundred and fifty", the words "three hundred" shall be substituted; and
(b) in sub-section (2), for the words "two hundred", the words "three hundred" shall be substituted.
3. Amendment of section 4-B.- In section 4-B of the principal Act,-
(a) for the words "four thousand and five hundred", the words "five thousand and five hundred" shall be substituted; and.
(b) for the words "one thousand", the words "four thousand and five hundred" shall be substituted.
4. Amendment of section 6-B.- In section 6-B of the principal Act,-
(a) in sub-section (1), for the existing first proviso, the following provisos shall be substituted, namely:-
"Provided that where any person has served as aforesaid for a period exceeding first term, there shall be paid to him an additional pension of Rs. 150/- per mensem for every year in excess of the period of first term; provided that in no case the pension payable to such persons shall not exceed Rs. 13,000/per mensem. For this purpose, the traction of a year shall be counted as one year:
Provided further that the Dearness Relief upto 1510 Consumer Price Index as on 1-1-1996, shall be merged in the pension including additional pension, where such pension,-
| (a) does not exceed Rs. 1,750/- per month | 148% of pension. |
| (b) exceeds Rs. 1,750/- but does not exceed Rs. 3,000/- per month | 111% of pension subject to a minimum of Rs. 2,590/-. |
| (c) exceeds Rs. 3,000/- | 96% of pension subject to a minimum of Rs. 3,330/-; |
(b) in sub-section (5), for the words "of the rates specified in the schedule to this Act", the words and figures "at the rate of 50% of pension as admissible to such person subject to a minimum of Rs. 1,500/- per month (including Dearness Relief upto 1510 Consumer Price Index as on 1-1-1996)" shall be substituted; and
(c) sub-section (6)), occurring immediately before sub-section (7), shall be omitted.".
5. Deletion of Schedule.- The SCHEDULE appended to the principal Act, shall be deleted.