Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Amendment) Act, 1985*
| [Himachal Pradesh Act No. 10 of 1985] | [11th September, 1985] |
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 Thirty-sixth Year of the, Republic of India as follows:-
* Received the assent of the Governor of Himachal Pradesh on the 11th September, 1985 and was published in Rajpatra, Himachal Pradesh (Extraordinary), dated the 28th September, 1985 at page 1571
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Amendment) Act, 1985.
(2) It shall be deemed to have come into force with effect from the 1st day of October, 1984.
2. Amendment of section 2.- In section 2 of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (8 of 1971) (hereinafter called the principal Act),-
(a) the word "and" occurring at the end of clause (f) shall be omitted; and
(b) for the sign "." occurring at the end of clause (g), the sign and word "; and" shall be substituted and thereafter the following new clause (h) shall be added, namely:-
"(h) ‘Governor’ means the Governor of Himachal Pradesh."
3. Amendment of section 4-D.- The existing section 4-D of the principal Act, shall be remembered as sub-section (1) and thereafter the following new sub-section (2) shall be added, namely:-
"(2) Where a member having obtained house building advance for the construction of a house or for the purchase of a build-up house under sub-section (1) dies during his term as such member and the Governor is satisfied that the pecuniary condition of the family of the decesed is such that the amount advanced cannot be repaid by the family of the deceased, the amount of such advance or any part thereof which would have accrued after the date of his death in accordance with the terms and conditions of the grant of the advance along with interest thereon may be written off with the sanction of the Governor."