Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Amendment) Act, 1987*
| [Himachal Pradesh Act No. 12 of 1987]1 | [8th May, 1987] |
An Act 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-eighth Year of the Republic of India as follows:-
1. For Statement of Objects and Reasons see R.H.P. Extra., dated 16-5-1937 p. 818.
* Received the assent of the Governor, Himachal Pradesh, on the 8th May, 1987 and was published in Rajpatra, Himachal Pradesh, dated the 8th May, 1987, P. 773
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Amendment) Act, 1987.
(2) It shall come into force at once.
2. Amendment of section 4-B.- In section 4-B of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (8 of 1971).
(a) for the words "seven hundred and fifty" the words "one thousand three hundred and fifty" shall be substituted;
(b) for the sign "." appearing at the end of the existing section 4-B, the sign ":" shall be substituted and thereafter the following-proviso along, with an Explanation shall be added, namely:-
"Provided that member who is entitled to the services of ministerial staff, including a stenographer; from the Central Government or State Government or any Corporation owned or controlled by the Central Government or the State Government or any local authority shall be entitled only to draw the allowance under this section at the rate of seven hundred and fifty rupees per mensem.
Explanation.- For the purposes of this section, the expression ‘secretarial facility’ shall include stenographic assistance."