Himachal pradesh act 005 of 1994 : Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Amendment) Act, 1994

Section 1. Short title

1. Short title.- This Act may be called the Himachal Pradesh Legislative Assembly Allowances and Pension of Members Amendment Act, 1994.

Section 2. Amendment of section 3

2. Amendment of section 3.- In section 3 of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (8 of 1971) (hereafter called the principal Act),-

(i) for the marginal heading, the following heading shall be substituted, namely:-

"Salary and compensatory allowance";

(ii) in sub-section (1), before the words "compensatory allowance", the words "salary at the rate of one thousand and five hundred rupees and" shall be inserted; and

(iii) in sub-section (4), before the words "compensatory allowance," the words, "salary and" shall be inserted.

Section 3. Amendment of section 4

3. Amendment of section 4.- In section 4 of the principal Act-

(a) for the marginal heading, the following heading shall be substituted, namely:-

"Travelling allowance"; and

(b) for the words "-one hundred," wherever these occur, the words "one hundred and fifty" shall be substituted:-

Section 4. Amendment of section 4-B

4. Amendment of section 4-B.- In section 4-B of the principal Act, for the words "on thousand and six hundred", the words "one thousand and nine hundred" shall be substituted.

Section 5. Amendment of section 4-D

5. Amendment of section 4-D.- In section 4-D of the principal Act, in sub-section (1), the following proviso shall be added at the end, namely:-

"Provided that if a member, including a Minister, Deputy Minister, Speaker and Deputy Speaker, has received half of the amount of advance and ceases to be the Member of the State Legislative Assembly, he shall be entitled to receive the balance amount of advance admissible to him, irrespective of the fact that he has ceased to be the Member of the Legislative Assembly".

Section 6. Amendment of section 5

6. Amendment of section 5.- In section 5 of the principal Act, in the first proviso to sub-section (2), for the words "eight hundred", the words "one thousand and five hundred" shall be substituted.

Section 7. Insertion of section 5-A

7. Insertion of section 5-A.- After section 5 of the principal Act, the following section shall be inserted, namely:-

"5-A. Water and electricity allowance.- There shall be paid to each member the water and electricity allowance at the rate of three hundred rupees per mensem:

Provided that a member who is availing the facility of rent free accommodation in relation to which water and electricity charges are borne by the Central or the State Government or any Corporation owned or controlled by the Central or the State Government or any local authority, shall not be entitled to draw the water and electricity allowance.

Section 8. Amendment of sections

8. Amendment of sections.- In section 6 of the principal Act, for the words "twenty thousand" wherever these occur, the words "forty thousand" shall be substituted.

Section 9. Amendment of section 6-A

9. Amendment of section 6-A.- In section 6-A of the principal Act, for the opening words "The compensatory" the words "The salary and compensatory" shall be substituted.

Section 10. Amendment of section 6-B

10. Amendment of section 6-B.- In section 6-B of the principal Act, in sub-section (1), for the figure "500", the figure "1,000" shall be substituted.

Section 11. Insertion of section 6-CC

11. Insertion of section 6-CC.- After section 6-C of the principal Act, the following new section 6-CC shall be inserted, namely:-

"6-CC. Telephone facilities to ex-members.- Every ex-member, who is entitled to pension under the provisions of section 6-B, shall also on the production of actual payee's receipt, be entitled to the reimbursement of amount of rent paid by him for the telephone installed at his permanent place of residence.