Preamble
Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Ninth Amendment) Act, 1978*
| [Himachal Pradesh Act No. 31 of 1978]1 | [5th October, 1978] |
An Act further to amend the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (Act No. 8 of 1971).
It is hereby enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-ninth Year of the Republic of India, as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Ninth Amendment) Act, 1978.
(2) It shall come into force at once.
Section 2. Amendment of section 6-B
2. Amendment of section 6-B.- In sub-section (1) of section 6-B of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (8 of 1971) (hereinafter called the principal Act), the following amendments shall be made, namely:-
(1) for the ":", sign appearing at the end of clause (c) the sign and word or shall be substituted, and after clause (c) so amended, the following clauses (d) and (e) shall be inserted:-
"(d) a member of-
(i) the Legislative Assembly of the erstwhile State of Patiala and East Punjab States Union; or
(ii) the Legislative Assembly of the erstwhile Punjab State; or
(iii) the Legislative Council of the erstwhile Punjab State; or
(iv) partly as a member of the one and partly as a member of the other;
who has been elected or nominated to represent the whole or the part of the areas added to Himachal Pradesh under section 5 of the Punjab Re-Organisation Act, 1966(31 of 1966) and is an ordinarily resident of the territories as comprise in the State of Himachal Pradesh; or
"(e) partly as a member of the Assembly and partly as a member of the Legislative Assembly of erstwhile State of Patiala and East Punjab "States Union or the Legislative Assembly/Council of the erstwhile State of Punjab, as the case may be:"; and
(ii) in the first proviso at the end of clause (iv), the word "or" shall be inserted and after clause (iv) so amended, the following clause (v) shall be added:-
"(v) the members of the Territorial Council of Himachal Pradesh chosen or nominated under section 3 of the Territorial Councils Act, 1956; (103 of 1956)".
Section 3. Retrospective effect to certain amendments
3. Retrospective effect to certain amendments.- The Amendments made in section 6-B of the principal Act, vide section 2 of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Seventh Amendment) Act, 1977, (11 of 1977) and vide section 2 of this Act shall always be deemed to have been made with effect from the 31st December, 1976.