Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Second Amendment) Act, 1989*
| [Himachal Pradesh Act No. 2 of 1990]1 | [5th February, 1990] |
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 Fortieth Year of the Republic of India as follows:-
1. Passed in Hindi by the H.P. Vidhan Sabha. For Statement of Objects and reason see H.P. Extra, dated 12-11-1989 P. 2928.
* Received the assent of the Governor, Himachal Pradesh on 5th February, 1990 add was published in Hindi in R.H.P. Extra., dated 6-2-1990, page 175 and in English in R.H.P. Extra., dated 6-2-1990, P. 176
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Second Amendment) Act, 1989.
(2) It shall be deemed to have come into force with effect from 7th day of February, 1989.
2. Amendment of section 6-B.- In section 6-B of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971,-
(a) in sub-section (1-A),-
(1) for clauses (i) and (ii), the following clause shall be substituted, namely:-
"(i) if he has served for a period exceeding one year but less than three years, the sum of rupees three hundred and seventy-five per mensem; and"; and
(2) clause (iii) shall be re-numbered as clause (ii);
(b) in sub-section (5), for the word, brackets and figure "sub-section (1)", the words, brackets and figures "sub-section (1) and (1-A)" shall be substituted; and
(c) after sub-section (5) so amended; the following sub-section (5-A) shall be inserted, namely:-
"(5-A) Notwithstanding anything to the contrary contained in this section, where a person would have been entitled to draw pension under sub-section (1) or sub-section (1-A) of this section but for his death before the 7th day of February 1989 he could not draw, such pension, this spouse, minor children or un-married daughters shall be entitled to draw pension under sub-section (5), as if such person was alive on the 7th day of February, 1989".