Himachal pradesh act 019 of 1991 : Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Second Amendment) Act, 1991

Preamble

Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Second Amendment) Act, 1991*

[Himachal Pradesh Act No. 19 of 1991]1[2nd November, 1991]

An Act further to amend the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Acts 1971 (Act No. 8 of 1971).

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Forty-second Year of the Republic of India, as follows:-

1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement or Objects and Reasons see R.H.P. Extra., dated 12-9-1991, P. 1356 and 1958.

* Received the assent of the Governor, Himachal Pradesh, on the 2nd November, 1991 and was published in Hindi in R.H.P. Exrta., dated 4-11-1991 at page 2515 and in English in R.H.P. Extra., dated 4-11-1991 at page 2516

Section 1. Short title

1. Short title.- This Act may be called the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Second. Amendment) Act, 1991.

Section 2. Amendment of section 6-B

2. Amendment of section 6-B.- In section 6-B of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (8 of 1971)-

(a) for the sign "." appearing at the end of second proviso, the sign ";" shall be substituted;

(b) after second proviso, the following third proviso shall be inserted, namely:-

"Provided further that while reckoning the period for the determination of the additional pension payable under the preceding proviso, in the case of members elected from the constituencies comprised of show bound area (non-synchronous area) where the elections are or may be conducted on any day subsequent to the day fixed for the general elections, the period intervening the date on which the oath is administered to the members elected to the Assembly in the general elections and the date on which the oath is administered to the members elected from the snow-bound area (non-synchronous area) shall also be counted.

Explanation.- The expression "snow-bound area (non-synchronous area)" means the area comprising of Kinnaur and Lahanl and Spiti districts and Pangi and Bharmaur tehsils in Chamba district.".

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