Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Seventh Amendment) Act, 1977*
| [Himachal Pradesh Act No. 11 of 1977]1 | [30th June, 1977] |
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 Twenty-eighth Year of the Republic of India, as follows:-
1. For Statement of Objects and Reasons, see R.H.P., Extra., dt. 8-4-1977, p. 102.
* Received the assent of the Governor, Himachal Pradesh on the 30th June, 1977 and was published in R.H.P. Extra, dated the 1st July, 1977, p. 745-746
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Seventh Amendment) Act, 1977.
(2) It shall come into force at once.
2. Amendment of section 6-B.- In section 6-B of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (Act No. 8 of 1971), the following amendments shall be made, namely:-
(a) After sub-section (1) and before the existing proviso, the following new proviso shall be inserted:-
"Provided that,-
(i) the members elected or nominated from the constituencies where the elections are or have been conducted or such nomination made or any day subsequent to the date fixed for the general elections in the State; or
(ii) the members who due to the circumstances beyond their control fail to take oath on the day fixed for the purpose; or
(iii) the members elected or nominated to the Assembly constituted or deemed to have been constituted under section 5 of the Government of Union Territories Act, 1963 (20 of 1963); or
(iv) the members of Assembly constituted under section 3 of the Government of Part-C States Act, 1951 (49 of 1951);
shall be entitled to the pension under sub-section (1) irrespective of the facts that they have not completed the specified period of have years as such members;"
(b) in the existing proviso after the words "provided" but before the word "that" the word "further" shall be inserted.
3. Insertion of section 6-C.- After section 6-B of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971, the following section alongwith its heading shall be added, namely:-
"6-C. Medical facilities to ex-members.- Every person who is entitled to pension under the provision of section 6-B shall also be entitled to such medical facilities for himself and for the members of his family as are from time to time admissible to the retired Class I Officers of the Himachal Pradesh Government".