Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Amendment Act, 1995*
| [Himachal Pradesh Act No. 14 of 1995]1 | [28th November, 1995] |
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 Forty-sixth 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 29-9-1995, p. 3929-3931.
* Received the assent of the Governor, Himachal Pradesh on the 28th November, 1995 and was published in Hindi and English in R.H.P. Extra., dated 28-11-1995, p. 4766 and 4767
1. Short title.- This Act may be called the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Amendment Act, 1995.
2. Amendment of section 4.- In section 4 of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (8 of 1971) (hereinafter called the principal Act), for the words "one hundred and fifty" whoever these occur, the words "two hundred" shall be substituted.
3. Amendment of section 6-B.- In section 6-B of the principal Act.-
(a) in sub-section (1-A)-
(i) clauses (i) and (ii) shall be renumbered as clauses (ii) and (iii) and before clause (ii) so remembered, the following clause (i) shall be inserted, namely:-
(i) if he has served for a period not exceeding one year, the sum of maces three hundred five seventy five per mensem:-
(ii) in renumbered clause (ii), for the words "three hundred and seventy five", the words, "seven hundred and fifty" shall be substituted;
(b) in sub-section (2), in clause (ii), the words he Council of States or the House of the People of shall be omitted; and
(c) for sub-section (3), the following shall be substituted, namely:-
"(3) Where any person entitled to pension under sub-section (1) is also entitled to any other pension, such person shall be entitled to receive the pension under sub-section (1) in addition to such other pension."