Himachal pradesh act 010 of 1996 : Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Amendment Act, 1996

Preamble

Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Amendment Act, 1996*

[Himachal Pradesh Act No. 10 of 1996]1[18th April, 1996]

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-seventh Year of the Republic of India, as follows:-

1. Passed in Hindi by the Himachal Pradesh Vidhan Sabha. For Statement of Objects and Reasons see R.H.P., Extra., dated p. 996 and 998.

* Received the assent the Governor on the 18th April, 1996, and was published in Hindi and English in R.H.P. Extra, dated the 20th April, 1996 at pages 1929 and 1930

Section 1. Short title

1. Short title.- This Act may be called the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Amendment Act, 1996.

Section 2. Amendment of section 4-B

2. Amendment of section 4-B.- In section 4-B 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 thousand and nine hundred", the words "three thousand" shall be substituted.

Section 3. Amendment of section 5

3. Amendment of section 5.- In section 5 of the principal Act, in first proviso to sub-section (2), for the words "one thousand and five hundred", the words "three thousand" shall be substituted.

Section 4. Amendment of section 6

4. Amendment of section 6.- In section 6 of the principal Act, for the words "forty thousand", wherever these occur, the words "sixty thousand" shall be substituted.

SECTIONS