Preamble
Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Amendment Act, 1998*
| [Himachal Pradesh Act No. 17 of 1998]1 | [21st August, 1998] |
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-ninth Year of the Republic of India, as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Amendment Act, 1998.
Section 2. Amendment of section 3
2. Amendment of section 3.- In section 3 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 five hundred", the words "two thousand and five hundred" shall be substituted.
Section 3. Amendment of section 4
3. Amendment of section 4.- In section 4-B of the principal Act, in sub-section (1), in clause (ii), for the words "two hundred", the words "two hundred and fifty" shall be substituted.
Section 4. Amendment of section 4-B
4. Amendment of section 4-B.- In section 4-B of the principal Act, for the words "three thousand", the words "four thousand and five hundred" shall be substituted.
Section 5. Amendment of section 5
5. Amendment of section 5.- In section 5 of the principal Act, in the first proviso to sub-section (2), for the words "three thousand", the words "four thousand shall be substituted.
Section 6. Amendment of section 5-A
6. Amendment of section 5-A.- In section 5-A of the principal Act for the words "three hundred" the words "five hundred" shall be substituted.
Section 7. Amendment of section 6
7. Amendment of section 6.- In section 6 of the principal Act, for the words "sixty thousand", wherever these occur, the words "eighty thousand" shall be substituted.
Section 8. Amendment of section 6-B
8. Amendment of section 6-B.- In section 6-B of the principal Act,-
(a) in sub-section (1)-
(i) for the words and figures "Rs. 1000 per mensem to every person who has served for a period of not less than 5 years whether continuous or not", the words and figures "Rs. 1,500 per mensem to every person who has served for any period upto five years" shall be substituted;
(ii) the first proviso shall be deleted;
(iii) in the second proviso, the word "further" shall be omitted and for the words, figures and signs "Rs. 100/- per mensem for every year in excess of five, so, however, that in 110 case the pension payable to such persons shall not exceed the maximum pension admissible to the highest Grade-1 Officer of the State Government", the words, figures and sign "Rs. 150/- per mensem for every year in excess of five, so however, that in no case the pension payable to such person shall exceed Rs. 13,000/- per mensem" shall be substituted;
(b) sub-section (1-A) shall be omitted.