Preamble
Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Amendment Act, 2001*
| [Himachal Pradesh Act No. 9 of 2001]1 | [14th May, 2001] |
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 Fifty-second Year of the Republic of India, as follow:-
Section 1. Short title
1. Short title.- This Act may be called the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Amendment Act, 2001.
Section 2. Amendment of section 6
2. Amendment of section 6.- In section 6 of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (8 of 1971),-
(a) for sub-section (1), the following shall be substituted, namely:-
"(1) Each Member during the term of his office shall be entitled to travel by second class air conditioned railway coach, at any time, by any railway in India, as per current coaching tariff issued by the Government of India, Ministry of Railways (Railway Board), along with his spouse or any person accompanying him to look after and assist him during travel; and shall be entitled for the reimbursement of actual expenses so incurred on production of tickets of such journey performed:
Provided that the aggregate amount so incurred on such journey, in any financial year, shall not exceed the amount of railway tariff, payable for eighty thousand kilometers journey performed by second class air conditioned railway coach:
Provided further that the Member and his spouse or any other person accompanying him to, look after and assist him may travel by any air conditioned railway coach against this reimbursement:
Provided further that journey may also be performed within India by air by the Member and his spouse or any person accompanying him to look, after and assist him during travel, in that event an amount equivalent to the expenses incurred on such journey shall be reimbursed to the Member on production of tickets of such journey and the amount so reimbursed shall be adjusted against his entitlement to travel by rail:
Provided further that the aggregate amount payable for the journey performed by railway or by air in a financial year shall not exceed the amount payable for eighty thousand kilometres by second class air conditioned railway coach
(1-A) Each Member shall be entitled for an advance not exceeding rupees ten thousand on his request to undertake such journey and the advance so paid shall be adjusted before the closing of financial year failing which the entire advance shall be recovered from his salary and allowances in lump-sum.
Explanation.- For determining the aggregate amount so incurred on such journey under this section, the amount so incurred in the same financial year on journey performed by railway or air under section 7 of the Salaries and Allowances of Ministers (Himachal Pradesh) Act, 2000 or under section 10-A of the Himachal Pradesh Legislative Assembly Speakers and Deputy Speaker's Salaries Act, 1971 shall be taken into account.
(1-B) Each Member shall be provided with two free non-transferable passes which shall entitle him and his wife or any other person accompanying him to look after and assist him to travel at any time without payment of fare and passenger tax thereon by any public service vehicle of the Himachal Road Transport Corporation."; and
(b) in sub-section (2) the words "coupon books and the" shall be deleted.