Himachal Pradesh Legislative Assembly (Allowances of Member) (Sixth Amendment) Act, 1976*
| [Himachal Pradesh Act No. 11 of 1989]1 | [7th June, 1989] |
[Authoritative English text of the Himachal Pradesh Vidhan Sabha (Sadaryan ke Bhatte our Pension) (Sanshodhan) Adhinyam, 1989 (1989 ka Adhinyam Sankhyank 11) as required under clause (3) of the Article 348 of the Constitution of India].
An Act further to amend the Himachal Pradesh Legislative Assembly (Allowances suit Pension of Members) Act, 1971 (Act No. 8 of 1971).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Fortieth Year of the Republic of India as follows:-
1. Passed in Hindi by the H.P. Vidhan Sabha. For Statement of Objects and Reasons see R.H.P. Extra., dated 29-1-1989 at page 1068 and 1070.
* Received the assent of the Governor, Himachal Pradesh, on the 7th June, 1989 and was published in Hindi in R.H.P. Extra, dated 9th June, 1989 at page 1363 and in English in R.H.P. Extra., dated the 9th June, 1989 at page 1364
1. Short title.- This Act may be called the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) (Amendment) Act, 1989.
2. Amendment of section 6.- For the existing second and third provisos to sub-section (1) of section 6 of the Himachal Pradesh Legislative Assembly (Allowances and Pension of Member;) Act, 1971 (8 of 1971), the following proviso shall be substituted, namely:-
"Provided further that journey may also be performed within India by air by the Member and his spouse or any other person accompanying him to look after and assist him and in that event an amount equivalent to the expenses incurred on such journey shall be reimbursed to the Member and the amount so reimbursed shall be adjusted against his entitlement to travel by rail.".