Himachal pradesh act 007 of 1981 : Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) (Amendment) Act, 1981

Preamble

Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) (Amendment) Act, 1981*

[Himachal Pradesh Act No. 7 of 1981]1[2nd May, 1981]

An Act further to amend the Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971 (Act No. 7 of 1971).

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-second Year of the Republic of India as follows:-

1. For statement of Objects and Reasons see R.H.P. Extra, dated 26-3-1981, p. 158.

* Received the assent of the Governor, Himachal Pradesh, on the 2nd May, 1981 and was published in R.H.R. Extra., dated the 6th May, 1981, at page 339

Preamble

Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) (Amendment) Act, 1981*

[Himachal Pradesh Act No. 15 of 1981]2[7th November, 1981]

An Act further to amend the Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act 1971 (Act No. 7 of 1971).

Be it enacted by the Legislative Assembly of Himachal Pradesh in the Thirty-second year of the Republic of India as follows:-

2. For statement of Objects and Reasons see R.H.P. Extra dated 26-9-81, p. 856.

* Received the assent of the Governor, Himachal Pradesh, on the 7th November, 1981, and was published in R.H.P. Extra Dated 10-11-1951, at pase 1001

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) (Amendment) Act, 1981.

(2) It shall come into force at once.

Section 2. Amendment of section 3

2. Amendment of section 3.- In the existing clause (s) of section 3 of the Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) (Amendment) Act, 1971, after the words "the office of" but before the word "member", the words "the Chairman, Vice-Chairman or" shall be inserted.

Section 3. Repeal and savings

3. Repeal and savings.- (1) The Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) (Amendment) Ordinance, 1981 is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act, as if this Act had come into force on the 18th day of May, 1971.

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) (Amendment) Act, 1981.

(2) It shall be deemed to have come into force with effect from the 18th day of May, 1971.

Section 2. Amendment of section 2

2. Amendment of section 2.- In the existing clause (a) of section 2 of the Himachal Pradesh Legislative Assembly Members (Removal of Disqualifications) Act, 1971, the words "enabling him to recoup any expenditure incurred by him in" occurring after the words "for the purpose of" and before the words "performing the functions" shall be omitted.

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