Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries (Amendment) Act, 1994*
| [Himachal Pradesh Act No. 8 of 1994]1 | [12th May, 1994] |
An Act further to amend the Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1971 (Act No. 4 of 1971).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Forty-fifth 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 5-4-1994, p. 555 and 557.
* Received the Assent of the Governor, Himachal Pradesh on the 12th May, 1994 and was published in Hindi and English in R.H.P. Extra., dated 16-5-1994, p. 1103 and 1104
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Legislative Assembly Speaker's ami Deputy Speaker's Salaries (Amendment) Act, 1994.
(2) It shall come into force at once.
2. Amendment of section 4-A.- In station 4-A of the Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1971 (4 of 1971) (hereinafter referred to as the principal Act).-
(a) for the words "one thousand one hundred and fifty", the words "one thousand seven hundred and twenty five" shall be sub-substituted; and.
(b) For the words "eight hundred", the words "one thousand and two hundred" shall be substituted.
3. Amendment of section 8.- In section 8 of the principal Act, in sub-section (1) in the first proviso, for the words "eight hundred", the words "one thousand and five hundred" shall be substituted.
4. Amendment of section 10-A.- In section 10-A of the principal Act, for the words "twenty thousand", wherever they occur, the words "forty thousand" shall be substituted.