Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries (Amendment) Act, 1996*
| [Himachal Pradesh Act No. 9 of 1996]1 | [18th April, 1996] |
(Authoritative English text of the Himachal Pradesh Vidhan Sabha Adhyaksh Aur upa-Adhyaksh Betan (Sanshodhan Adhinyam, 1996).
An Act further to amend the Himachal Pradesh Assembly Speaker's and Deputy Speaker's Salaries Act, 1971 (Act No. 4 of 1971).
Be it enacted by he Legislative Assembly of Himachal Pradesh in the Forty-seventh Year of the Republic of India, as follows:-
1. Passed in Hindi by the Himachal Pardesh Vidhan Sahba. For Statement of Objects and Reasons see R.H.P. Extra., dated 11.3.1996, p. 990 and 992.
* Received the assent of the Governor of the 18th April, 1996 and was published in Hindi and English in R.H.P. Extra., dated 29th April, 1996 at pages 1933 and 1934
1. Short title.- This Act may be called the Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries (Amendment) Act, 1996.
2. Amendment of sections 3 and 4.- In sections 3 and 4 of the Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1971 (4 of 1971) (hereinafter palled the principal Act), for the words, "on thousand and five hundred", the words "two thousand and five hundred" shall be substituted.
3. Amendment of section 4-A.- In section 4-A of the principal Act,-
(a) for the words, "one thousand seven hundred and twenty five" the words, "two thousand two hundred and twenty five" shall be substituted; and
(b) for the words "one thousand and two hundred" the words lone thousand and seven hundred shall be substituted.
4. Amendment of section 8.- In section 8 of the principal Act, in-sub-section (1), in the first proviso, for the words "one thousand and five hundred", the words "three thousand" shall be substituted.
5. Amendment of section 10-A.- In section 10-A of the principal Act, for the words "forty thousand", wherever, these occur, the words "sixty thousand" shall be substituted.