Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries (Amendment) Act, 1998*
| [Himachal Pradesh Act No. 16 of 1998]1 | [21st August, 1998] |
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 Forty-ninth Year of the Republic of India, as follows:-
1. Passed in Hindi by the Himachal Pradesh Vicihan Sabha. For Statement of Objects and Reasons see R.H.P. Extra., dated 30.7.1998, p. 2850 & 2854.
* Received the assent of the Governor on 21\8.1998, and was published both in Hindi and English in R-H.P. Extra, dated 24.8.1998, p. 3205-3208
1. Short title.- This Act may be called the Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries (Amendment) Act, 1998.
2. Amendment of section 3.- In section 3 of the Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1971 (4 of 1971) (hereinafter called the principal Act), for the words "two thousand and five hundred", the words "four thousand" shall be substituted.
3. Amendment of section 4.- In section 4 of the principal Act for the words "two thousand and five hundred", the words "four thousand" shall be substituted.