Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries (Third Amendment) Act, 1977*
| [Himachal Pradesh Act No. 9 of 1977]1 | [29th June, 1977] |
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 Twenty-eighth Year of the Republic of India, as follows:-
1. For Statement of Objects and Reasons, see R.H.P. Extra., dt. 12-4-1977 at p. 310.
* Received the assent of the Governor, Himachal Pradesh on the 29th June, 1977 and was published in R.H.P. Extra., dated the 1st July, 1977, P. 741
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries (Third Amendment) Act, 1977.
(2) It shall come into force at once.
2. Insertion of section 3-A.- After section 3 of the Himachal Pradesh Legislative Assembly Speaker's and Deputy Speaker's Salaries Act, 1971 (hereinafter called the principal Act), the following new section 3-A shall be inserted, namely:-
"3-A. Sumptuary allowance.- In addition to the salary and other perquisites admissible to him under section 3, a sumptuary, allowance at the rate of four hundred rupees per mensem shall also be paid to the Speaker".
3. Amendment of section 4.- In section 4 of the principal Act for the words "one thousand" and "one hundred and fifty" wherever occur, the words "one thousand and five hundred" and "three hundred" shall be substituted, and shall be deemed to have been substituted, respectively, with effect from 16th April, 1976.
4. Amendment of section 6.- In section 6 of the principal Act for the words "three hundred" wherever occur, the words "five hundred" shall be substituted.
5. Omission of section 10-A.- Section 10-A of the principal Act, along-with its heading shall be omitted.