In the Himachal Pradesh Legislative Assembly (Allowances and Pension of Members) Act, 1971 (8 of 1971),
(a) for the existing section 4-B, the following section 4-B along with its heading shall be substituted, namely:
4-B. Constituency, secretarial and postal facilities allowance. There shall also be paid to each member a constituency, secretarial and postal facilities allowance at the rate of three hundred rupees per mensem. ;
(b) after section 4-B, so amended, the following section 4-C and 4-D along with their headings shall be inserted, namely:
4-C. Advance of loan to members for purchase of motor-car. There may be paid to each member by way of repayable advance such sum of money, and subject to such conditions, as may be determined by rules made in this behalf, for the purchase of motor-car, so that he may be able to discharge conveniently and efficiently the duties of his office as member.
4-D. House building advance. In case a member does not avail himself of the facility of motor-car advance as provided in section 4-C, he may be paid by way of repayable advance such sum of money, and subject to such conditions, as may be determined by rules made in this behalf, for the construction of a house or for the purchase of a built-up house. ;
(c) for the sign occurring at the end of sub-section (2) of section 5, the sign : shall be substituted and thereafter the following proviso shall be added, namely:
Provided that a member who instals a telephone under this sub-section, shall also be paid telephone allowance at the rate of three hundred rupees per mensem:
Provided further that if a member does not instal a telephone at any place within his constituency or at his permanent place of residence or at Simla, he shall be paid telephone allowance at the rate of one hundred rupees per mensem. ;
(d) in sub-section (1) of section 6
(i) in the third proviso to clause (a) for the word sixteen , the word twenty shall be substituted; and
(ii) in clause (b) for the words the Himachal Pradesh Government Transport or the Mandi-Kulu Road Transport Corporation , the words the Himachal Road Transport Corporation shall be substituted; and
(e) after existing section 6-C, the following new section 6-D along with its heading shall be inserted, namely:
6-D. Recovery of Government dues from compensatory allowance or pension. (1) If any person to whom compensatory allowance is admissible under this Act has been a member during any period earlier to his existing term and has not paid to the State Government any amount payable by him on account of any advance, any residential accomodation or any other facility of whatever nature provided to him by the State Government during such earlier period in his capacity as Minister, Speaker, Deputy Minister, Deputy Speaker, Chief Parliamentary Secretary, Parliamentary Secretory or member, the above referred amount due from him may be recovered from his compensatory allowance.
(2) If any person, to whom pension, is admissible under this Act, has not paid to the State Government any amount payable by him on account of any advance, any residential accommodation or any other facility of whatever nature provided to him, by the State Government in his capacity as Minister, Speaker Deputy Minister, Deputy Speaker, Chief Parliamentary Secretary, Parliamentary Secretary or member, the above referred amount due from him may be recovered from his pension.